Section 21 in Chhattisgarh Food and Nutritional Security Act, 2012
21. Power of the State Government to undertake necessary reforms In the Targeted Public Distribution System.
(1)The State Government shall endeavour to progressively undertake necessary reforms in the Targeted Public Distribution System in consonance with the role envisaged for it in this Act.(2)The reforms shall, itner alia, include-(a)doorstep delive1y of all food items to the fair price shops;(b)application of information and communication technology tools including end-to-end computerization in order to ensure transparent recording of transactions at all levels, and to prevent diversions;(c)leveraging "aadhaar" for unique identification for proper targeting of beneficiaries under this Act;(d)full transparency of records;(e)preference to public institutions or public bodies such as Panchayats, Self Help Groups, Co-operatives and prohibition of private traders in licensing of fair price shops;(f)diversification of commodities under the Public Distribution System over a period of time;(g)maintenance of adequate buffer stock of food items.Chapter-XII Transparency and Accountability
