Section 7(2) in Chhattisgarh Public Distribution System (Control) Order, 2004
(2)Meeting of the vigilance committees on the Public Distribution System at the State, District, Block and FPS level shall be held on regular basis. The periodicity of the vigilance committees at each level shall not be less than one meeting in a month. The vigilance committee at the State level will include the Advisor to the Commissioners of the Supreme Court (writ 196/2001, PUCL vs. the Union of India) and one nominee from civil society nominated by the Advisor. Each district committee will similarly have one representative nominated by the Advisor to the Commissioners of the Supreme Court.
