Section 4(8) in Mahatma Gandhi National Rural Employment Guarantee Scheme, Bihar -Compensation to workers for the delay in Wage Payment Rules, 2017
(8)The Programme Officer will ensure that compensation claims are settled during the prescribed time, i.e., within 15 days of compensation being due, and such claims will not be allowed to be accumulated without any decision of acceptance or rejection. In all cases of rejection, the Programme Officer shall give detailed reason(s) for rejection on NREGA Soft and maintain record of the same, in her/his office for future verification. All cases approved for payment of compensation shall be routed through Electronic Fund Management System (e-FMS). District Programme Coordinator and Additional District Programme Coordinator will review this every month regularly.
