Section 9 in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018
9. Process of compensation determination.
- Any MGNREGA worker by whom work has been done under MGNREGA and his wages has not been paid, he may claim for compensation for delay payment of wage to the concerned Gram Panchayat or block office. Receipt for such claims shall be given by the concerned. If receipt of application does not given to him then the claim of compensation shall be valid from the date of the application being sent by the registered post. Apart of this if the wage seekers does not claim the delay compensation, the compensation be given automatically on the basis of MIS entry of NREGA Soft.
