Section 8(1) in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017
(1)In case of non-supply of meal to the beneficiaries in anganwadi centre on any day due to non-availability of food grains or any other reason, the State Governments or Union territory Administrations shall pay food security allowance as defined in clause (d) of rule 2 to every beneficiary referred to in rule 3 as per rates specified in rule 11:Provided that in case the beneficiaries have not taken food on offer for whatever reasons, no claim of food security allowance shall lie with the State Government or Union territory Administration or anganwadi centre:Provided further that subject to the provisions of rule 7, no claim shall lie with State Government or Union territory Administration for reasons of quality of food grains and meal.
