National Food Security Act, 2013

39. Power of Central Government to make rules.

1.      The Central Government may, in consultation with the State Governments and by notification, make rules to carry out the provisions of this Act.

2.      In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—

a.      scheme including cost sharing for providing maternity benefit to pregnant women and lactating mothers under clause (b) of section 4;

b.     schemes covering entitlements under sections 4, 5 and section 6 including cost sharing under section 7;

c.      amount, time and manner of payment of food security allowance to entitled individuals under section 8;

d.     introducing schemes of cash transfer, food coupons or other schemes to the targeted beneficiaries in order to ensure their food-grains entitlements in such areas and manner under clause (h) of sub-section (2) of section 12;

e.      the norms and manner of providing assistance to the State Governments in meeting expenditure under clause (d) of sub-section (4) of section 22;

f.      manner in which funds shall be provided by the Central Government to the State Governments in case of short supply of food-grains, under section 23;

g.     any other matter which is to be, or may be, prescribed or in respect of which provision is to be made by the Central Government by rules.

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3.      Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

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