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State of Maharashtra - Section

Section 6 in The Maharashtra Employment Guarantee Act, 1977

6. Principal authorities for planning and implementation of Schemes. —

(1)The Zilla Parishad at the District level, the Panchayat Samiti at the Block level and the Gram Panchayat at the Village level shall be the principal authorities for planning and implementation of the Schemes made under this Act.
(2)The functions of the Zilla Parishad shall be, —
(a)to finalise and approve blockwise shelf of projects to be taken up under a programmes under the Scheme;
(b)to supervise and monitor the projects taken up at the Block level and District level; and
(c)to carry out such other functions as may be assigned to it by the State Council, from time to time.
(3)The functions of the Panchayat Samiti shall be, —
(a)to approve the Block level plan for forwarding it to the Zilla Parishad for final approval;
(b)to supervise and monitor the projects taken up at the Gram Panchayat and Block level; and
(c)to carry out such other functions as may be assigned to it by the State Council, from time to time.
(4)The District Programme Co-ordinator and the Joint District Programme Co-ordinator shall assist the Zilla Parishad in discharging its functions under this Act and any Scheme made thereunder.