Section 8(2) in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017
(2)On receipt of a complaint from beneficiary for non-supply of foodgrains, the concerned State Government or Union territory Administration shall enquire the issue, and in case it is decided to pay food security allowance to the beneficiary, the same shall be paid to the beneficiary, as per the entitlement, within one month of decision on the complaint.
