Section 15 in Chhattisgarh Food and Nutritional Security Act, 2012
15. Power of State Government to issue guidelines with respect to identification of households and particularly vulnerable social groups.
(1)Subject to the provisions of sub-section (3) and sub-section (4), the State Government may, from time to time, prescribe guidelines for the identification of Autyodaya Households and Priority Households for the purposes of their entitlement under this Act and notify such guidelines in the Official Gazette.(2)Subject to the provisions of sub-section ( 4 ), the State Government may, from time to time, prescribe guidelines for identification of Particularly Vulnerable Social Groups, for the purposes of their entitlement under this Act and notify such guidelines in the Official Gazette:Provided that the following households shall be designated as households of Particularly Vulnerable Social Groups, namely:-(a)All households of Particularly Vulnerable Tribal Groups as notified by the Central Government from time to time;(b)All households headed by a widow or a single woman;(c)All households headed by a terminally ill person;(d)All households headed by a person with disability;(e)All households headed by a person of sixty years of age or more with no assured means of subsistence or social support;(f)All households headed by a person released from bonded labour;(g)Any other group of households as may be prescribed.(3)Subject to the provision of sub-section (4), all households belonging to the following categories shall be designated as priority households, namely : -(a)All households which are eligible to receive food items as per the criteria specified under the Mukhyamantri Khadyanna Sahayata Yojana, to the extent of their entitlements under the Mukhyamantri Khadyanna Sahayata Yojana, on the date of commencement of this Act;(b)All households of landless agricultural labourers;(c)All households of small farmers and marginal farmers;(d)All households headed by a person registered as an unorganized labour under the provisions of the Unorganised Worker's Social Security Act, 2008 (33 of 2008);(e)All households headed by a person registered as construction worker under the provisions of the Building and Other Construction workers (Regulation of Employment And Conditions of Service) Act, 1996 (27 of 1996).(4)Notwithstanding anything contained in sub-section (2) and (3), and subject to the provisions of Section 14, the State Government may, from time to time, prescribe criteria for exclusion of households from availing any entitlements under Section 3 of this Act:Provided that all households belonging to the following categories shall be designated as excluded households, namely :-(a)All such households in which the head of the household or any other member of the household is an Income Tax payee;(b)All such households in non-scheduled areas, who hold more than 4 hectares of irrigated land or more than 8 hectares of non-irrigated land.(c)All such households who owns such a pucca house in urban areas, which has a carpet area of more than one thousand square feet, and [are] [Substituted '/ or' by C.G. Act No. 30 of 2013, dated 31.7.2013.] liable to pay property tax as per prevailing rules of the local bodies.(d)Any such other households, which may be excluded, as per the criteria, as may be prescribed.(5)The State Government shall, from time to time, identify Antyodaya households, priority households and households of Particularly Vulnerable Social Groups in accordance with the guidelines referred to in sub-section (1) and (2):Provided that all households of Particularly Vulnerable Social Groups shall be designated as Antyodaya households:Provided further that no excluded household, as per the criteria prescribed under sub-section (4) shall be designated as an Antyodaya household or priority household or a household of Particularly Vulnerable Social Group.(6)The list of Antyodaya households, priority households and households of Particularly Vulnerable Social Groups shall be updated by the State Government in such manner as may be prescribed.(7)The list of households shall be in addition to and not in derogation of any other law for the time being in force.
