Section 24 in Chhattisgarh Food and Nutritional Security Act, 2012
24. Vigilance Committee.
(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.(2)The Vigilance Committees shall perform following functions, namely :-(a)regularly supervise the implementation of all schemes under this Act;(b)inform the Collector, in writing of any violation of the provisions of this Act;(c)inform the Collector, in writing of any violation or misappropriation of funds or stocks found by it;(d)the Collector on being informed in writing of any violation specified in clause (b) or ( c) above shall proceed to inquire in to such matter in a manner as specified under Section 25.Chapter-XIII Offences and Penalties
