Section 12 in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017
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.
