(1)In these rules, unless the context otherwise requires -(a)"Act" means the National Food Security Act, 2013 [No. (3.20 of 2013];(b)"Commission" means State Food Commission constituted for the State of Andhra Pradesh under sub-rule (1) of Rule 7 read with Section 16 of the Act;(c)"Commissioner" means the Commissioner of Civil Supplies of the Government of Andhra Pradesh;(d)"entitled person" means a person belonging to eligible households identified as such under the Act by the State Government and in possession of a valid ration card and includes beneficiaries identified for provision of Supplementary Nutrition;(e)"Household" means a nuclear family comprising mother, father and their children. Dependent parent, single women which includes widow, abandoned, separated, divorced or unmarried woman over age of 35 years with or without their dependent children, disabled with or without their dependent children, even if they have a common roof or hearth will be treated as a separate household for the purpose of this Act and Rules;(f)"Social Audit facilitators" means the Resource Persons identified and trained by the Society for Social Audit, Accountability and Transparency, SSAAT Andhra Pradesh or any agency identified for the purpose who will facilitate the Social Audit;(g)"Social Audit Gram Sabha" refers to the periodic assemblies of the Gram Sabha for Social Audit. No Social Audit Gram Sabha shall restrict participation of its members who has an opinion to offer or make a contribution in any way as long as they adhere to the principles of Social Audit;(h)"Chronic disease" means which are long-lasting condition that can be controlled but not cured and leading to cause death and permanent disability i.e., coronary heart disease, stroke, breast, cervical and lung cancer; HIV/AIDS.(2)"Words" and "Expressions" used but not defined in this rules shall have the same meaning assigned to them in the Act and rules thereof and in the orders issued under the Essential Commodities Act 1955.
