Section 25 in Chhattisgarh Food and Nutritional Security Act, 2012
25. Regulation of actions Providing entitlement under the Act.
- All actions related to providing entitlements to all eligible households under section 3, shall be regulated by the Chhattisgarh Public Distribution System (Control) Order, 2004 as amended from time to time.(2)Subject to the provisions of the Essential Commodities Act, 1955 (10 of 1955), and without prejudice to any law made by the Parliament, for the time being in force, the State Government may, if and wherever deem necessary, suitably amend provisions of the Chhattisgarh Public Distribution System (Control) order 2004, and notify such amendment in the Official Gazette, for the purpose of regulation of implementation of the provisions of section 3 of this Act.(3)Every notification issued under sub-section (1 ), shall be laid as soon as may be after it is issued, before the State legislative Assembly.
