Section 4 in Orissa Public Distribution System (Control) Order, 2008
4. Appointment of Dealers and Grant of License.
(1)Dealers shall be appointed by such authorities and following such procedure and in such manner as may have been and may be prescribed by the Government.(2)No dealer shall be granted a license under this order unless he has first been appointed as such by the competent authority in accordance with sub-clause (1) above.(3)First preference for appointment and for grant of license as retailer shall be given to Gram Panchayats, followed by Women Self Help Groups, Cooperative Societies and other self Help Groups in that order of preference;Provided that the state Government may alter or modify the order of preference by an order in writing.(4)First preference for appointment and for grant of license as 'Sub-Wholesale' licensee in Kerosene shall be given to Women Self Help Groups followed by other Self Help Groups and Cooperative Societies in that order of preference.Provided that the Government may alter or modify the order of preference by an order in writing.(5)The licenses of persons other than those belonging to the categories mentioned in sub-Clause (3) or (4) of this clause shall not be renewed if applicants from the categories mentioned in Clause (3) or (4) are available for being appointed as dealers.(6)Any authority competent to appoint and to grant or renew licenses under this order shall make efforts to replace private dealers with institutional dealers like Gram Panchayats, Self Help Groups, Co-operative Societies etc.
