Section 25(1) in Himachal Pradesh Food Security Rules, 2019
(1)The State Government shall authorize the Sub-Divisional Magistrates to engage all field functionaries not below the rank of Tehsildar under his disposal or any independent body to perform the work facilitation in the conduct of periodic social audits, as prescribed, on the functioning of fair price shops, Targeted Public Distribution System and Other Welfare Schemes (OWS).
