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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(xiv) in Meghalaya Rural Employment Guarantee Scheme, 2006

(xiv)The list of works administratively sanctioned should be forwarded to the PO who will send it to the concerned executing agencies for technical sanctions. The technically sanctioned works shall be sent back to the PO , who shall maintain these as Shelf of Works.