Section 2(1) in Himachal Pradesh Food Security Rules, 2019
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the National Food Security Act, 2013 (Central Act No. 20 of 2013);(b)"appellant" means a party which makes an appeal against the order of the District Grievance Redressal Officer;(c)"Competent Authority" means the District Controller, Food, Civil Supplies and Consumer Affairs (Specified Authority) in case of a Fair Price Shop Owner and the Principal Secretary or the Secretary or the Director as the case may be, of any of the concerned department of the Government of Himachal Pradesh as per the Service Rules in case of Government officials;(d)"Department" means the Department of Food, Civil Supplies and Consumer Affairs;(e)"District Grievance Redressal Officer" means an officer appointed or designated as such under sub-section (1) of section 15;(f)"State Food Commission" means the Commission to be constituted by the State Government under section 16 of the Act;(g)"State Government" means the Government of Himachal Pradesh; and(h)"Schedule" means schedule appended to these rules.
