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The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017

UNION OF INDIA
India

The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017

Rule THE-SUPPLEMENTARY-NUTRITION-UNDER-THE-INTEGRATED-CHILD-DEVELOPMENT-SERVICES-SCHEME-RULES-2017 of 2017

Published on 20 February 2017
Commenced on 20 February 2017
[This is the version of this document from 20 February 2017.]
[Note: The original publication document is not available and this content could not be verified.]

The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017Published vide Notifications No. G.S.R. 149(E), dated 20th February, 2017Ministry of Women and Child DevelopmentG.S.R. 149(E). - In exercise of the powers conferred by sub-section (1) read with clause (b) and clause (c) of subsection (2) of section 39 of the National Food Security Act, 2013 (20 of 2013), and in supersession of the Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015, except as respects things done or omitted to be done before such supersession, the Central Government, in consultation with the State Governments and Union territory Administrations, hereby makes the following rules to regulate the entitlements specified under the provisions of the said Act for every pregnant woman and lactating mother till six months after child birth, and every child in the age group of six months to six years (including those suffering from malnutrition) for three hundred days in a year, as per the nutritional standards specified in Schedule II to the said Act, namely: -

Part I – Preliminary

1. Short title and commencement.

(1)These rules may be called the Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires, -

(a)"Act" means the National Food Security Act, 2013 (20 of 2013);

(b)"Board" means Food and Nutrition Board;

(c)"meal" means the meal as defined in clause (9) of section 2 of the Act;

(d)"food security allowance" means the food security allowance as defined in clause (7) of section 2 of the Act;

(e)"section" means section of the Act;

(f)words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.

Part II – Entitlement and Nutritional Standards

3. Nature of entitlements.

(1)The entitlements referred to in sections 4, 5 and section 6 of the Act shall be provided under the Supplementary Nutrition Programme of Anganwadi Services (Integrated Child Development Services Scheme) of the Central Government to every pregnant woman and lactating mother till six months after child birth, and every child in the age group of six months to six years (including those suffering from malnutrition).

(2)The Supplementary Nutrition under the Anganwadi Services (Integrated Child Development Services) is primarily designed to bridge the gap between the Recommended Dietary Allowance and the Average Daily Intake.

4. Place of serving meal.

(1)The Anganwadi Services (Integrated Child Development Services) is a self-selecting scheme and the entitlements, as mentioned in clause (a) of section 4, clause (a) of sub-section (1) of section 5 and section 6 shall be available to those who enroll themselves and visit the nearest anganwadi centre during its working hours, as notified by the State Government or the Union territory Administration from time to time.

(2)The meal shall be served at the nearest anganwadi centres where the beneficiary is registered or enrolled.

5. Supplementary Nutrition under ICDS

- The Supplementary Nutrition under the Anganwadi Services (Integrated Child Development Services) for different categories of beneficiaries shall be as under:-

S. No.	Categories	Type of meal or food as per the nutritionalstandards specified in Schedule II of the Act
(1)	(2)	(3)
1.	Children(Between 6 to 36 months)	Take home ration as per Anganwadi Services (Integrated ChildDevelopment Services) guidelines in conformity with theprovisions of the Act.
2.	Malnourished children(Between 6 to 36 months)	The same type of take home ration as above with foodsupplement of 800 calories and 20-25 grams of protein.
3.	Children(Between 3 to 6 years)	Morning snacks and hot cooked meal as per Anganwadi Services(Integrated Child Development Services) norms.
4.	Malnourished children(Between 3 to 6 years)	Additional 300 calories of energy and 8-10 grams of protein inaddition to the meal or food provided to children between threeto six years.
5.	Pregnant women and lactating or nursing mothers	Take home ration as per Anganwadi Services (Integrated ChildDevelopment Services) guidelines in conformity with theprovisions of the Act.

Note. - Early initiation and exclusive breast feeding shall be promoted for children up to the age of six months. Adequate age-appropriate complementary feeding (cereal based) shall be ensured for children from six months to twelve months of age and balanced food shall be provided from twelve months to twenty-four months along with continued breast feeding.

6. Nutritional standards.

- The nutritional standards shall be the same as provided in Schedule II of the Act and the Nutritional and Feeding norms issued by the Central Government in the Ministry of Women and Child Development from time to time.

Part III – Maintenance of Standard and Quality of Meal, their Enforcement and Monitoring

7. Preparation of meal and maintenance of its standard and quality.

(1)The procurement of food items and preparation of meals by the State Governments and the Union territory Administrations shall be in accordance with the guidelines, instructions or orders issued by the Central Government from time to time in conformity with various directions issued by Supreme Court of India, the provisions of Schedule II to the Act and any other law for the time being in force.

(2)The State Governments and the Union territory Administrations, with the support of Food and Nutrition Board (hereinafter referred to as the Board) shall ensure the quality of supplementary nutrition with reference to the norms of food safety, as well as food composition.

(3)The Supplementary Nutrition shall conform to the standards laid down under the provisions of the Food Safety and Standards Act, 2006 (34 of 2006) to ensure consistent quality and nutritive value of the intervention per serving and it shall also be ensured that the meal is prepared in kitchen having adequate sanitation and safe drinking water to maintain hygienic conditions.

(4)It shall be the responsibility of the concerned District Programme Officer and the Child Development Project Officer under the Anganwadi Services (Integrated Child Development Services) to ensure the quality of supplementary nutrition with reference to the norms of food safety, as well as food composition.

(5)The Board, in collaboration with the State Governments and the Union territory Administrations, shall carry out periodic checks and test the meal or get it tested through the Government Food Research Laboratories accredited or recognized by any law for the time being in force, so as to ensure that the meal meets with the nutritional standards and quality specified in Schedule II of the Act.

(6)Similarly, the officers, as authorized by the State Governments or the Union territory Administrations, shall also conduct surprise checks and draw samples and get them tested through the above laboratories to ensure quality and nutrient value of the meal.

(7)The food should be tasted by the anganwadi worker or helper before it is served to the beneficiaries at anganwadi centre.

8. Food Security Allowance.

(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.

(2)On receipt of a complaint from beneficiary for non-supply of foodgrains, the concerned State Government or Union territory Administration shall enquire the issue, and in case it is decided to pay food security allowance to the beneficiary, the same shall be paid to the beneficiary, as per the entitlement, within one month of decision on the complaint.

(3)The State Government or Union territory Administration shall take action to fix responsibility on the person or agency in accordance with the procedure laid down, if meal is not provided in anganwadi centre continuously for three days or at least for five days in a month.

9. Responsibility to monitor and review arrangement for supplementary nutrition.

- The respective State Governments and Union territory Administrations, and the Monitoring and Review Committees at the National, State, District, Block and anganwadi levels, constituted by the Central Government in the Ministry of Women and Child Development from time to time, shall be responsible to monitor and review the status of arrangement for Supplementary Nutrition, convergence with the line departments to ensure water and sanitation facilities, ensure regular functioning of anganwadi centres, ensure regular supply of Supplementary Nutrition at anganwadi centres without disruptions and use of iodised or iron fortified iodised salts, ensure monitoring and supervision visits by officials at different levels as per norms, method of delivery of supplementary food at anganwadi centres, engagement of Self Help Groups, ensure supply and quality of Supplementary Nutrition through them and all other issues relating to the above, as per their roles defined in the guidelines issued by the Central Government in the Ministry of Women and Child Development from time to time:Provided that till the engagement of Self Help Groups, the supply of Supplementary Nutrition shall be ensured from such other sources or approved agencies in terms of the existing rules and regulations notified by the Central Government and the State Governments or Union territory Administrations.

Part IV – Cost Norms and Cost Sharing

10. Supplementary Nutrition norms.

- The Supplementary Nutrition shall be in conformity with the Revised Nutritional and Feeding norms issued by the Central Government in the Ministry of Women and Child Development from time to time.

11. Cost norms for Supplementary Nutrition.

- The cost norms for the Supplementary Nutrition for various categories of beneficiaries shall be as under or as may be revised by the Central Government:

S. No.	Categories	Present rates(per beneficiary per day)
(1)	(2)	(3)
1.	Children (Between 6 to 72 months)	Rs.6.00
2.	Malnourished children (Between 6 to 72 months)	Rs.9.00
3.	Pregnant women and lactating or nursing mothers	Rs.7.00

12. Proportion of cost sharing of Supplementary Nutrition.

(1)The cost of supplementary nutrition under the Anganwadi Services (Integrated Child Development Services), as per these rules, shall be shared by the Central Government and the State Governments or Union territory Administrations with Legislatures, namely, Delhi and Puducherry, in equal proportion except the States of Assam, Arunachal Pradesh, Mizoram, Manipur, Meghalaya, Nagaland, Tripura, Sikkim, Himachal Pradesh, Jammu and Kashmir and Uttarakhand where the Central Government shall bear ninety per cent. of the cost and the remaining ten per cent. shall be borne by such State Governments or as revised by the Central Government from time to time.

(2)For the Union territories, namely, the Andaman and Nicobar Islands, Chandigarh, Dadra and Nagar Haveli, Daman and Diu and Lakshadweep, the Central Government shall bear entire cost of providing supplementary nutrition under Anganwadi Services (Integrated Child Development Services Scheme) or as revised by the Central Government from time to time.

13. Rules not in derogation of any Scheme.

- The provisions of these rules shall be in addition to and not in derogation of any existing Scheme implemented by the Central Government.

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