Section 2 in Chhattisgarh Food and Nutritional Security Act, 2012
2. Definition.
(1)In this Act, unless the context otherwise requires,-(a)"Anganwadi" means a child care and development center setup under the Integrated Child Development Services Scheme of the Central Government to render services covered under Section 4, sub-section ( 1) of Section 5 and Section 7;(b)"Antyodaya Households" means the households identified as such under sub-section (5) of Section 15 for the purposes of entitlement under Section 3;(c)"Aashram" means a residential school run by the State Government or any Government aided institution;(d)"Central Government" means the Government of India;(e)"Central Pool" means the stock of food items which is-(i)procured by the State Government or its agency through minimum support prise operations;(ii)maintained for allocation under the Targeted Public Distribution System, other welfare schemes of the Central Government or the State Government, including calamity relief and such other schemes;(iii)kept as reserved for schemes referred to in sub-clause (ii).(f)"Collector" means a collector as defined in clause (ia) of Section 2 of the Essential Commodities Act, 1955 (10 of 1955);(g)"Destitute Person" means men, women or children who have no resources, means and support required for food and nutrition enabling their survival, to the extent that makes then vulnerable to live with or die of hunger;(h)"Disaster" shall have the same meaning as assigned to it in clause (d) of Section 2 of the Disaster Management Act, 2005 (53 of2005);(i)"Eligible Households" means either an Antyodaya household or a priority household or a general household;(j)"Excluded Households" means households not eligible for any entitlement under this Act;(k)"Fair Price Shop" means a shop which is licensed to distribute essential commodities by an order issued under Section 3 of the Essential Commodities Act, 1955 (10 of 1955), to the ration card holders under the Targeted Public Distribution System;(l)"Foodgrains" means rice wheat or coarse grains or any combination thereof including wheat flour;(m)"General Households" means such households which are neither Antyodaya households, priority households nor excluded households;(n)"Homeless Person" means a person who does not have home and lives as such on the roadside, pavements or in such other places or in the open, including a person living in shelters for homeless or beggars or such other homes;(o)"Hostel" means any residential facility for students run by the State Government or any Government aided institution;(p)"Local Body" includes Panchayat, Municipality, District Board, Contonment Board, Town Planning Authority or any other body, by whatever name so called, which is authorized under the Constitution or any other law for the time being in force for self governance or any other authority or body vested with the control and management of civic services, within a specified local area;(q)"Meal" means hot cooked or ready to eat meal or take home ration as prescribed in the other welfare schemes;(r)"Minimum Support Price" means the assured price announced by the Central Government at which foodgrains are procured from farmers by the Central Government and the State Government and its agencies, for the central pool or the state pool;(s)"Non-Scheduled Areas" means areas which are not scheduled areas;(t)"Notification" means a notification issued under this Act and published in the Official Gazette;(u)"Other Welfare Schemes" means such Government schemes, in addition to the Targeted Public Distribution System, under which foodgrains or meals are supplied as part of the schemes;(v)"Particularly Vulnerable Social Group" means a group of households identified as such by the State Government under sub-section (2) of Section 15 for the purpose of entitlements under Section 3;(w)"Person With Disability" means a person defined as a person with disability under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996).(x)"Prescribed" means prescribed by rules made under this Act;(y)"Priority Households" means the households identified as such under sub-section (3) of Section 15 for the purpose of entitlements under Section 3;(z)"Pucca House" means a house with roof made of cement-concrete;(aa)"Ration Card" means a document issued under an order or authority of the State Government for purchase of essential commodities from the fair price shops under the Targeted Public Distribution System;(bb)"Schedule" means a Schedule appended to this Act;(cc)"Scheduled Areas" means areas so notified by the Central Government;(dd)"Scheme" means any scheme or program formulated by the State Government for the purpose of implementation of the provisions of this Act;(ee)"State Government" means the Government of Chhattisgarh;(ff)"State Pool" means stock of food items procured and maintained by the State Government, apart from the central pool, to implement the provisions of this Act;(gg)"Targeted Public Distribution System" means the system for distribution of essential commodities to the ration card holders through fair price shops;(hh)"Vigilance Committee" means a committee constituted under Section 24 of this Act to supervise the implementation of all schemes under this Act;(2)The words and expressions not defined here but defined in the Essential Commodities Act, 1955 (10 of 1955), or any other relevant Act shall have the same meaning respectively assigned to them in those Acts.Chapter-II Provisions for Food Security
