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 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in M.P. Food Security Rules, 2017

(1)Method of Appointment of Chairperson and Members. - For the constitution of the Food Commission as per requirements of Section 16 of the Act, applications shall be called for by the Department of Food, Civil Supplies and Consumer Protection of the State Government through advertisement. Scrutiny of the applications shall be conducted by a committee under the Chairmanship of Chief Secretary, members whereof shall be the Senior Secretaries of the Department of General Administration, Food Civil Supplies and Consumer Protection, Women and Child Development, Panchayat and Rural Development Department, Law and Legislative Affairs Department. The said committee shall prepare a panel for each vacant post of members and Chairperson and send it to the state government with its comments/recommendation. The State Government may either select suitable candidates from the said panel or at its discretion may directly select any other persons having the qualification required under section 16 of the Act.