Section 37 in Haryana Rural Employment Guarantee Scheme, 2007
37. Monitoring and evaluation of the programme (section 4).
(1)Continuous monitoring and evaluation shall be undertaken to ensure that the outcomes envisaged are being attained and any mid course corrections needed are effected towards that end. Monitoring and evaluation shall be both internal and external and at all levels. The State Rural Development Department shall monitor the programme. The department shall ensure that the officers at the State, District, Sub- Divisional and Block levels closely monitor all aspects of the programme through visits to work sites in the areas. A Schedule of inspection for field visits for each supervisory level functionary shall be drawn by the State Government. In addition, the State Government shall advise the Monitoring Officers, Deputy Commissioners, Additional Deputy Commissioners, Sub Divisional Magistrates and other officers to inspect some works during the field tours.(2)The Gram Sabha shall monitor all the works at the village level and the employment provided to each household who is registered and has requested for work. It shall also monitor registration and issue of job cards and timely payment of wages. The Gram Panchayat shall monitor the works implemented by the other implementing agencies and muster rolls maintained by them at work sites and payments made.(3)The Panchayat Samiti and the Block Programme Officer shall monitor registration, employment provided to each household, unemployment allowance paid, social audit, flow of funds, timely and correct payment of wages, progress and quality of work. The Block Programme Officer shall be responsible to send all reports and returns to the District Programme Coordinator who in turn shall send reports to the State and Central Governments.(4)The Zila Parishad and District Programme Coordinator shall monitor all aspects of implementation including registration, employment, unemployment allowance, social audit, funds flow, progress and quality of works and qualitative aspects implementation, timely and correct payment of wages.(5)The State Rural Development Department shall send consolidated reports and returns to the Government of India in Annexure XIII.(6)The State Government may appoint State Quality Monitors with the approval of the State Council. The terms and conditions to be laid down by the Government of India shall be followed to engage State Quality Monitors.(7)Online comprehensive management information system to facilitate monitoring for all levels shall be followed.(8)Periodic Evaluation and Research Studies on the implementation of the programme shall be got conducted as and when required.
