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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in M.P. Food Security Rules, 2017

(3)Eligibility for the post of Members. - (a) Eligibility of a person in case of a serving/retired government servant to be appointed at the post of Member shall be as below:-He/She should be a person who has or have been member of the All India Service or any other civil service of the Union or State or holding a civil post under the Union or State having knowledge and experience in matters relating to food security, policy making and administration in the field of agriculture, civil supplies, nutrition, health or any allied field.
(b)Eligibility of a person other than existing/retired government servant to be appointed at the post of member should be as below:-
(i)He/She should be a person of eminence in public life with wide knowledge and experience in agriculture, law, human rights, social service, management, nurition, health, food policy or public administration; or
(ii)He/She should be a person who has a proven track record of work relating to the improvement of the food and nutrition rights of the poor.