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Union of India - Section
Section 5 in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015
5. Supplementary Nutrition under ICDS.
- The Supplementary Nutrition under the ICDS for different categories of beneficiaries shall be as under:-| Sl. No. | Categories | Type of meal or food as per the nutritional standardsspecified in Schedule II of the Act |
| (1) | (2) | (3) |
| 1 | Children (Between 6 to 36 months) | Take home ration as per ICDS guidelines in conformity with theprovisions of the Act. |
| 2 | Malnourished children (Between 6 to 36 months) | The same type of take home ration as above with foodsupplement of 800 calories and 20-25 grams of protein. |
| 3 | Children (Between 3 to 6 years) | Morning snacks and hot cooked meal as per ICDS norms. |
| 4 | Malnourished children (Between 3 to 6 years) | Additional 300 calories of energy and 8-10 grams of protein inaddition to the meal or food provided to children between 3 to 6years. |
| 5 | Pregnant women and lactating or nursing mothers | Take home ration as per ICDS guidelines in conformity with theprovisions of the Act. |