Section 14 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
14. Works and their execution.
(1)(a)Under this Scheme, the following works are permissible, namely(i)water conservation and water harvesting,(ii)drought proofing, including afforestation and tree plantation,(iii)irrigation canals,including micro and minor irrigation works,(iv)provision of irrigation facility to land owned by households belonging to the SC and ST or to land of the beneficiaries of land reforms, or to land of the beneficiaries under the Indira Awas Yojana,(v)renovation of traditional water bodies, including de-silting of tanks,(vi)land development,(vii)food-control and protection works, including drainage in waterlogged areas,(viii)rural connectivity to provide all-weather access in which the construction of roads may include culverts where necessary and within the village area may be taken up along with drains,(ix)any other work that may be notified by the Central Government in consultation with the State Government(b)The above list of permissible works represents the initial thrust areas.(c)In some circumstances, locations or seasons, it may be difficult to guarantee employment within this initial list of permissible works and in such circumstances, the State Government or Council may add to the list of works in consultation with Central Government, and(d)Proposals for new categories of work can be framed by the Council and referred to the Ministry of Rural Development for inclusion.(2)The maintenance of assets created under the Scheme (including protection of afforested land) will be considered as permissible work under the Act and the same applies to the maintenance of assets created under other programmes but belonging to the sectors of works approved in Schedule I of the Act.(3)Scheme works aim at maximizing benefits to the weaker sections in the area, in particular, land development works should begin with the land of small and marginal farmers under BPL category.(4)The resources under the Act should not be used for land acquisition and land belonging to small and marginal farmers or landowners belonging to Scheduled Castes and Scheduled Tribes cannot be acquired or donated for works under the programme.(5)To avoid duplication, a unique identity number should be given to each work.(6)(a)To ensure sustainable assets and a holistic approach to planning, a project approach should be adopted towards defining a Work which will enable subsuming a number of works as activities under an umbrella Work or Project.(b)In case of inter-Block project, the work which fails within a Block, the Programme Officer of the concerned Block shall execute the same in coordination with other Programme Officer of any other Block in the manner project formulated at the District level.(7)Standard designs should be put together as a document at the District level and should be made available to Panchayats and other Implementing Agencies.(8)Projects in low-wage areas, where the demand for work at minimum wages is likely to be large, must be formulated on a priority basis.
