Section 6 in Shatabdi Anna Kalash Yojana Rules, 2011
6. Shatabdi Anna Kalash Yojana.
(1)The Food and Consumer Protection Department, in consultation with the Disaster Management Department and the concerned District Magistrate, shall maintain a revolving stock of one quintal wheat/rice at a designated Public Distribution system shop (PDS shop) in every Panchayat in each district of the State. In urban area the District Magistrate shall mark such shopkeeper of specified public distribution system shop where revolving food grains stock may be stored.(2)The payment for lifting of the revolving stock from the godowns of the State Food Corporation shall be made by the concerned PDS shop owner.(3)Food grains from this revolving stock shall, in the manner and quantities specified under these Rules, be made available, free of cost, to the indigent, old, infirm, widows, destitute and other vulnerable sections/households facing conditions of starvation.(4)The payments to the concerned PDS shop owner for the food grains taken out from the revolving stock under these rules shall be made promptly from the District Fund by the respective District Magistrates.(5)The rates at which the PDS shop shall be paid for the food grains utilized from the revolving stock shall be determined, from time to time, by the Disaster Management Department in consultation with the Food and Consumer Affairs Department.(6)In case any person of the vulnerable section is found facing the condition of starvation, the Mukhiya or the ward counciloner, as the case may be, shall immediately direct the PDS shop owner to supply food grains from the aforesaid revolving stock to the concerned person at the following scale:(i)10 kg (ten kilogram) for one week to an adult.(ii)7 kg (seven kilogram) for one week to a child.(7)Upon the direction of the Mukhiya or the ward councilor, as case may be the PDS shop owner shall supply the food grains promptly to the concerned pe, son. The PDS shop owner shall maintain the record of the food grain utilized from the revolving stock.(8)The Mukhiya or the ward councilor, as the case may be, shall, immediately after ensuring supply of the food grain as above to the concerned person, inform the Block Development Officer and the Anchal Adhikari.(9)The Block Development Officer and the Anchal Adhikari, upon receipt of the information or otherwise, shall without delay make a joint enquiry about the causes of starvation and assess the further need of food grain and means of livelihood of the concerned person. In any case, the joint enquiry shall be conducted within 3 (three) days.(10)However, if any one of the Block Development Officer or the Anchal Adhikari is not present at the headquarters, the officer present shall conduct the enquiry without waiting for the other to join him.(11)If upon the enquiry, the Officer(s) is satisfied that the person(s) concerned need further supply of food grains, the Block Development Officer shall immediately direct the PDS shop owner to supply food grains for 3 (three) more weeks at the scale prescribed in these rules. Thus, to begin with the persons facing starvation shall be provided with the supply of food grains for 4 (four) weeks in the aforesaid manner and quantity.(12)The joint report shall, immediately after ensuring supply of the food grain as above to the concerned persons, be submitted to the Sub Divisional Officer and the District Magistrate. In the report, the Officer(s) shall, inter alia, suggest the measures required to provide means of livelihood and/or cover of welfare schemes to the concerned person(s) and also shall do assessment of further supply of food grains to the concerned persons beyond 4 (four) weeks.(13)A record of all such persons to whom food grains have been distributed from the revolving stock shall be maintained at the Panchayat, Municipal ward and Block level by the Mukhiya Ward Councilor and the Block Development Officer respectively.(14)The District Magistrate, upon receipt of the joint enquiry report from the Officer(s), shall ensure that the concerned person, if not covered earlier, is covered under the welfare schemes of the Government. If the person is covered under any of the welfare schemes, the District Magistrate shall ensure that delivery of benefits of such schemes to that person is made without undue delay. He may direct the sub divisional officer to make further enquiry in the matter and ensure that the concerned person is taken care of.(15)If the District Magistrate is satisfied that the condition of the concerned person is such that he should be provided with food for a period longer than one month, he shall direct the PDS owner to so supply the food grain to that person. Provided that the District Magistrate shall stop supply of the food grain t person once the delivery of benefits of the welfare schemes of the Government is made to the concerned person as provided in the sub rule 14 of rule 6.(16)In case, the food grain in the revolving stock is diminished, the District Magistrate or Sub divisional Officer shall order purchase of food grain from the market for supply. In all such cases payment for such food grains shall be also made from the District Fund.(17)All Mukhiyas, ward Councilors and Panchayant ward members and other government functionaries who have been entrusted with any task under these rules shall be expected to discharge their duties with promptness and undue delay. If they willfully fail to discharge the assigned duties, it shall tantamount to misconduct and they shall be strictly dealt under relevant Acts and Conduct Rules.
