Section 12 in Meghalaya Rural Employment Guarantee Scheme, 2006
12. Unemployment Allowance.
- (i) If an applicant is not provided employment within 15 days of receipt of the application seeking work or from the date on which the employment has been sought, in case of advance application, whichever is later, he/ she can apply to the Gram Sevak for unemployment allowance. The Gram Sevak shall forward such applications to the PO who shall, after due enquiry, sanction the unemployment allowance or reject the application as the case may be.(ii)The liability to pay unemployment allowance to any household shall cease as soon as one or more of the following conditions are fulfilled:(a)The applicant is directed by the AEC or the PO to report for work either by himself/ herself or depute at least one adult member of his/her household;(b)Or the period for which employment is sought comes to an end and no member of the household of the applicant had turned up for employment;(c)Or the adult members of the household of the applicant have received in total at least one hundred days of work within the financial year;(d)Or the household of the applicant has earned as much from the wages and unemployment allowance taken together which is equal to the wages for one hundred days of work during the financial year.(iii)The rate of unemployment allowance shall be one fourth of the wage rate rounded off to the next rupee for the first thirty days during the financial year and shall be one half of the wage rate rounded off to the next rupee for the remaining period of the financial year.(iv)In all cases where unemployment allowance is paid or due to be paid, the PO shall inform the DPC in writing the reasons why it was not possible to provide employment or cause to provide employment to applicants.
