Section 23 in Chhattisgarh Food and Nutritional Security Act, 2012
23. Local bodies to conduct periodical social audit.
- Every local body or any other authority or body, as may be authorized by the State Government, shall conduct or cause to be conducted, periodic social audits on the functioning of fair price shops, Targeted Public Distribution System and other welfare schemes, shall publicise its findings and take necessary action in such manner as may be prescribed.
