Section 8 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
8. Issue of Job Cards.
(1)A job card shall be issued to the applicant within a fortnight of the date of receipt of the application but not later than 15 days on verification of particulars for registration in the presence of the local community, found to be correct in all respect.(2)Photograph of the applicants have to be attached to the job cards and the cost of the job cards, including that of the photographs, will be borne as part of the programme cost.(3)The State Government may make order that in a particular area, the photograph may be affixed later (within three months of registration) if the immediate provision of a photograph is not practicable.(4)A copy of the job card will be maintained at the Office of Gram Panchayat.(5)(a)The job card shall be valid for a period of five years and shall have provision for the addition or deletion of members eligible to work and deletion of any household on account of demise, or permanent change of residence of a member, are to be reported immediately by the household concerned;(b)The Gram Panchayat shall also undertake an annual updating exercise in the same manner as registration and the time for same shall be fixed keeping in mind the-work and migration season of the local work force.(6)All additions and deletions made in the Application Registration Register will be read out in the Palli Sabha and the Grama Panchayat shall send a list of additions or deletions, if any, to the Programme Officer.(7)The Council shall determine the proforma of the job card which shall contain the essential features as indicated in Form B-2.(8)The entitlement of workers working under the Scheme and other basic features of the Act and the scheme may be printed on the reverse of the job cards to promote wider awareness of the provisions of the Act and the scheme.(9)Individual identity slips may be given to each registered applicant of the family, if so desired which shall contain the information given in page 2 (identity portion) of the job card, including the registration number of the household.(10)If the original Job card is lost or damaged, the card holder may apply to the Gram Panchayat which shall be processed in the same manner as of a new application,with the difference being that the particulars may also be verified using the duplicate copy of the job card maintained by the Panchayat and the fact of issue of a duplicate job card will be intimated to the Programme Officer immediately.(11)If a person has a grievance against the non-issuance of a job card, he/she may bring the matter to the notice of the Programme Officer and if the grievance is against the Programme Officer, he may bring it to the notice of the District Programme Coordinator at District level and all such complaints shall be disposed of within 15 days of receipt.
