(1)In these Rules, unless the context otherwise requires,-(a)"Act" means the National Food Security Act, 2013 (20 of 2013);(b)"Appellant" means a party which makes an appeal against the order of the District Grievance Redressal Officer;(c)"Chairperson" means Chairperson of Madhya Pradesh State Food Commission established under section 16 of the Act;(d)"Complaint" means and includes a representation in writing or through electronic means containing a grievance alleging deficiency/short comings in the implementation of the Act;(e)"District Grievance Redressal Officer" means an officer of the district authorized by the State Government under the National Food Security Act to dispose of the complaints in the District.(f)"Food Commission" means Madhya Pradesh State Food Commission constituted under section 16 of the Act for the purpose of monitoring and review of implementation of the Act;(g)"Member" means Member of the State Food Commission;(h)"Member-Secretary" means Member-Secretary of the State Food Commission.(2)Words and expressions used in these rules but not defined in these rules shall have the same meaning as assigned to them in the Act or other relevant Act /Rules.
