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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(5) in Haryana Rural Employment Guarantee Scheme, 2007

(5)Under section 16(4), each Gram Panchayat shall decide the size of the plan and priority of works on annual basis before beginning of each financial year. The Gram Panchayat shall prepare an annual plan upto the end of December each year and forward to the Programme Officer. The annual plan would indicate the existing demand for work, works going on and works proposed for next year, cost estimates etc.