Section 3 in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015
3. Nature of entitlements.
(1)The entitlements referred to in sections 4, 5 and section 6 of the Act shall be provided under the Supplementary Nutrition Programme of Integrated Child Development Services Scheme (hereinafter referred to as ICDS) of the Central Government.(2)The Supplementary Nutrition under the ICDS is primarily designed to bridge the gap between the Recommended Dietary Allowance and the Average Daily Intake.
