Section 13 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
13. Record of Employment.
(1)Every agency making payment of wages must record on the job card without fail the amount paid and the number of days for which payment has been made.(2)A copy of the muster roll of every work will be sent by the Programme Officer to those Gram Panchayats from which workers are employed and in whose jurisdiction the work is executed and the Gram Panchayat will consolidate household-wise employment data in the Employment Register in Form B-§.(3)(a)The responsibility for coordination of employment data will lie with the Gram Panchayat at the village level, and with the Programme Officer at the Block level and such employment data of Gram Panchayat and Programme Officer shall be intimated to each other on weekly basis without fail.(b)The Programme Officer will be responsible for ensuring that this coordination mechanism is functional and any problem in this regard will be solved immediately by the District Programme Coordinator.
