National Food Security Act, 2013

No. 20 of 2013

[10th September, 2013]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Provisions for Food Security
3	Right to receive food-grains 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
Chapter III	Food Security Allowance
8	Right to receive food security allowance in certain cases
Chapter IV	Identification of Eligible Households
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
Chapter V	Reforms In Targeted Public Distribution System
12	Reforms in Targeted Public Distribution System
Chapter VI	Women Empowerment
13	Women of eighteen years of age or above to be head of household for purpose of issue of ration cards
Chapter VII	Grievance Redressal Mechanism
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
Chapter VIII	Obligations of Central Government for Food Security
22	Central Government to allocate required quantity of food-grains from central pool to State Governments
23	Provisions for funds by Central Government to State Government in certain cases
Chapter IX	Obligations of State Government for Food Security
24	Implementation and monitoring of schemes for ensuring food security
Chapter X	Obligations of Local Authorities
25	Implementation of Targeted Public Distribution System by local authority in their areas
26	Obligations of local authority
Chapter XI	Transparency and Accountability
27	Disclosure of records of Targeted Public Distribution System
28	Conduct of social audit
29	Setting up of Vigilance Committees
Chapter XII	Provisions for Advancing Food Security
30	Food security for people living in remote, hilly and tribal areas
31	Steps to further advance food and nutritional security
Chapter XIII	Miscellaneous
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
Schedules
Schedule I	Subsidised Prices Under Targeted Public Distribution System
Schedule II	Nutritional Standards
Schedule III	Provisions For Advancing Food Security

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:—