Section 20 in Haryana Rural Employment Guarantee Scheme, 2007
20. Administrative, technical, approval, execution and technical supervision of works (section 4).
(1)The Gram Panchayat shall be empowered to accord administrative sanction for the works upto Rs.3.00 lacs.(2)The Panchayat Samiti shall be competent to accord administrative sanction for the works in their jurisdiction upto Rs.5.00 lacs for individual works.(3)Similarly, Zila Parishad shall be empowered to accord administrative sanction for individual work upto Rs.10.00 lacs.(4)In case the work is to be executed by the other department or organisation, the administrative sanction shall be issued by the Panchayati Raj Institutions in their above mentioned areas of jurisdiction.(5)The Sarpanch, Gram Panchayat functionary and one Panch to be nominated by the Panchayat shall be authorized to sign cheques for drawal of funds upto Rs.3.00 lacs.(6)The Block Programme Officer, Chairman, Panchayat Samiti and Sub Divisional Officer, Panchayati Raj shall be authorized to sign cheques for drawal of funds upto Rs.5.00 lacs.(7)District Programme Coordinator and Additional District Programme Coordinator shall be authorized to sign cheques for drawal of funds upto Rs.10.00 lacs.(8)All technical aspects including the technical sanction, execution and technical supervision of works shall be the responsibility of the Engineering Wing of the department and not of the Panchayati Raj Institutions at any level.
