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State of Haryana - Section

Section 33 in Haryana Rural Employment Guarantee Scheme, 2007

33. Maintenance of employment register (section 5).

(1)Each Gram Panchayat shall maintain an employment register for the works being implemented within its jurisdiction under its own component which shall contain the details of number of persons employed, gender of the worker and number of man days generated for each work under the Scheme. This information shall be based on the muster rolls to be maintained work-wise. The register shall be open to the public for scrutiny.
(2)Similarly, other implementing agencies shall also maintain an employment register for the works being implemented by them within their jurisdiction under their own component. Copies of the details of employment provided are to be supplied to the concerned Gram Panchayat and Block Programme Officer in Annexure-VIII.Chapter-V Management level