Section 9 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
9. Application for work.
(1)Applications for work shall ordinarily be submitted to the Gram Panchayat and workers may have the option of submitting an application directly to the Programme Officer which should be treated as a 'fall back' option and in that case Programme Officer shall forward the same to Gram Panchayat for due action within three days.(2)Application shall be submitted in Form C-1 stating the registration number of the job card; the date from which employment is required; and the number of days of employment required.(3)A single application may be given for a number of days in different periods during the year for which employment is required and 'Joint applications' may also be submitted by several applicants.(4)A dated receipt for the application for work must be issued to the applicant as per the counter foil provided in the Form C-1.(5)Information on new applications for work shall be conveyed at least once a week by the Gram Panchayat to the Programme Officer and at the same time, the Gram Panchayat shall specify how many of the new applicants are being employed on 'Panchayat works' (and for how long), and how many are to be provided employment on 'general works' by the Programme Officer.
