(2)Tenure and work of Vigilance Committee -(A)For better execution of the Act, the Vigilance Committee shall be constituted by the State Government for a period of 5 years but tenure of nominated non government members of local bodies/Panchayats shall be till their election period.(B)Works of Vigilance Committee shall be as under :(i)Regular monitoring of execution of all schemes provided under the Act.(ii)On violation of Public Distribution System, Fair Price Shop/ Block level Vigilance Committee shall inform in writing to the District Grievance Redressal Officer and committees shall be informed after taking action on it.(iii)Meeting of State Level Committee in 3 months, meeting of District Level Committee in 2 months and meeting of Block and Fair Price Shops Level Committee shall be conducted every month.(iv)In the event of absence of President of Fair Price Shop level committee in the meeting, meeting shall be conducted under the Chairmanship of senior most non-government member fixed by the Committee.(v)Vigilance Committee shall inform in writing regarding irregularities in execution of the Act the District Grievance Redressal Officer.
