(1)Food Commission either suo motu or on receipt of complaint may inquire into violation of entitlements provided under Chapter II of the Act.(2)Food Commission shall monitor and evaluate the implementation of the Act in Madhya Pradesh.(3)For review and monitoring of implementation of the provisions of the Act, the Commission shall give its advice to the State Government for effective implementation of the Act.(4)Food Commission shall hear appeals against orders of the District Grievance Redressal Officer.(5)Food Commission shall prepare annual reports which shall be laid before the State Legislature by the State Government.
