Section 6 in Meghalaya Rural Employment Guarantee Scheme, 2006
6. Non-Negotiable.
- (i) Every registered rural household shall be provided not less than 100 days of wage employment, on demand, in a financial year.(ii)The wage rate payable under this scheme shall be the State's Minimum Wage as notified by the Labour Department of the State from time to time. Under no circumstances shall the labourers be paid less than the wage rate. A person working for seven hours would earn a wage equal to the wage rate.(iii)Payment of wages shall be made at least once in a fortnight.(iv)Equal wages shall be paid to men and women.(v)Contractors and as far as practicable, machinery shall not be engaged.(vi)The cost of material component of projects including the wages of skilled and semi skilled works taken up under this Scheme shall not exceed forty percent of total project costs.(vii)Only works approved by the Local Councils/ Authorities as specified in the guidelines and the Scheme shall be taken up for implementation.(viii)No provisions of this Scheme shall be inconsistent with the provisions of the National Rural Employment Guarantee Act.
