Section 9 in Chhattisgarh Public Distribution System (Control) Order, 2004
9. Allocation of fair price shops.
(1)Fair Price Shop run by Large Aadim Jati Multipurpose Cooperative Societies (LAMPS), Primary credit cooperative societies, forest protection committees, self help groups, Gram Panchayats and other cooperative societies shall be continued but not run by the private persons. Within six months from commencement of this Order, Fair Price Shops run by the private persons shall be cancelled and allotted to the specified agencies mentioned in sub-rule (3) and (4) of rule 9.(2)In district headquarters Fair Price Shops shall be allotted by Food Controller/ Food Officer on approval of Collector and in remaining places of district, by sub-divisional officer of sub-division on approval of Collector. In areas where more than one primary credit cooperative societies exists, allocation shall be made on the recommendations of the Deputy Registrar/Assistant Registrar of district.For allotment of Fair Price Shop an advertisement shall be published in local newspapers and information of it shall be given to concerned urban local bodies and Gram Panchayat compulsorily.(3)Allotment of Fair Price Shops in ITDP area : -(a)Allotment of Fair Price Shops to agencies by authorised officer shall be done only to following :(i)Large Aadim Jati Multipurpose Cooperative Societies (LAMPS).(ii)Gram Panchayats(iii)Women's Self help groups(iv)Primary credit cooperative societies(v)Forest protection committees(vi)Other cooperative societies(b)In ITDP areas only 10% of the shops will be allotted to other co-operative societies. For allotment of these fair price shops reserved for other cooperative societies, the ex-serviceman cooperative societies shall be given top priority. 33% of all Fair Price Shops shall be reserved for the Forest Protection Committees and Women's Self help groups. All the remaining shops will be allotted to LAMPS and Gram Panchayats.(c)The salesperson of all Fair Price Shops operating in ITDP areas shall be appointed from the BPL families of local tribal communities.(d)33% of all salesperson in ITDP area should to be tribal women.(4)Allotment of Fair Price Shops in other area : -(a)Allotment of Fair Price Shops to agencies by authorised officer shall be to the following :(i)Gram Panchayats(ii)Women's Self help groups(iii)Primary credit cooperative societies(iv)Other cooperative societies.(b)In other areas 33 percent Fair Price Shops shall be reserved for the Women's Self Help Groups or other cooperative societies run by women, these shops shall be specified by the Collector. For allotment of fair price shops to other cooperative societies ex-serviceman cooperative societies shall be given top priority.(c)Other consumer cooperative societies shall be registered under Chhattisgarh Cooperative Societies Act, 1960. The authorised officer of Cooperative department shall do audit of accounts of Fair Price Shop run by other consumer cooperative societies.(5)Fair Price Shops shall be allotted to only those other cooperative societies, which are registered on or before 01 November, 2000. However it shall not be applicable for allotment of Fair Price Shops reserved for women.(6)Fair Price Shops allotted to Gram Panchayats shall be run by Gram Panchayats itself and Gram Panchayats shall not authorize any private person to run it. Fair Price Shops allotted to Gram Panchayats shall be run by a committee consisting of the following people - the Sarpanch, Secretary of the Panchayat, one Panch and one BPL cardholder and one Antodaya card holder nominated by the Gram Sabha. Atleast two of these people have to be women members. Any local literate and unemployed person shall be appointed on approval of Gram Sabha as salesman of Fair Price Shop run by a Gram Panchayat.(7)The salesperson will be appointed on the following basis of priority :(a)Scheduled Caste(b)Other Backward Caste atleast 33% of all the sales persons have to be women and 10% have to be disabled.(8)Authorised officer for allotment of Fair Price Shops shall maintain a register in her/his office having entries of allotment of Fair Price Shops, location and number of ration cards attached to it. Information of allotment of Fair Price Shops shall be displayed on notice board and copy of the procedure adopted for allotment of Fair Price Shops shall be made available as per rule. Desegregated data on the number of SC, OBC, disabled and women salesperson will be similarly displayed.
