Section 15(2) in Chhattisgarh Food and Nutritional Security Act, 2012
(2)Subject to the provisions of sub-section ( 4 ), the State Government may, from time to time, prescribe guidelines for identification of Particularly Vulnerable Social Groups, for the purposes of their entitlement under this Act and notify such guidelines in the Official Gazette:Provided that the following households shall be designated as households of Particularly Vulnerable Social Groups, namely:-(a)All households of Particularly Vulnerable Tribal Groups as notified by the Central Government from time to time;(b)All households headed by a widow or a single woman;(c)All households headed by a terminally ill person;(d)All households headed by a person with disability;(e)All households headed by a person of sixty years of age or more with no assured means of subsistence or social support;(f)All households headed by a person released from bonded labour;(g)Any other group of households as may be prescribed.
