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GUJARAT PROCEDURE FOR REDRESSAL OF GRIEVANCE (FOOD SECURITY) RULES, 2017

GUJARAT PROCEDURE FOR REDRESSAL OF GRIEVANCE (FOOD SECURITY) RULES, 2017

GUJARAT PROCEDURE FOR REDRESSAL OF GRIEVANCE (FOOD SECURITY) RULES, 2017

 

PREAMBLE

Whereas certain draft rules were published as required by clause (c), (d) & (e) of sub-sec. (2) of Sec. 40 read with Sec. 15 of National Food Security Act, 2013 (20 of 2013) at pages 214-1 to 214-10 in the Gujarat Government Gazette, Extraordinary, part IV-A dt. 8.11.2016 under the Government Notification Food, Civil Supplies and Consumer Affairs Department, No. GTH/2016/37/PDS-10-2016-2689/C-1, inviting objections or suggestions from all persons likely to be affected thereby within a period of thirty days from the date of publication of this notification in the Official Gazette:

And Whereas the objections or suggestions received by the government on the said draft rules have been considered by the Government;

Now therefore, In exercise of the powers conferred by clause (c), (d) and (e) of sub-sec. (2) of Sec. 40 read with Sec. 15 of the National Food Security Act, 2013 (20 of 2013), the Government of Gujarat hereby makes the following rules, namely:

Rule - 1. Short title and commencement.

(1)     These rules may be called the Gujarat Procedure for redressal of grievance (Food Security) Rules, 2017.

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

Rule - 2. Definitions.

(1)     In these rules, unless the context otherwise require,

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

(b)      "Barcoded Ration Card' means a ration card issued to the eligible households identified as per the Act;

(c)      "Commission" means State Food Commission constituted under Sec. 16 or designated under Sec. 18 of the Act;

(d)      "District Grievance Redressal Officer" means officer appointed or designated under Sec. 15 of the Act;

(e)      "eligible households" means a person belonging to eligible households identified as such under the Act by the State Government and in possession of a valid barcoded ration card;

(f)       'Form" means form appended to these rules;

(g)      "Government" means the Government of Gujarat;

(h)     "Nodal Officer" means an officer designated or appointed as such by the State Government under Sec. 14 of the Act;

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

(j)       Word sand expressions used in these rules but not defined, shall have the same meaning as respectively assigned to them in the Act.

Rule - 3. Qualifications of District Grievance Redressal Officer and Nodal Officer.

(i)       Officer not below the rank of Deputy Collector shall be District Grievance Redressal Officer designated by the State Government:

Provided that in case of Dang District, Officer not below the rank of Mamlatdar shall be District Grievance Redressal Officer designated by the Sate Government.

Further provided that no officer directly engaged in the delivery of entitlements under the Act shall be designated as District Grievance Redressal Officer.

(ii)      The State Government shall designate officer not below the rank of Deputy Mamlatdar as a Nodal Officer in all districts, where as in case of Ahmedabad City Zonal Officer of the office of the Food Controller shall be designated as a Nodal Officer.

Rule - 4. Publication of names of District Grievance Redressal Officers and Nodal Officers.

A District Collector of each district shall ensure to publish, for the convenience of the eligible households, names and addresses of its District Grievance Redressal Officers and Nodal Officers at all Licensee of Fair price Shop, Gram Panchayat Offices & Ward Offices in city area. The names, addresses, contact numbers, e-mail Id, fax numbers of District Grievance Redressal Officers and Nodal Officers shall also be displayed on the website of each District Collector Office and Transparency Portal of Director, Food and Civil Supplies.

Rule - 5. Help lines.

(1)     Help lines consisting toll free telephone numbers, online complaint filing mechanism shall be Set up by the Director, Food and Civil Supplies for receiving complaints from households.

(2)     The time of operation of services of such help lines shall be published widely.

Rule - 6. Relaxation of Fee.

No fee shall be levied for application to District Grievance Redressal Officer and Appeal Authority.

Rule - 7. Manner of receiving complaint.

(1)     In case the aggrieved eligible households in matters relating to distribution of entitled food grains as per the Act and matters related thereto, then the aggrieved eligible households shall file a written complaint in Form-A through hand delivery, fax, e-mail, online complaint, post or registered post with the concerned District Grievance Redressal Officer appointed or designated by the Government under sub-sec. (1) of Sec. 15 of the Act

(2)     No anonymous complaint shall be entertained.

(3)     The District Grievance Redressal Officer shall upon receipt of the written complaint, give due acknowledgement to the complainant in Form B with in three working days from the date of receiving of complaint.

Rule - 8. Manner of giving notice.

(1)     The District Grievance Redressal Officer shall issue the notice for hearing to the licensee of Fair Price Shop responsible for delay or default in providing entitled food grains to the eligible households and to the eligible households within seven working days from the date of receiving complaint.

(2)     Intimation of hearing of the complaint by the District Grievance Redressal Officer shall communicated by the District Grievance Redressal Officer in one of the following manners, namely:

(a)      By hand delivery; or

(b)      By post; and

(c)      By Telephone/Fax/e-mail/SMS (whatever communication opted by the complainant)

(3)     The date for hearing shall be communicated to complainant and Licensee of Fair Price Shop, as the case may be, at least seven working days in advance.

(4)     The Complainant and Licensee of Fair Price Shop, as the case may be, shall make himself present during the hearing.

(5)     If any party remains absent on the date of heating even after the intimation of hearing being duly informed to him, then, the complaint may be decided ex-parte.

Rule - 9. Powers of District Grievance Redressal Officer and procedure for redressal of complaints.

(1)     The District Grievance Redressal Officer shall adopt the following procedure for redressal of grievance on the complaints made under sub-sec. (5) of Sec. 15 of the Act, namely:

(i)       The District Grievance Redressal Officer shall,

(a)      take actions for expeditious and effective redressal of grievance of the aggrieved person in matters relating to distribution of entitled, food grains and to enforce the entitlements of food grains under the Act;

(b)      inquire into the complaint made, examine the documents or their copies;

(c)      inquire and ascertain genuineness of the bar coded ration card, issued as per the criteria for the identification of eligible households laid down by the Government from time to time;

(d)      hear the complaint under sub-sec. (5) of Sec. 15 of the Act or referred to him by the Nodal Officer of the concerned District / Ahmedabad City or suo moto by him;

(ii)      The District Grievance Redressal Officer shall also hear complaint relating to drought affected area of the concerned district where the Government declares drought and decides to distribute food grains irrespective of the households who bear the bar coded ration card or not.

(2)     The District Grievance Redressal Officer, while rendering the decision, shall declare speaking order to within a period of thirty working days from the receipt of the complaint.

(3)     The District Grievance Redressal Officer shall arrange to deliver the copies of the decision to the parties concerned within seven working days from the date of the order.

(4)     A monthly report of complaints received and disposed off during the month shall be seat by all the District Grievance Redressal Officers to the State Food Commission on or before the 10th of succeeding month.

Rule - 10. Procedure for hearing appeal before State Food Commission.

(1)     Any eligible household aggrieved by a decision of the District Grievance Redressal Officer may file a Memorandum of appeal under sub-sec. (6) of Sec. 15 of the Act with the State Food Commission within thirty working days of such decision in Form C. Every memorandum of appeal shall be in legible handwriting or typed.

(2)     Every complaint made under sub-sec. (6) of Sec. 15 of the Act shall be deemed to have been filed as an appeal.

(3)     State food commission shall acknowledge the receipt of such appeal in Form D. within three working days.

(4)     When the memorandum of appeal is presented after thirty working days, such memorandum of appeal shall be accompanied by a delay condon application.

(5)     Any Memorandum of Appeal so filed with the State Food Commission shall be heard and disposed of within a period of forty five working days of the filing of such appeal.

(6)     The Memorandum of Appeal shall be filed in triplicate and accompanied by the following, documents duly self-attested,

(i)       a copy of the orders of the District Grievance Redressal Officer against which appeal is preferred;

(ii)      copies of documents referred and relied upon by the appellant along with a list thereof;

(iii)     such other documents as may be required to support ground of objections mentioned in the Memorandum of Appeal.

(7)     While bearing the appeal, the Bench shall consider the grounds of appeal and shall decide the case accordingly.

(8)     Orders of State Food Commission on appeal shall be signed and dated by the members thereof hearing the appeal and shall be communicated to the parties free of cost.

(9)     The decision of State Food Commission shall be final.

Rule - 11.

All appeals shall be disposed of in the following manner, namely:

(i)       The State Food Commission shall issue the notice for hearing to the District Grievance Redressal Officer, Licensee of Fair Price Shop responsible for delay or default in providing entitled food grains to the eligible households and to the eligible households within seven working days in advance from the date of receiving complaint;

(ii)      Intimation of hearing of the complaint by the State Food Commission shall be communicated by the Sate Food Commission, in one of the following manners, namely:

(a)      By hand delivery or

(b)      By post; and

(c)      By Telephone/Fax/e-mail/SMS (whatever communication opted by the complainant.

(iii)     The date for hearing shall be communicated to the District Grievance Redressal Officer, complainant and Licensee of Fair Price Shop, as the case may be, at last seven working days in advance.

(iv)    the District Grievance Redressal Officer, the complainant and the licensee of Fair Price Shop, as the case may be, shall make himself present during the hearing.

(v)      If any party remains absent on the date of hearing even after the intimation of hearing being duly served to him, then, the appeal may be decided ex-parte.

Rule - 12. Maintenance of records of all cases under the Act.

The District Grievance Redressal Officer, Nodal Officer and Appellate Authority shall maintain records of all the cases in Form E and Form F respectively with regard to the action taken.