Section 29 in Chhattisgarh Food and Nutritional Security Act, 2012
29. Power to amend Schedules.
(1)If the State Government is satisfied that it is necessary or expedient to do so, it may, by notification, amend Schedule-I or Schedule-II and thereupon Schedule-I or Schedule-II, as the case may be shall be deemed to have been amended accordingly;(2)Every notification issued under sub-section ( 1 ), shall be laid, as soon as may be after it is issued, before the State Legislative Assembly.
