Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(6) in Chhattisgarh Public Distribution System (Control) Order, 2004

(6)Fair Price Shops allotted to Gram Panchayats shall be run by Gram Panchayats itself and Gram Panchayats shall not authorize any private person to run it. Fair Price Shops allotted to Gram Panchayats shall be run by a committee consisting of the following people - the Sarpanch, Secretary of the Panchayat, one Panch and one BPL cardholder and one Antodaya card holder nominated by the Gram Sabha. Atleast two of these people have to be women members. Any local literate and unemployed person shall be appointed on approval of Gram Sabha as salesman of Fair Price Shop run by a Gram Panchayat.