Section 7(1) in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017
(1)The procurement of food items and preparation of meals by the State Governments and the Union territory Administrations shall be in accordance with the guidelines, instructions or orders issued by the Central Government from time to time in conformity with various directions issued by Supreme Court of India, the provisions of Schedule II to the Act and any other law for the time being in force.
