Section 23(1) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
(1)Subject to the rules made by the Central Government, the Central Government will bear the following costs, namely-(a)The entire costs of wages for unskilled manual workers;(b)75 percent of the cost of material and wages for skilled and semi-skilled workers;(c)Administrative expenses as may be determined by the Central Government, which will include, inter alia, the salary and allowances of Programme Officers and their support staff and work site facilities;and staff deployed at GP level for NREGA works.(d)Administrative expenses of the Central Employment Guarantee Council.
