Section 30 in Chhattisgarh Food and Nutritional Security Act, 2012
30. Power to make Rules.
(1)The State Government may make rules to carry out the provisions of this Act.(2)In particular, and without prejudice to the generality of the forgoing powers such rule may provide for all or any of the following matters, namely :-(a)reforms in Targeted Public Distribution System.(b)Guidelines for identification of Antyodaya households, priority households, and households of Particularly Vulnerable Social Groups, for the purpose of their entitlements, under sub-section (1) of section 15.(c)manner in which the lists of eligible households shall be updated under sub-section (3) of section 15.(d)internal grievance redressal machanism under Section 19.(e)manner in which the Targeted Public Distribution System related records shall be placed in public domain and kept open for inspection to public under Section 22.(f)manner in which social audit on the functioning of fair price shops, Targeted Public Distribution System and other welfare schemes shall be conducted under Section 23.(g)details of constitution of vigilance committees under sub-section (1) of Section 24.(h)any other matter which is to be, or may be, prescribed or in respect of which provision is to be made by the State Government by rules.(3)Every rule, order, notification or guidelines made or issued by the State Government under this Act, shall be laid, as soon as may be after it is made or issued, before the State Legislative Assembly.
