Section 24(1) in Chhattisgarh Food and Nutritional Security Act, 2012
(1)For ensuring transparency and proper functioning of the Targeted Public Distribution System and accountability of the functionaries in such system, the State Government shall setup Vigilance Committees as specified in the Chhattisgarh Public Distribution System (Control) Order, 2004 made under the Essential Commodities Act, 1955 (10 of 1955), for the time being in force, at the State, District, Block and fair price shop level consisting of such members, as may be prescribed, giving due representation to the local authorities, the Scheduled Castes, the Scheduled Tribes, women and destitute persons or persons with disability.
