Section 3 in National Rural Employment Guarantee Act, 2005
3. The duties and functions of the State Council shall include :-
(a)Advising the State Government on all matters concerning the Scheme and its implementation in the State.(b)Determining the preferred works.(c)Reviewing the monitoring and redressal mechanisms from time to time and recommending improvements.(d)Promoting the widest possible dissemination of information about National Rural Employment Guarantee Act, 2005.(e)Monitoring the implementation of National Rural Employment Guarantee Act, 2005 and the Schemes in the State and co-ordinating such implementation with the Central Council.(f)Preparing the annual report to be laid before the State Legislature by the State Government.(g)Any other duty or function as may be assigned to it by the Central Council or the State Government.
