Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    Delhi Local Acts Andhra Pradesh Local Acts Uttar Pradesh Local Acts West Bengal Local Acts Rajasthan Local Acts Jammu and Kashmir Local Acts Himachal Pradesh Local Acts Haryana Local Acts Punjab Local Acts Maharashtra Local Acts Kerala Local Acts Tamil Nadu Local Acts Goa Local Acts Bihar Local Acts Uttranchal Local Acts Jharkhand Local Acts Chhatisgarh Local Acts Madhya Pradesh Local Acts Assam & North East Local Acts Orissa Local Acts Gujarat Local Acts Telangana Local Acts Chandigarh Local Acts Karnataka Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
      • 4. Conditions for implementing the Scheme.
      • 5. Computation of food subsidy.
      • 6. Modalities of cash transfer of food subsidy.
      • 7. Timelines.
      • 8. Concurrent Evaluation.
      • 9. Utilisation Certificate.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Time limit for allocation of foodgrains.
      • 4. Duty of the Central Government.
      • 5. Duty of the State Governments.
      • 6. Assistance from Central Government.
      • 7. Norms and pattern of Central assistance.
      • 8. Advance payment of margins to fair price shop dealers.
      • 9. Effective date of Central assistance.
      • 10. Release of Central assistance.
      • 11. Release of Central assistance for previous years.
      • 12. Utilisation certificate.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Time limits for allocation of foodgrains.
      • 4. Payment of food security allowance in cases of non-supply of foodgrains.
      • 5. Verification of status of supply.
      • 6. Computation of food security allowance.
      • 7. Period within which food security allowance to be paid.
      • 8. Mode of payment of food security allowance.
      • 9. Food security allowance when not payable.
      • 10. Summary report by Nodal Officer.
      • 11. Complaint regarding quality of foodgrains.
      • 12. Distribution of more than one month entitlement.
      • 13. State Governments competent to issue directions.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Beneficiaries entitled to maternity benefit.
      • 4. Registration of beneficiaries.
      • 5. Disbursement of the maternity benefit.
      • 6. Number of installments.
      • 7. Cost sharing.
      • 8. Verification Tool.
      • 9. Enforcement and maintenance of records.
      • 10. Rules not in derogation of any Scheme.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Nutritional Standards.
      • 5. Procurement and Quality of Nutrition.
      • 6.
      • 7. Rules not in derogation of any Scheme.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Entitlement for nutritional meal.
      • 4. Place of serving meal.
      • 5. Preparation of meals and maintenance of standards and quality.
      • 6. State Steering-cum-Monitoring Committee for Mid-Day Meal Scheme.
      • 7. Role of School Management Committee (SMC) for monitoring Mid-day meals scheme.
      • 8. Testing of Meals by accredited Laboratories.
      • 9. Food Security Allowance.
      • 10. Saving.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Right to receive foodgrains at subsidised prices by persons belonging to eligible households under Targeted Public Distribution System.
      • 4. Nutritional support to pregnant women and lactating mothers.
      • 5. Nutritional support to children.
      • 6. Prevention and management of child malnutrition.
      • 7. Implementation of schemes for realisation of entitlements.
      • 8. Right to receive food security allowance in certain cases.
      • 9. Coverage of population under Targeted Public Distribution System.
      • 10. State Government to prepare guidelines and to identify priority households.
      • 11. Publication and display of list of eligible households.
      • 12. Reforms in Targeted Public Distribution System.
      • 13. Women of eighteen years of age or above to be head of household for purpose of issue of ration cards.
      • 14. Internal grievance redressal mechanism.
      • 15. District Grievance Redressal Officer.
      • 16. State Food Commission.
      • 17. Salary and allowances of Chairperson, Member, Member-Secretary and other staff of State Commission.
      • 18. Designation of any Commission or body to function as State Commission.
      • 19. Joint State Food Commission.
      • 20. Powers relating to inquiries.
      • 21. Vacancies, etc., not to invalidate proceedings of State Commission.
      • 22. Central Government to allocate required quantity of foodgrains from central pool to State Governments.
      • 23. Provisions for funds by Central Government to State Government in certain cases.
      • 24. (1) Implementation and monitoring of schemes for ensuring food security.
      • 25. Implementation of Targeted Public Distribution System by local authority in their areas.
      • 26. Obligations of local authority.
      • 27. Disclosure of records of Targeted Public Distribution System.
      • 28. Conduct of social audit.
      • 29. Setting up of Vigilance Committees.
      • 30. Food security for people living in remote, hilly and tribal areas.
      • 31. Steps to further advance food and nutritional security.
      • 32. Other welfare schemes.
      • 33. Penalties.
      • 34. Power to adjudicate.
      • 35. Power to delegate by Central Government and State Government.
      • 36. Act to have overriding effect.
      • 37. Power to amend Schedules.
      • 38. Power of Central Government to give directions.
      • 39. Power of Central Government to make rules.
      • 40. Power of State Government to make rules.
      • 41. Transitory provisions for schemes, guidelines, etc.
      • 42. Power to remove difficulties.
      • 43. Utilisation of institutional mechanism for other purposes.
      • 44. Force Majeure.
      • 45. Repeal and savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Beneficiaries entitled to maternity benefit.
      • 4. Registration of beneficiaries.
      • 5. Verification Tool.
      • 6. Disbursement of maternity benefit.
      • 7. Number of instalments under Pradhan Mantri Matru Vandana Yojana.
      • 8. Power to determine amount of maternity benefits.
      • 9. Rules not in derogation of any Scheme.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Time limit for allocation of foodgrains.
      • 4. Allocation and supply of foodgrains by Central Government to State Governments.
      • 5. Manner of providing funds by Central Government.
      • 6. Funds to be provided in case of alternative arrangements by State Governments.
      • 7. Procedure for claiming funds by State Governments.
      • 8. Processing of claim by Central Government.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Nature of entitlements.
      • 4. Place of serving meal.
      • 5. Supplementary Nutrition under ICDS.
      • 6. Nutritional standards.
      • 7. Preparation of meal and maintenance of its standard and quality.
      • 8. Responsibility to monitor and review arrangement for supplementary nutrition.
      • 9. Supplementary Nutrition norms.
      • 10. Cost norms for Supplementary Nutrition.
      • 11. Proportion of cost sharing of Supplementary Nutrition.
      • 12. Rules not in derogation of any Scheme.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Nature of entitlements.
      • 4. Place of serving meal.
      • 5. Supplementary Nutrition under ICDS
      • 6. Nutritional standards.
      • 7. Preparation of meal and maintenance of its standard and quality.
      • 8. Food Security Allowance.
      • 9. Responsibility to monitor and review arrangement for supplementary nutrition.
      • 10. Supplementary Nutrition norms.
      • 11. Cost norms for Supplementary Nutrition.
      • 12. Proportion of cost sharing of Supplementary Nutrition.
      • 13. Rules not in derogation of any Scheme.

The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017

Published vide Notifications No. G.S.R. 149(E), dated 20th February, 2017

act2996

Ministry of Women and Child Development

G.S.R. 149(E). - In exercise of the powers conferred by sub-section (1) read with clause (b) and clause (c) of subsection (2) of section 39 of the National Food Security Act, 2013 (20 of 2013), and in supersession of the Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015, except as respects things done or omitted to be done before such supersession, the Central Government, in consultation with the State Governments and Union territory Administrations, hereby makes the following rules to regulate the entitlements specified under the provisions of the said Act for every pregnant woman and lactating mother till six months after child birth, and every child in the age group of six months to six years (including those suffering from malnutrition) for three hundred days in a year, as per the nutritional standards specified in Schedule II to the said Act, namely: -

Part I

Preliminary

1. Short title and commencement. - (1) These rules may be called the Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions. - In these rules, unless the context otherwise requires, -

(a) "Act" means the National Food Security Act, 2013 (20 of 2013);

(b) "Board" means Food and Nutrition Board;

(c) "meal" means the meal as defined in clause (9) of section 2 of the Act;

(d) "food security allowance" means the food security allowance as defined in clause (7) of section 2 of the Act;

(e) "section" means section of the Act;

(f) words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.

Part II

Entitlement and Nutritional Standards

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 Anganwadi Services (Integrated Child Development Services Scheme) of the Central Government to every pregnant woman and lactating mother till six months after child birth, and every child in the age group of six months to six years (including those suffering from malnutrition).

(2) The Supplementary Nutrition under the Anganwadi Services (Integrated Child Development Services) is primarily designed to bridge the gap between the Recommended Dietary Allowance and the Average Daily Intake.

4. Place of serving meal. - (1) The Anganwadi Services (Integrated Child Development Services) is a self-selecting scheme and the entitlements, as mentioned in clause (a) of section 4, clause (a) of sub-section (1) of section 5 and section 6 shall be available to those who enroll themselves and visit the nearest anganwadi centre during its working hours, as notified by the State Government or the Union territory Administration from time to time.

(2) The meal shall be served at the nearest anganwadi centres where the beneficiary is registered or enrolled.

5. Supplementary Nutrition under ICDS - The Supplementary Nutrition under the Anganwadi Services (Integrated Child Development Services) for different categories of beneficiaries shall be as under:-

S. No.

Categories

Type of meal or food as per the nutritional standards specified in Schedule II of the Act

(1)

(2)

(3)

1.

Children
(Between 6 to 36 months)

Take home ration as per Anganwadi Services (Integrated Child Development Services) guidelines in conformity with the provisions of the Act.

2.

Malnourished children
(Between 6 to 36 months)

The same type of take home ration as above with food supplement of 800 calories and 20-25 grams of protein.

3.

Children
(Between 3 to 6 years)

Morning snacks and hot cooked meal as per Anganwadi Services (Integrated Child Development Services) norms.

4.

Malnourished children
(Between 3 to 6 years)

Additional 300 calories of energy and 8-10 grams of protein in addition to the meal or food provided to children between three to six years.

5.

Pregnant women and lactating or nursing mothers

Take home ration as per Anganwadi Services (Integrated Child Development Services) guidelines in conformity with the provisions of the Act.

Note. - Early initiation and exclusive breast feeding shall be promoted for children up to the age of six months. Adequate age-appropriate complementary feeding (cereal based) shall be ensured for children from six months to twelve months of age and balanced food shall be provided from twelve months to twenty-four months along with continued breast feeding.

6. Nutritional standards. - The nutritional standards shall be the same as provided in Schedule II of the Act and the Nutritional and Feeding norms issued by the Central Government in the Ministry of Women and Child Development from time to time.

Part III

Maintenance of Standard and Quality of Meal, their Enforcement and Monitoring

7. Preparation of meal and maintenance of its standard and quality. - (1) The procurement of food items and preparation of meals by the State Governments and the Union territory Administrations shall be in accordance with the guidelines, instructions or orders issued by the Central Government from time to time in conformity with various directions issued by Supreme Court of India, the provisions of Schedule II to the Act and any other law for the time being in force.

(2) The State Governments and the Union territory Administrations, with the support of Food and Nutrition Board (hereinafter referred to as the Board) shall ensure the quality of supplementary nutrition with reference to the norms of food safety, as well as food composition.

(3) The Supplementary Nutrition shall conform to the standards laid down under the provisions of the Food Safety and Standards Act, 2006 (34 of 2006) to ensure consistent quality and nutritive value of the intervention per serving and it shall also be ensured that the meal is prepared in kitchen having adequate sanitation and safe drinking water to maintain hygienic conditions.

(4) It shall be the responsibility of the concerned District Programme Officer and the Child Development Project Officer under the Anganwadi Services (Integrated Child Development Services) to ensure the quality of supplementary nutrition with reference to the norms of food safety, as well as food composition.

(5) The Board, in collaboration with the State Governments and the Union territory Administrations, shall carry out periodic checks and test the meal or get it tested through the Government Food Research Laboratories accredited or recognized by any law for the time being in force, so as to ensure that the meal meets with the nutritional standards and quality specified in Schedule II of the Act.

(6) Similarly, the officers, as authorized by the State Governments or the Union territory Administrations, shall also conduct surprise checks and draw samples and get them tested through the above laboratories to ensure quality and nutrient value of the meal.

(7) The food should be tasted by the anganwadi worker or helper before it is served to the beneficiaries at anganwadi centre.

8. Food Security Allowance. - (1) In case of non-supply of meal to the beneficiaries in anganwadi centre on any day due to non-availability of food grains or any other reason, the State Governments or Union territory Administrations shall pay food security allowance as defined in clause (d) of rule 2 to every beneficiary referred to in rule 3 as per rates specified in rule 11:

Provided that in case the beneficiaries have not taken food on offer for whatever reasons, no claim of food security allowance shall lie with the State Government or Union territory Administration or anganwadi centre:

Provided further that subject to the provisions of rule 7, no claim shall lie with State Government or Union territory Administration for reasons of quality of food grains and meal.

(2) On receipt of a complaint from beneficiary for non-supply of foodgrains, the concerned State Government or Union territory Administration shall enquire the issue, and in case it is decided to pay food security allowance to the beneficiary, the same shall be paid to the beneficiary, as per the entitlement, within one month of decision on the complaint.

(3) The State Government or Union territory Administration shall take action to fix responsibility on the person or agency in accordance with the procedure laid down, if meal is not provided in anganwadi centre continuously for three days or at least for five days in a month.

9. Responsibility to monitor and review arrangement for supplementary nutrition. - The respective State Governments and Union territory Administrations, and the Monitoring and Review Committees at the National, State, District, Block and anganwadi levels, constituted by the Central Government in the Ministry of Women and Child Development from time to time, shall be responsible to monitor and review the status of arrangement for Supplementary Nutrition, convergence with the line departments to ensure water and sanitation facilities, ensure regular functioning of anganwadi centres, ensure regular supply of Supplementary Nutrition at anganwadi centres without disruptions and use of iodised or iron fortified iodised salts, ensure monitoring and supervision visits by officials at different levels as per norms, method of delivery of supplementary food at anganwadi centres, engagement of Self Help Groups, ensure supply and quality of Supplementary Nutrition through them and all other issues relating to the above, as per their roles defined in the guidelines issued by the Central Government in the Ministry of Women and Child Development from time to time:

Provided that till the engagement of Self Help Groups, the supply of Supplementary Nutrition shall be ensured from such other sources or approved agencies in terms of the existing rules and regulations notified by the Central Government and the State Governments or Union territory Administrations.

Part IV

Cost Norms and Cost Sharing

10. Supplementary Nutrition norms. - The Supplementary Nutrition shall be in conformity with the Revised Nutritional and Feeding norms issued by the Central Government in the Ministry of Women and Child Development from time to time.

11. Cost norms for Supplementary Nutrition. - The cost norms for the Supplementary Nutrition for various categories of beneficiaries shall be as under or as may be revised by the Central Government:

S. No.

Categories

Present rates
(per beneficiary per day)

(1)

(2)

(3)

1.

Children (Between 6 to 72 months)

Rs.6.00

2.

Malnourished children (Between 6 to 72 months)

Rs.9.00

3.

Pregnant women and lactating or nursing mothers

Rs.7.00

12. Proportion of cost sharing of Supplementary Nutrition. - (1) The cost of supplementary nutrition under the Anganwadi Services (Integrated Child Development Services), as per these rules, shall be shared by the Central Government and the State Governments or Union territory Administrations with Legislatures, namely, Delhi and Puducherry, in equal proportion except the States of Assam, Arunachal Pradesh, Mizoram, Manipur, Meghalaya, Nagaland, Tripura, Sikkim, Himachal Pradesh, Jammu and Kashmir and Uttarakhand where the Central Government shall bear ninety per cent. of the cost and the remaining ten per cent. shall be borne by such State Governments or as revised by the Central Government from time to time.

(2) For the Union territories, namely, the Andaman and Nicobar Islands, Chandigarh, Dadra and Nagar Haveli, Daman and Diu and Lakshadweep, the Central Government shall bear entire cost of providing supplementary nutrition under Anganwadi Services (Integrated Child Development Services Scheme) or as revised by the Central Government from time to time.

13. Rules not in derogation of any Scheme. - The provisions of these rules shall be in addition to and not in derogation of any existing Scheme implemented by the Central Government.

Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us

Revolutionising Law Reporting !
Install Now! Install Now! Install Now!
Get it Now !
You will Never Need a Law Reporter or Back Volumes
Instant Activation !

title

Biggest Law Library in Mobile
Install Now! Install Now! Install Now!
Headlines with Full Text of Cases!
Install Now! Install Now!
Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!
Searchable Back Volumes !
Install Now! Install Now! Install Now!
With Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!