Section 2 in The Targeted Public Distribution System (Control) Order, 2015
2. Definitions.
- In this Order -(a)"Act" means the Essential Commodities Act, 1955 (10 of 1955);(b)"allocation month" means the month for which foodgrains are allocated by Central Government and the State Governments for distribution under the Targeted Public Distribution System;(c)"Annex" means an Annex appended to this Order;(d)"Appellate Authority" means an authority appointed as such by the State Government under sub-clause (1) of clause 15 of this Order;(e)"Antyodaya Anna Yojana" means the scheme by the said name launched by the Central Government on the 25th day of December, 2000 and as modified from time to time;(f)"Antyodaya households" means those households identified by the State Government to receive foodgrains under the Antyodaya Anna Yojana;(g)"authorised agency" means the concerned Department of State Government or a body corporate or a company owned by it or a co-operative;(h)"Corporation" means the Food Corporation of India constituted under the Food Corporations Act, 1964 (37 of 1964);(i)"designated authority" means any officer not below the rank of Food and Civil Supplies Inspector in the State Government;(j)"fair price shop owner" means a person and includes a cooperative society or a body corporate or a company of a State Government or a Gram Panchayat or any other body in whose name a shop has been licensed to distribute essential commodities under the Targeted Public Distribution System;(k)"Food Security Act" means the National Food Security Act, 2013 (20 of 2013);(l)"local authority" includes a panchayat, municipality, district board, cantonment board, town planning authority and in the States of Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura where panchayats do not exist, the village council or committee or any other body, by whatever name called, which is authorised under the Constitution or any other law for the time being in force for self-governance or any other authority or body vested with the control and management of civic services, within a specified local area;(m)"Social audit" means the process in which people collectively monitor and evaluate the planning and implementation of Targeted Public Distribution System;(n)"State" includes a Union Territory;(o)"State Government" includes a Union Territory/Administration;(p)"Vigilance Committee" means a committee constituted to regularly supervise the functioning of Targeted Public Distribution System in the State;(q)words and expressions not defined in this Order but defined in the Act, or the Food Security Act, shall have the meaning respectively assigned to them in those Acts.
