Section 7 in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018
7. Head for payment of compensation amount and recovery of amount paid.
- The payment of compensation for delayed wage shall be paid from the available fund in State head of State Employee Gaurantee Fund (SEGF) after proper examination, thereafter, the compensation amount shall be recovered from responsible officials/personnel.
