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National Food Security Act, 2013 15. District Grievance Redressal Officer. 1. The State Government shall appoint or designate, for each district, an officer to be the District Grievance Redressal Officer for expeditious and effective redressal of grievances of the aggrieved persons in matters relating to distribution of entitled food-grains or meals under Chapter II, and to enforce the entitlements under this Act. 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. 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 food-grains 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.    |
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