Section 7 in Himachal Pradesh Food Security Rules, 2019
7. Procedure and time limit for redressal of complaint.
(1)Every complaint received through Nodal Officers, toll free helpline numbers and electronic Public Distribution System(ePDS) portal shall be given a unique complaint number.(2)After verification of facts by the concerned officers of the State Government about the complaint received, remedial action for its redressal shall be completed within fifteen days from receipt of the complaint.(3)The complainant shall be informed in writing or through e-mail or telephonically about the manner in which grievance has been redressed.CHAPTER-IV External Grievance Redressal Mechanism
