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THE NATIONAL FOOD SECURITY ACT, 2013
________________
ARRANGEMENT OF SECTIONS
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CHAPTER I
PRELIMINARY
SECTIONS
CHAPTER II
PROVISIONS FOR FOOD SECURITY
CHAPTER III
FOOD SECURITY ALLOWANCE
CHAPTER IV
IDENTIFICATION OF ELIGIBLE HOUSEHOLDS
CHAPTER V
REFORMS IN TARGETED PUBLIC DISTRIBUTION SYSTEM
1
CHAPTER VI
WOMEN EMPOWERMENT
SECTIONS
CHAPTER VII
GRIEVANCE REDRESSAL MECHANISM
CHAPTER VIII
OBLIGATIONS OF CENTRAL GOVERNMENT FOR FOOD SECURITY
CHAPTER IX
OBLIGATIONS OF STATE GOVERNMENT FOR FOOD SECURITY
CHAPTER X
OBLIGATIONS OF LOCAL AUTHORITIES
CHAPTER XI
TRANSPARENCY AND ACCOUNTABILITY
2
CHAPTER XII
PROVISIONS FOR ADVANCING FOOD SECURITY
SECTIONS
CHAPTER XIII
MISCELLANEOUS
SCHEDULE I. SCHEDULE II. SCHEDULE III. SCHEDULE IV.
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THE NATIONAL FOOD SECURITY ACT, 2013
ACT NO. 20 OF 2013
[10th September, 2013.]
An Act to provide for food and nutritional security in human life cycle approach, by ensuring access to adequate quantity of quality food at affordable prices to people to live a life with dignity and for matters connected therewith or incidental thereto.
BE it enacted by Parliament in the Sixty-fourth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
(2) It extends to the whole of India.
(3) Save as otherwise provided, it shall be deemed to have come into force on the 5th day of July, 2013.
(1) "anganwadi" means a child care and development center set up under the Integrated Child Development Services Scheme of the Central Government to render services covered under section 4, clause (a) of sub-section (1) of section 5 and section 6;
(2) "central pool" means the stock of food grains which is,—
(i) procured by the Central Government and the State Governments through minimum support price operations;
(ii) maintained for allocations under the Targeted Public Distribution System, other welfare schemes, including calamity relief and such other schemes;
(iii) kept as reserves for schemes referred to in sub-clause (ii);
(3) "eligible households" means households covered under the priority households and the Antyodaya Anna Yojana referred to in sub-section (1) of section 3;
(4) "fair price shop" means a shop which has been licensed to distribute essential commodities by an order issued under section 3 of the Essential Commodities Act, 1955 (10 of 1955), to the ration card holders under the Targeted Public Distribution System;
(5) "foodgrains" means rice, wheat or coarse grains or any combination thereof conforming to such quality norms as may be determined, by order, by the Central Government from time to time;
(6) "food security" means the supply of the entitled quantity of foodgrains and meal specified under Chapter II;
(7) "food security allowance" means the amount of money to be paid by the concerned State Government to the entitled persons under section 8;
(8) "local authority" includes Panchayat, municipality, district board, cantonment board, town planning authority and in the States of Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura where Panchayats do not exist, the village council or committee or any other body, by whatever name called, which is authorised under the Constitution or any law for the time being in force for self-
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governance or any other authority or body vested with the control and management of civic services, within a specified local area;
(9) "meal" means hot cooked or pre-cooked and heated before its service meal or take home ration, as may be prescribed by the Central Government;
(10) "minimum support price" means the assured price announced by the Central Government at which foodgrains are procured from farmers by the Central Government and the State Governments and their agencies, for the central pool;
(11) "notification" means a notification issued under this Act and published in the Official Gazette;
(12) "other welfare schemes" means such Government schemes, in addition to the Targeted Public Distribution System, under which foodgrains or meals are supplied as part of the schemes;
(13) "person with disability" means a person defined as such in clause (t) of section 2 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996);
(14) "priority households" means households identified as such under section 10;
(15) "prescribed" means prescribed by rules made under this Act;
(16) "ration card" means a document issued under an order or authority of the State Government for the purchase of essential commodities from the fair price shops under the Targeted Public Distribution System;
(17) "rural area" means any area in a State except those areas covered by any urban local body or a cantonment board established or constituted under any law for the time being in force;
(18) "Schedule" means a Schedule appended to this Act;
(19) "senior citizen" means a person defined as such under clause (h) of section 2 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (56 of 2007);
(20) "social audit" means the process in which people collectively monitor and evaluate the planning and implementation of a programme or scheme;
(21) "State Commission" means the State Food Commission constituted under section 16;
(22) "State Government", in relation to a Union territory, means the Administrator thereof appointed under article 239 of the Constitution;
(23) "Targeted Public Distribution System" means the system for distribution of essential commodities to the ration card holders through fair price shops;
(24) "Vigilance Committee" means a committee constituted under section 29 to supervise the implementation of all schemes under this Act;
(25) the words and expressions not defined here but defined in the Essential Commodities Act, 1955 (10 of 1955), or any other relevant Act shall have the meaning respectively assigned to them in those Acts.
CHAPTER II
PROVISIONS FOR FOOD SECURITY
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Provided that the households covered under Antyodaya Anna Yojana shall, to such extent as may be specified by the Central Government for each State in the said scheme, be entitled to thirty-five kilograms of foodgrains per household per month at the prices specified in Schedule I:
Provided further that if annual allocation of foodgrains to any State under the Act is less than the average annual off take of foodgrains for last three years under normal Targeted Public Distribution System, the same shall be protected at prices as may be determined by the Central Government and the State shall be allocated foodgrains as specified in Schedule IV.
Explanation.— For the purpose of this section, the "Antyodaya Anna Yojana" means, the scheme by the said name launched by the Central Government on the 25th day of December, 2000; and as modified from time to time.
(2) The entitlements of the persons belonging to the eligible households referred to in sub-section (1) at subsidised prices shall extend up to seventy-five per cent. of the rural population and up to fifty per cent. of the urban population.
(3) Subject to sub-section (1), the State Government may provide to the persons belonging to eligible households, wheat flour in lieu of the entitled quantity of foodgrains in accordance with such guidelines as may be specified by the Central Government.
(a) meal, free of charge, during pregnancy and six months after the child birth, through the local anganwadi, so as to meet the nutritional standards specified in Schedule II; and
(b) maternity benefit of not less than rupees six thousand, in such instalments as may be prescribed by the Central Government:
Provided that all pregnant women and lactating mothers in regular employment with the Central Government or State Governments or Public Sector Undertakings or those who are in receipt of similar benefits under any law for the time being in force shall not be entitled to benefits specified in clause (b).
(a) in the case of children in the age group of six months to six years, age appropriate meal, free of charge, through the local anganwadi so as to meet the nutritional standards specified in Schedule II:
Provided that for children below the age of six months, exclusive breast feeding shall be promoted;
(b) in the case of children, up to class VIII or within the age group of six to fourteen years, whichever is applicable, one mid-day meal, free of charge, everyday, except on school holidays, in all schools run by local bodies, Government and Government aided schools, so as to meet the nutritional standards specified in Schedule II.
(2) Every school, referred to in clause (b) of sub-section (1), and anganwadi shall have facilities for cooking meals, drinking water and sanitation:
Provided that in urban areas facilities of centralised kitchens for cooking meals may be used, wherever required, as per the guidelines issued by the Central Government.
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CHAPTER III
FOOD SECURITY ALLOWANCE
CHAPTER IV
IDENTIFICATION OF ELIGIBLE HOUSEHOLDS
(a) the households to be covered under the Antyodaya Anna Yojana to the extent specified under sub-section (1) of section 3, in accordance with the guidelines applicable to the said scheme;
(b) the remaining households as priority households to be covered under the Targeted Public Distribution System, in accordance with such guidelines as the State Government may specify:
Provided that the State Government may, as soon as possible, but within such period not exceeding three hundred and sixty-five days, after the commencement of the Act, identify the eligible households in accordance with the guidelines framed under this sub-section:
Provided further that the State Government shall continue to receive the allocation of foodgrains from the Central Government under the existing Targeted Public Distribution System, till the identification of such households is complete.
(2) The State Government shall update the list of eligible households, within the number of persons determined under section 9 for the rural and urban areas, in accordance with the guidelines framed under sub-section (1).
CHAPTER V
REFORMS IN TARGETED PUBLIC DISTRIBUTION SYSTEM
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(2) The reforms shall, inter alia, include—
(a) doorstep delivery of foodgrains to the Targeted Public Distribution System outlets;
(b) application of information and communication technology tools including end-to-end computerisation in order to ensure transparent recording of transactions at all levels, and to prevent diversion;
(c) leveraging ''aadhaar'' for unique identification, with biometric information of entitled beneficiaries for proper targeting of benefits under this Act;
(d) full transparency of records;
(e) preference to public institutions or public bodies such as Panchayats, selfhelp groups, co-operatives, in licensing of fair price shops and management of fair price shops by women or their collectives;
(f) diversification of commodities distributed under the Public Distribution System over a period of time;
(g) support to local public distribution models and grains banks;
(h) introducing schemes, such as, cash transfer, food coupons, or other schemes, to the targeted beneficiaries in order to ensure their foodgrain entitlements specified in Chapter II, in such area and manner as may be prescribed by the Central Government.
CHAPTER VI
WOMEN EMPOWERMENT
(2) Where a household at any time does not have a woman or a woman of eighteen years of age or above, but has a female member below the age of eighteen years, then, the eldest male member of the household shall be the head of the household for the purpose of issue of ration card and the female member, on attaining the age of eighteen years, shall become the head of the household for such ration cards in place of such male member.
CHAPTER VII
GRIEVANCE REDRESSAL MECHANISM
(2) The qualifications for appointment as District Grievance Redressal Officer and its powers shall be such as may be prescribed by the State Government.
(3) The method and terms and conditions of appointment of the District Grievance Redressal Officer shall be such as may be prescribed by the State Government.
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(4) The State Government shall provide for the salary and allowances of the District Grievance Redressal Officer and other staff and such other expenditure as may be considered necessary for their proper functioning.
(5) The officer referred to in sub-section (1) shall hear complaints regarding non-distribution of entitled foodgrains or meals, and matters relating thereto, and take necessary action for their redressal in such manner and within such time as may be prescribed by the State Government.
(6) Any complainant or the officer or authority against whom any order has been passed by officer referred to in sub-section (1), who is not satisfied with the redressal of grievance may file an appeal against such order before the State Commission.
(7) Every appeal under sub-section (6) shall be filed in such manner and within such time as may be prescribed by the State Government.
(2) The State Commission shall consist of—
(a) a Chairperson;
(b) five other Members; and
(c) a Member-Secretary, who shall be an officer of the State Government not below the rank of
Joint Secretary to that Government:
Provided that there shall be at least two women, whether Chairperson, Member or Member-
Secretary:
Provided further that there shall be one person belonging to the Scheduled Castes and one person belonging to the Scheduled Tribes, whether Chairperson, Member or Member-Secretary.
(3) The Chairperson and other Members shall be appointed from amongst persons—
(a) who are or have been member of the All India Services or any other civil services of the Union or State or holding a civil post under the Union or State having knowledge and experience in matters relating to food security, policy making and administration in the field of agriculture, civil supplies, nutrition, health or any allied field; or
(b) of eminence in public life with wide knowledge and experience in agriculture, law, human rights, social service, management, nutrition, health, food policy or public administration; or
(c) who have a proven record of work relating to the improvement of the food and nutrition rights of the poor.
(4) The Chairperson and every other Member shall hold office for a term not exceeding five years from the date on which he enters upon his office and shall be eligible for reappointment:
Provided that no person shall hold office as the Chairperson or other Member after he has attained the age of sixty-five years.
(5) The method of appointment and other terms and conditions subject to which the Chairperson, other Members and Member-Secretary of the State Commission may be appointed, and time, place and procedure of meetings of the State Commission (including the quorum at such meetings) and its powers, shall be such as may be prescribed by the State Government.
(6) The State Commission shall undertake the following functions, namely:—
(a) monitor and evaluate the implementation of this Act, in relation to the State;
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(b) either suo motu or on receipt of complaint inquire into violations of entitlements provided under Chapter II;
(c) give advice to the State Government on effective implementation of this Act;
(d) give advice to the State Government, their agencies, autonomous bodies as well as non-governmental organisations involved in delivery of relevant services, for the effective implementation of food and nutrition related schemes, to enable individuals to fully access their entitlements specified in this Act;
(e) hear appeals against orders of the District Grievance Redressal Officer;
(f) prepare annual reports which shall be laid before the State Legislature by the State Government.
(7) The State Government shall make available to the State Commission, such administrative and technical staff, as it may consider necessary for proper functioning of the State Commission.
(8) The method of appointment of the staff under sub-section (7), their salaries, allowances and conditions of service shall be such, as may be prescribed by the State Government.
(9) The State Government may remove from office the Chairperson or any Member who— (a) is, or at any time has been, adjudged as an insolvent; or
(b) has become physically or mentally incapable of acting as a member; or
(c) has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or
(d) has acquired such financial or other interest as is likely to affect prejudicially his functions as a member; or
(e) has so abused his position as to render his continuation in office detrimental to the public interest.
(10) No such Chairperson or Member shall be removed under clause (d) or clause (e) of sub-section (9) unless he has been given a reasonable opportunity of being heard in the matter.
(a) summoning and enforcing the attendance of any person and examining him on oath;
(b) discovery and production of any document;
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(c) receiving evidence on affidavits;
(d) requisitioning any public record or copy thereof from any court or office; and (e) issuing commissions for the examination of witnesses or documents.
(2) The State Commission shall have the power to forward any case to a Magistrate having jurisdiction to try the same and the Magistrate to whom any such case is forwarded shall proceed to hear the complaint against the accused as if the case has been forwarded to him under section 346 of the Code of Criminal Procedure, 1973 (2 of 1974).
(a) any vacancy in, or any defect in the constitution of, the State Commission; or
(b) any defect in the appointment of a person as the Chairperson or a Member of the State Commission; or
(c) any irregularity in the procedure of the State Commission not affecting the merits of the case.
CHAPTER VIII
OBLIGATIONS OF CENTRAL GOVERNMENT FOR FOOD SECURITY
(2) The Central Government shall allocate foodgrains in accordance with the number of persons belonging to the eligible households identified in each State under section 10.
(3) The Central Government shall provide foodgrains in respect of entitlements under sections 4, 5 and section 6, to the State Governments, at prices specified for the persons belonging to eligible households in Schedule I.
(4) Without prejudice to sub-section (1), the Central Government shall,—
(a) procure foodgrains for the central pool through its own agencies and the State Governments and their agencies;
(b) allocate foodgrains to the States;
(c) provide for transportation of foodgrains, as per allocation, to the depots designated by the Central Government in each State;
(d) provide assistance to the State Government in meeting the expenditure incurred by it towards intra-State movement, handling of foodgrains and margins paid to fair price shop dealers, in accordance with such norms and manner as may be prescribed by the Central Government; and
(e) create and maintain required modern and scientific storage facilities at various levels.
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CHAPTER IX
OBLIGATIONS OF STATE GOVERNMENT FOR FOOD SECURITY
(2) Under the Targeted Public Distribution System, it shall be the duty of the State Government to—
(a) take delivery of foodgrains from the designated depots of the Central Government in the State, at the prices specified in Schedule I, organise intra-State allocations for delivery of the allocated foodgrains through their authorised agencies at the door-step of each fair price shop; and
(b) ensure actual delivery or supply of the foodgrains to the entitled persons at the prices specified in Schedule I.
(3) For foodgrain requirements in respect of entitlements under sections 4, 5 and section 6, it shall be the responsibility of the State Government to take delivery of foodgrains from the designated depots of the Central Government in the State, at the prices specified in Schedule I for persons belonging to eligible households and ensure actual delivery of entitled benefits, as specified in the aforesaid sections.
(4) In case of non-supply of the entitled quantities of foodgrains or meals to entitled persons under Chapter II, the State Government shall be responsible for payment of food security allowance specified in section 8.
(5) For efficient operations of the Targeted Public Distribution System, every State Government shall,—
(a) create and maintain scientific storage facilities at the State, District and Block levels, being sufficient to accommodate foodgrains required under the Targeted Public Distribution System and other food based welfare schemes;
(b) suitably strengthen capacities of their Food and Civil Supplies Corporations and other designated agencies;
(c) establish institutionalised licensing arrangements for fair price shops in accordance with the relevant provisions of the Public Distribution System (Control) Order, 2001 made under the Essential Commodities Act, 1955 (10 of 1955), as amended from time.
CHAPTER X
OBLIGATIONS OF LOCAL AUTHORITIES
(2) Without prejudice to sub-section (1), the State Government may assign, by notification, additional responsibilities for implementation of the Targeted Public Distribution System to the local authority.
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CHAPTER XI
TRANSPARENCY AND ACCOUNTABILITY
(2) The Central Government may, if it considers necessary, conduct or cause to be conducted social audit through independent agencies having experience in conduct of such audits.
(2) The Vigilance Committees shall perform the following functions, namely:— (a) regularly supervise the implementation of all schemes under this Act;
(b) inform the District Grievance Redressal Officer, in writing, of any violation of the provisions of this Act; and
(c) inform the District Grievance Redressal Officer, in writing, of any malpractice or misappropriation of funds found by it.
CHAPTER XII
PROVISIONS FOR ADVANCING FOOD SECURITY
CHAPTER XIII
MISCELLANEOUS
(2) Notwithstanding anything contained in this Act, the State Government may, continue with or formulate food or nutrition based plans or schemes providing for benefits higher than the benefits provided under this Act, from its own resources.
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Provided that the public servant or the public authority, as the case may be, shall be given a reasonable opportunity of being heard before any penalty is imposed.
(2) While holding an inquiry the adjudicating officer shall have power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or to produce any document which in the opinion of the adjudicating officer, may be useful for or relevant to the subject matter of the inquiry and if, on such inquiry, he is satisfied that the person has failed to provide the relief recommended by the District Grievance Redressal Officer, without reasonable cause, or wilfully ignored such recommendation, he may impose such penalty as he thinks fit in accordance with the provisions of section 33.
(2) The State Government may, by notification, direct that the powers exercisable by it (except the power to make rules), in such circumstances and subject to such conditions and limitations, be exercisable also by an officer subordinate to it as it may specify in the notification.
(2) A copy of every notification issued under sub-section (1), shall be laid before each House of Parliament as soon as may be after it is issued.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—
(a) scheme including cost sharing for providing maternity benefit to pregnant women and lactating mothers under clause (b) of section 4;
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(b) schemes covering entitlements under sections 4, 5 and section 6 including cost sharing under section 7;
(c) amount, time and manner of payment of food security allowance to entitled individuals under section 8;
(d) introducing schemes of cash transfer, food coupons or other schemes to the targeted beneficiaries in order to ensure their foodgrains entitlements in such areas and manner under clause (h) of sub-section (2) of section 12;
(e) the norms and manner of providing assistance to the State Governments in meeting expenditure under clause (d) of sub-section (4) of section 22;
(f) manner in which funds shall be provided by the Central Government to the State Governments in case of short supply of foodgrains, under section 23;
(g) any other matter which is to be, or may be, prescribed or in respect of which provision is to be made by the Central Government by rules.
(3) Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—
(a) guidelines for identification of priority households under sub-section (1) of section 10;
(b) internal grievance redressal mechanism under section 14;
(c) qualifications for appointment as District Grievance Redressal Officer and its powers under sub-section (2) of section 15;
(d) method and terms and conditions of appointment of the District Grievance Redressal Officer under sub-section (3) of section 15;
(e) manner and time limit for hearing complaints by the District Grievance Redressal Officer and the filing of appeals under sub-sections (5) and (7) of section 15;
(f) method of appointment and the terms and conditions of appointment of Chairperson, other Members and Member-Secretary of the State Commission, procedure for meetings of the Commission and its powers, under sub-section (5) of section 16;
(g) method of appointment of staff of the State Commission, their salaries, allowances and conditions of service under sub-section (8) of section 16;
(h) manner in which the Targeted Public Distribution System related records shall be placed in the public domain and kept open for inspection to public under section 27;
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(i) manner in which the social audit on the functioning of fair price shops, Targeted Public Distribution System and other welfare schemes shall be conducted under section 28;
(j) composition of Vigilance Committees under sub-section (1) of section 29;
(k) schemes or programmes of the Central Government or the State Governments for utilisation of institutional mechanism under section 43;
(l) any other matter which is to be, or may be, prescribed or in respect of which provision is to be made by the State Government by rules.
(3) Every rule, notification and guidelines made or issued by the State Government under this Act shall, as soon as may be after it is made or issued, be laid before each House of the State Legislature where there are two Houses, and where there is one House of the State Legislature, before that House.
Provided that anything done or any action taken under the said schemes, guidelines, orders and food standard, grievance redressal mechanism, or by vigilance committees shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or by any action taken under this Act.
Provided that no order shall be made under this section after the expiry of two years from the date of commencement of this Act.
(2) Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.
Provided that the Central Government may, in consultation with the Planning Commission, declare whether or not any such situation affecting the regular supply of foodgrains or meals to such person has arisen or exists.
(2) Notwithstanding such repeal,—
(a) anything done, any action taken or any identification of eligible households made; or
(b) any right, entitlement, privilege, obligation or liability acquired, accrued or incurred; or (c) any guidelines framed or directions issued; or
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(d) any investigation, inquiry or any other legal proceeding initiated, conducted or continued in respect of such right, entitlement, privilege, obligation or liability as aforesaid; or
(e) any penalty imposed in respect of any offence,
under the said Ordinance shall be deemed to have been done, taken, made, acquired, accrued, incurred, framed, issued, initiated, conducted, continued or imposed under the corresponding provisions of this Act.
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SCHEDULE I
[See sections 3(1), 22(1), (3) and 24(2), (3)]
SUBSIDISED PRICES UNDER TARGETED PUBLIC DISTRIBUTION SYSTEM
Eligible households shall be entitled to foodgrains under section 3 at the subsidised price not exceeding rupees 3 per kg for rice, rupees 2 per kg for wheat and rupee 1 per kg for coarse grains for a period of three years from the date of commencement of this Act; and thereafter, at such price, as may be fixed by the Central Government, from time to time, not exceeding,—
(i) the minimum support price for wheat and coarse grains; and (ii) the derived minimum support price for rice,
as the case may be.
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SCHEDULE II
[See sections 4(a), 5(1) and 6]
NUTRITIONAL STANDARDS
Nutritional standards: The nutritional standards for children in the age group of 6 months to 3 years, age group of 3 to 6 years and pregnant women and lactating mothers required to be met by providing “Take Home Rations” or nutritious hot cooked meal in accordance with the Integrated Child Development Services Scheme and nutritional standards for children in lower and upper primary classes under the Mid Day Meal Scheme are as follows:
|
|
Serial |
Category |
Type of |
Calories |
Protein |
|
|
number |
|
meal2 |
(Kcal) |
(g) |
|
|
1 |
2 |
3 |
4 |
5 |
|
|
1. |
Children (6 months to 3 |
Take Home Ration |
500 |
12-15 |
|
|
|
years) |
|
|
|
|
|
2. |
Children (3 to 6 years) |
Morning Snack and |
500 |
12-15 |
|
|
|
|
Hot Cooked Meal |
|
|
|
|
3. |
Children (6 months to |
Take Home Ration |
800 |
20-25 |
|
|
|
6 years) who are |
|
|
|
|
|
|
malnourished |
|
|
|
|
|
4. |
Lower primary classes |
Hot Cooked Meal |
450 |
12 |
|
|
5. |
Upper primary classes |
Hot Cooked Meal |
700 |
20 |
|
|
6. |
Pregnant women and |
Take Home Ration |
600 |
18-20 |
|
|
|
Lactating mothers |
|
|
|
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SCHEDULE III
(See section 31)
PROVISIONS FOR ADVANCING FOOD SECURITY
(1) Revitalisation of Agriculture—
(a) agrarian reforms through measures for securing interests of small and marginal farmers;
(b) increase in investments in agriculture, including research
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