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      • 1. Short title and commencement.
      • 2. Definitions.
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      • 1. Short title and commencement.
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      • 1. Short title and commencement.
      • 2. Definitions.
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      • 4. Place of serving meal.
      • 5. Supplementary Nutrition under ICDS
      • 6. Nutritional standards.
      • 7. Preparation of meal and maintenance of its standard and quality.
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      • 10. Supplementary Nutrition norms.
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      • 13. Rules not in derogation of any Scheme.

Integrated Nutrition Support Programme - Saksham Anganwadi and Poshan (2.0), Rules, 2022

Published vide Notification No. G.S.R. 766(E), dated 12.9.2022

Last Updated 7th October, 2022 [act5065]

G.S.R. 766(E). - Whereas vide notification No. G.S.R. 149(E), dated 20th February, 2017, the Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2017 were notified by the Government of India, Ministry of Women and Child Development with a view to provide nutritional standards to pregnant women and lactating mothers under the provisions of the National Food Security Act, 2013;

And Whereas Streamlined Guidelines on quality assurance were framed by the Government of India, Ministry of Women and Child Development, vide its order dated 13th January, 2021, to ensure transparency in procurement, integration of AYUSH concepts and data management and monitoring through "Poshan Tracker" for transparency, efficiency and accountability in delivery of supplementary nutrition;

And Whereas in the light of the aforesaid guidelines, the Government of India, Ministry of Women and Child Development, vide its order dated 28th June, 2021 had rescinded the rules referred to in the first paragraph;

Now, Therefore, in exercise of the powers conferred by sub-section (1) read with clause (b) of sub-section (2) of section 39 of the National Food Security Act, 2013 (20 of 2013), except as respects things done or omitted to be done before such rescission, 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, namely:-

1. Short title and commencement. - (1) These rules may be called the Integrated Nutrition Support Programme - Saksham Anganwadi and Poshan (2.0), Rules, 2022.

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

2. Application. - These rules shall apply 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) for three hundred days in a year, as per the nutritional standards specified in Schedule II to the National Food Security Act, 2013 (20 of 2013).

3. Definitions. - (1) In these rules, unless the context otherwise requires,

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

(b) "intended beneficiaries" means those beneficiaries who are registered at an Anganwadi Centre with Aadhar identification to receive Supplementary Nutrition. Aadhar details of child beneficiaries are not mandatory and in case the child does not have Aadhar, the benefits of the program shall be delivered using the Aadhar identification of the parent or guardian;

(c) "Central Government" means the Government of India

(d) "nutrition" means supplementary nutrition which aims at providing quality protein and essential macro and micro-nutrients;

(e) "Take Home Ration" for the purpose of Supplementary Nutrition should be made using locally available staple cereals and millets, pulses and legumes, nuts and oilseeds, ensuring that refined sugar does not exceed permissible limits. Take Home Ration should be in the form of a processed mixture of various food ingredients (not raw ration), which when consumed by a child or Pregnant Woman and Lactating Mother meets the recommendation for calories, proteins and micro nutrients (Calcium, Zinc, Iron, Dietary Folate, Vitamin A, Vitamins B6, B12 and D) and such Ration should be tested in Food Safety and Standards Authority of India approved laboratories to ensure that the norms of macro and micro nutrients recommended or benchmarked for the different categories of Supplementary Nutrition beneficiaries are maintained. Raw Ration as Take-Home Ration is not permissible and the Take-Home-Ration as mentioned under National Food Security Act, 2013 shall not be misconstrued as 'raw ration';-

(2) The words and expressions used herein and not defined in these rules but defined in the National Food Security Act, 2013 and the Food Safety Standards Act, 2006 shall have the meanings respectively assigned to them in those Acts.

4. Nutritional Standards. - The detailed standards of nutrition to be supplied to the beneficiaries would be as per the provisions of the Act.

5. Procurement and Quality of Nutrition. - (1) The State or Union Territory must introduce transparent process for procurement as per General Financial Rules, 2017 and Vigilance Guidelines and other norms issued from time to time by the Government of India and ensure that Take-Home Ration procured conforms to nutritional norms set by the Government of India.

(2) The States or Union Territories shall ensure that the quality of Supplementary Nutrition items procured is as per the food safety norms as well as nutrient composition. Supplementary Nutrition must conform to prescribed standards as laid down under the Food Safety and Standards Act, 2006 and regulations made thereunder to ensure consistent quality and nutritive value per serving and the periodicity of sample testing shall be once in a quarter of annual year, per project.

(3) Take-Home Ration shall be tested from Food Safety and Standards Authority of India owned or registered or empanelled and National Accreditation Board for Testing and Calibration Laboratories accredited laboratory and random testing must be conducted by Anganwadi Services functionaries after receipt of stock at the Anganwadi Centre or at the Block level. Provided that in case of Hot Cooked Meal, it should be ensured that it is prepared in proper kitchen sheds having adequate sanitation and safe drinking water so as to maintain hygienic conditions.

(4) Supply chain process in the States or Union Territories must be made transparent for functionaries to ensure uninterrupted supply to the last mile, which are compliant with Food Safety and Standards Authority of India registration-licensing process for entities involved in manufacture, storage and distribution of food to ensure food safety and hygiene.

(5) The States or Union Territories shall co-ordinate the activities of various departments through a State Level Steering Committee to ensure effective convergence between various schemes or programs having bearing on nutrition and review the progress made regarding Nutritional Indicators on regular basis.

(6) The States or Union Territories shall mandatorily and regularly input data into the Poshan Tracker Information and Communication Technology application.

(7) The States or Union Territories are required to adhere to Saksham Anganwadi and Poshan 2.0 Scheme guidelines with reference to integrating AYUSH concepts for holistic nourishment.

(8) The Scheme guidelines shall address the required changes warranted from time to time and shall be coextensive with the nutrition dynamics.

6. The Central Government may, taking into consideration the nutritional requirements of beneficiaries, modify the cost norms from time to time.

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

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