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[Cites 0, Cited by 18] [Entire Act]

State of Punjab - Section

Section 4 in National Rural Employment Guarantee Act, 2005

4. The State Council shall have the power to undertake an evaluation of the schemes operating in the State and for that purpose to collect or cause to be collected statistics pertaining to the rural economy and the implementation of the Schemes and programmes in the State.

1.7Implementation Agencies :
(a)At the village level, the Gram Sabha will be responsible for a number of functions relating to planning and monitoring.
(b)The Zila Parishad at the District, Panchayat Samiti at the Block and Panchayat at the Village levels Will be the Principal authorities for planning and implementation of the schemes made under the National Rural Employment Guarantee Act, 2005.
(c)The Deputy Commissioner shall be the District Programme Co-ordinator. The District Programme Coordinator shall be responsible for overall co-ordination and implementation of the scheme. The functions of the district programme co-ordinator shall be -
(a)to assist the Zila Parishad 'in discharging its functions under this Act and any scheme made thereunder;
(b)to consolidate the plans prepared by the Blocks and project proposals received from other implementing agencies for inclusion in the shelf of projects' to be approved by the Zila Parishad at district level;
(c)to accord necessary sanction and administrative clearance, wherever necessary;
(d)to co-ordinate with the Programme Officers functioning within his jurisdiction and the implementing agencies to ensure that the applicants are provided employment as per their entitlements under this Act;
(e)to review, monitor and supervise the performance of the Programme Officers;
(f)to conduct periodic inspection of the works in progress; and
(g)to redress the grievances of the applicants;
(h)The Programme Officer appointed under sub-section (1) of Section 15 and all other officers of the State Government and local authorities and bodies functioning within the district shall be responsible to assist the District Programme Co-oridnator in carrying out his functions under this Act and the Schemes made thereunder.
(i)The District Programme Co-ordinator shall prepare in the month of December every year a labour budget for the next financial year containing the details of anticipated demand for unskilled manual work in the district and the plan for engagement of labourers in the work covered under the Scheme and submit it to the Zila Parishad.
(d)At the block level State Government shall appoint programme officer on contract basis who wigwork under the overall control and supervision of BDPO with such qualification as may be determined by the State Government. The supporting staff will also be provided to the programme officer for discharging his duties. The functions of the Programmer are :-
(a)Monitoring of projects taken up by the Gram Panchayats and other implementing agencies within the Blocks.
(b)Sanctioning and ensuring payment of unemployment allowance to the eligible households.
(c)Ensuring prompt and fair payment of wages to all labourers employed under a programme of the scheme within the Block.
(d)Ensuring the regular social audit of all works within the jurisdiction of the Gram Panchayat are carried out by the Gram Sabha and that prompt action is taken on the objections raised in the social audit.
(e)Dealing promptly with all complaints that may arise in connection with the implementation of the Scheme within the Block.
(f)Any other work as may be assigned to him by the District Programme Co-ordinator or the State Government.
(g)The Programme Officer shall function under the direction, control and supervision of the District Programme Co-ordinator.
1.8Financial Powers :At District level : All financial powers will vest with the District Programme Co-ordinator.At Block level : All financial powers will vest with the Programme Officer and BDPO jointly.At Village level : As per present policy of Department of Rural Development and Panchayat Punjab, the financial powers will vest as under :
(a)Up to 10,000 rupees : Sarpanch and Panch.
(b)Up to Rs. 50,000 : Sarpanch and Panchayat Secretary alongwith attested photo copy of resolution passed by the Panchayat.
(c)Above Rs. 50,000 : Sarpanch and BDPO alongwith attested photo copy of resolution passed by the Panchayat.
1.9Administrative Powers. - Under this Scheme the administrative powers to sanction project will be as below :
(a)Village Panchayat up to ten lacs.
(b)Panchayat Samiti up to twenty lacs.
(c)Zila Parishad above twenty lacs.
1.10Technical Powers. - The technical powers under this scheme shall vest as under :
(a) JE __ 1 lac
(b) AE(PR) __ 1 lac to 2 lacs
(c) SDO (PR) __ 2 lacs to 10 lacs
(d) Xen (PR) __ 10 to 20 lacs
(e) SE (PR) __ 20 lacs to 40 lacs
1.11The Panchayati Raj Wing of the Rural Development Department shall give technical assistance under the scheme.
1.12Under the normal circumstances the PRIs will be the implementing agencies. If the work is of special/technical nature then the Zila Parishad can appoint some other Government department as implementing agency.
1.13Training of all key Agencies and Institutions. - All key agencies would : All key agencies would need to be trained to discharge the responsibilities under the Act. This would include PRIs, District and State level, Department Personnel involved with EGS, as well as local committees/groups formed for the purpose of vigilance, monitoring and social audit. Basic training on core issues pertinent to the Act will be arranged by the state institute of Rural Development, Punjab. District level and State level officers will also be deputed to NIRD, Hyderabad for this purpose.
1.14Communication of the NREGA and the Employment Guarantee Scheme. - The Act confers entitlements upon people and puts their demand center-stage. For people to know their Rights under the Act, it will be necessary that Communication and Publicity is ensured so that information about the Act and the EGS will be widely disseminated, in local language. A multi media communication campaign will be designed and launched targeting different stake-holders. Local cultural forms and intensive, inter personal communication for like discussions and conventions will be organized to generate awareness about the entitlements offered by the Act, and the roles and responsibilities of the Government, local bodies and the local community. An intensive communication will precede the initial introduction of the Act, communication would be integral to the implementation process, so that this legislation becomes a 'People's' Act.