Section 12 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
12. Time bound employment.
(1)The Gram Panchayat or Programme Officer shall be responsible for providing wage employment to the applicant within fifteen days of the date of receipt of the application and in the case of advance applications, employment shall be provided from the date employment has been sought, or within fifteen days of the date of application, whichever is later.(2)If a Gram Panchayat is unable to provide employment within fifteen days of the date of receipt of the application, it will be the responsibility of the Programme Officer to do so and the employment allotted by the Programme Officer shall be intimated to the Gram Panchayat and vice versa within three days of such allotment to facilitate providing work to the job seeker in time.(3)If an Implementing Agency directed by the Programme Officer does not start work in time, or does not employ the persons directed to it for work by the Gram Panchayat, the Programme Officer shall make alternative arrangements to ensure employment for those applicants.(4)The District Programme Coordinator will coordinate with the Programme Officers and the Implementing Agencies to ensure that applicants are provided employment as per their entitlements and if a Programme Officer fails to provide employment, the District Programme Coordinator shall intervene to make appropriate arrangements for employment.
