(8)The directions and relief that can be provided by the District Grievance Redressal Officer, under sub-rule (4) shall be binding as follows;(a)provision of the entitlement, which is either food grains or meals or any other entitlement, with immediate effect, not exceeding seven calendar days;(b)payment of food security allowance by the end of the third week of the month following the month in which the non-supply occurred;(c)supervision by an appropriate person/representative, of such provision or payment, as the case may be, under clauses (a) and (b) above;(d)any other appropriate direction:
