Section 11 in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015
11. Proportion of cost sharing of Supplementary Nutrition.
- The cost of Supplementary Nutrition under the ICDS, as per these rules, shall be shared by the Central Government and the State Governments in equal proportion in respect of all the States except the States of Assam, Arunachal Pradesh, Mizoram, Manipur, Meghalaya, Nagaland, Tripura and Sikkim, where the Central Government shall bear ninety per cent of the cost and the remaining ten per cent shall be borne by such State Governments or as revised by the Central Government from time to time.
