Section 8 in Haryana Rural Employment Guarantee Scheme, 2007
8. Village Level - Programme Strategy (section 16).
(1)The Programme shall be implemented through the Panchayati Raj Institutions(PRIs). The Block Programme Officer shall allot works in terms of its cost under the scheme to the Gram Panchayats. Every person who has done the work given to him under the Scheme shall be entitled to receive the agricultural minimum wages as notified by the State Government. The Panchayat shall disburse the wages on a weekly basis or in any case not later than a fortnight.(2)At the village level, the Gram Sabha shall be responsible for a number of functions relating to planning and monitoring. The Gram Panchayat is the Principal Planning and Implementation Agency and shall be responsible for identification of the works in the Gram Panchayat area as per recommendations of the Gram Sabha and for executing and supervising such works.(3)The Gram Sachiv or functionary engaged by Panchayat is also designated as the official of the Panchayat for the purpose of receiving applications for issuance of job cards. Gram Panchayat can engage the services of a local graduate to assist the Panchayat in maintaining the records and other related work. This arrangement shall be purely on contractual basis not exceeding 2% contingent funds or any limit prescribed by the Government of India from time to time.(4)Village organisations of the poor, Self Help Groups, Youth Clubs may assist the Gram Panchayats in discharging their duties particularly in awareness building, communication, mobilization of the rural households for registration and submitting applications for work, identification and prioritization of works etc.(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.(6)Block Level. - The Block Programme Officer shall scrutinize the annual plan for its technical feasibility. The Programme Officer shall not reject a proposal received from the Gram Panchayat. If the proposal is not within the parameters of the Act or appears technically infeasible, the Programme officer shall record his observations on the proposal and then submit a consolidated statement of proposals to the Block Samiti. The Panchayat Samiti shall not reject a work proposed by the Gram Panchayat, if it is within the parameters of the Act.(7)The Panchayat Samiti shall maintain the priority indicated by the Gram Panchayat. In case there is a need for works that involve more than one Gram Panchayat, such works can be included by the Panchayat Samiti. The plan for the area of the block shall be approved by the Panchayat Samiti and forwarded to the District Programme Coordinator.(8)The whole exercise shall be completed by the Block Programme Officer before January each year.(9)District Level. - The District Programme Coordinator shall implement the Scheme in his district. The Additional Deputy Commissioner-cum-Chief Executive Officer shall be designated as Additional District Coordinator to assist the District Programme Coordinator.(10)The District programme Coordinator shall scrutinize the plan proposals of all the Panchayat Samitis, examining the appropriateness and adequacy of works in terms of likely demand as well as their technical and financial feasibility. The District Programme Coordinator shall also invite and examine work proposals from other implementing agencies, but in doing so, the priorities of the Gram Panchayat and Panchayat Samitis shall be retained. He shall consolidate all these proposals into a district plan proposal to be discussed and approved by the Zila Parishad.(11)The whole exercise shall be completed by the District Programme Coordinator before the end of February each year.
