(1)The State Government shall, within a period not exceeding three months from the publication of notification of the rules, identify in accordance with the exclusion and priority criteria specified in sub-rule (2):-(a)the households which are to be provided monthly ration of food grains under the Antyodaya Anna Yojana (AAY) as a right, in accordance with the guidelines application to the said scheme;(b)the priority households in which all the members of the household are to be provided monthly ration of food grains as per Section 3(1) of the Act, under Targeted Public Distribution System (TPDS) as a right; and(c)the individuals to be provided with supplementary nutrition and cash entitlements a per Sections 4, 5 and 6 of the Act.
