Section 18(a) in Chhattisgarh Food and Nutritional Security Act, 2012
(a)Such reponsibilities which the State Government may, by notification, assign to the local bodies for implementation of Targeted Public Distribution System, which shall, inter alia, include-(i)Identification of eligible households.(ii)Issuing ration cards to eligible households as prescribed.(iii)Monitoring and supervision of fair price shops in a manner as may be prescribed.(iv)Conducting social audit of the fair price shops in accordance with the guidelines prescribed under Section 23.
