Section 11(2)(b) in M.P. Food Security Rules, 2017

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State of Madhya Pradesh - Subsection

Section 11(2)(b) in M.P. Food Security Rules, 2017

(b)Eligibility of a person other than existing/retired government servant to be appointed for the post of chairperson should be as below:-

(i)He/She should be a person of eminence in public life with wide knowledge and experience in agriculture, law, human rights, social service, management, nutrition health, food policy or public administration; or

(ii)He/She should be a person who has a proved record of work relating to the improvement of the food and nutrition right of the poor.

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State of Madhya Pradesh - Subsection

Section 11(2)(b) in M.P. Food Security Rules, 2017