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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(vi) in Meghalaya Rural Employment Guarantee Scheme, 2006

(vi)At the District-level, the District Employment Council shall be the principal authority for planning and implementation of the Scheme. The DEC shall approve the District Employment Guarantee Scheme Plan, which includes the consolidated Block EGS plans, its own proposals and project proposals received from other line departments. It shall also review the programme implementation, supervise and monitor projects taken up at the District and Block levels and perform such other works as may be assigned by the State Council.