(1)The State Government shall, within a period not exceeding three months from the publication of notification of the rules, identify in accordance with the exclusion and priority criteria specified in sub-rule (2):-(a)the households which are to be provided monthly ration of food grains under the Antyodaya Anna Yojana (AAY) as a right, in accordance with the guidelines application to the said scheme;(b)the priority households in which all the members of the household are to be provided monthly ration of food grains as per Section 3(1) of the Act, under Targeted Public Distribution System (TPDS) as a right; and(c)the individuals to be provided with supplementary nutrition and cash entitlements a per Sections 4, 5 and 6 of the Act.(2)(a)The Government shall accord priority to the following category of households in identifying the eligible households under Antyodaya Anna Yojana subject to the limit approved by the Government of India,-(i)All Particularly Vulnerable Tribal/Nomadic and De-notified Tribal households(ii)Widows or single women or single men with no family or societal support or assured means of subsistence(iii)Households of women victims of trafficking, rape and violence against women under the Nirbhaya Act.(iv)Households of victims of atrocities under SC, ST (Prevention of Atrocities) Act, 1989(v)Terminally ill persons or disabled persons or persons aged 60 years or more or(vi)Urban and Rural Homeless destitutes and beggars.(vii)Leprosy Affected persons, HIV Positive patients/families, families of deceased due to starvation and families threatened by Starvation Deaths,(viii)Persons freed from bonded labour.
