Section 7(5) in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015
(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 Laboratory accredited or recognised 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.
