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State of Himachal Pradesh - Section

Section 14 in Himachal Pradesh Food Security Rules, 2019

14. Method of Appointment.

(1)For appointment of Chairperson and members of the State Food Commission, the applications shall be invited through a public notice in newspapers/website of the Department.
(2)A Screening Committee shall shortlist the available candidates for appointment as Chairperson and members of the State Food Commission. The said screening committee shall consist of the following: -
(a) Chief Secretary to the Government ofHimachal Pradesh. . . Chairman;
(b) Secretary (Personnel) to the Government ofHimachal Pradesh. . . Member
(c) Secretary (FCS&CA) to the Government ofHimachal Pradesh. . . Member
(3)The list of candidates shortlisted by the committee shall be submitted to the State Government for consideration/final decision regarding appointment of the Chairperson and members.
(4)The Chairperson and any member may, -
(a)by writing under his hand and addressed to the State Government resign from his office any time;
(b)be removed from office in accordance with provisions of sub-section 9 of section 16 of the Act;
(c)every vacancy caused by resignation or removal of the Chairperson or any other member of the State Commission shall be filled by fresh appointment;
(d)where any vacancy occurs in the office of the Chairperson of the State Commission, the senior most member (in order of appointment), holding office for the time being, shall discharge the functions of the Chairperson until a person appointed to fill such vacancy assumes the office of the Chairperson of the State Commission; and
(e)where the Chairperson of the State Commission is unable to discharge the functions owing to absence, illness or for any other cause, the senior most member (in order of the appointment) of the State Commission shall discharge the functions of the Chairperson until the day on which the Chairperson resumes the charge of his post.
(5)Before appointment, the Chairperson and member of the State Commission shall have to give an undertaking that he/she does not and will not have any such financial or other interests as is likely to affect prejudicially his/her functions as such.
(6)Chairperson of the State Food Commission, shall be appointed on whole time basis with fixed honorarium of Rs. 90,000/- (Rupees ninety thousands) only per month plus allowances and non-official members will be paid sitting fee @ Rs. 3000/- (Rupees three thousands) only per sitting.