Section 16(6) in The National Food Security Act, 2013
(6)The State Commission shall undertake the following functions, namely:—(a)monitor and evaluate the implementation of this Act, in relation to the State;(b)either suo motu or on receipt of complaint inquire into violations of entitlements provided under Chapter II;(c)give advice to the State Government on effective implementation of this Act;(d)give advice to the State Government, their agencies, autonomous bodies as well as non¬governmental organisations involved in delivery of relevant services, for the effective implementation of food and nutrition related schemes, to enable individuals to fully access their entitlements specified in this Act;(e)hear appeals against orders of the District Grievance Redressal Officer;(f)prepare annual reports which shall be laid before the State Legislature by the State Government.
