Section 8 in Himachal Pradesh Food Security Rules, 2019
8. District Grievance Redressal Officer.
(1)All the Deputy Commissioners or an officer not below the rank of Additional Deputy Commissioner shall function as ex-officio District Grievance Redressal Officer for expeditious and effective redressal of grievances of the aggrieved persons in matters relating to distribution of entitled foodgrains or meals under Chapter II, and to enforce the entitlements under the Act.(2)The address, telephone numbers, e-mail addresses, facsimile numbers and other means of contacting the District Grievance Redressal Officer, in respect of each District shall be displayed at each office of the department in the District, fair price shops, schools, anganwadi kendras, other public places, websites and at the offices of the District Grievance Redress Officer.(3)In case of change of the name of the District Grievance Redressal Officer, his address and telephone number, e-mail address, facsimile number and other means of contacting him, shall be suitably intimated to the public.
