Section 25 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
25. Monitoring and evaluation of outcomes.
(1)(a)An important objective of the Scheme is the creation of durable assets and strengthening the livelihood resource base of the rural poor.(b)Investments made under the Act are expected to generate employment and purchasing power, raise economic productivity, promote women's participation in the workforce, strengthen the rural infrastructure through the creation of durable assets, reduce distress migration,and contribute to the regeneration of natural resources; the outlays for the Scheme have to be transformed into outcomes.(2)The Palli Sabha shall monitor all the works at the village level as well as the employment provided to each person who has applied for work and it shall also monitor the registration and issue of job cards and the timely payment of wages.(3)The Gram Panchayat shall monitor, works executed by other Implementing Agencies, muster rolls maintained by them at worksites and the payments made.(4)The Panchayat Samiti and the Programme Officer shall monitor the registration of household, employment provided to each applicant, unemployment allowances paid, social audits, flow of funds, timely and correct payment of wages, and progress and quality of works.(5)The Programme Officer shall be responsible for sending all reports and returns to the District Programme Coordinator, who in turn shall send such reports to the Council.(6)The Zilla Parishad and the District Programme Coordinator shall monitor all aspects of implementation, including registration, employment, unemployment allowances, social audits, flow of funds, progress and quality of works, qualitative aspects of implementation, timely and correct payment of wages, and timely payment of unemployment allowances.(7)The State Government shall monitor the performance of all Districts on the quality and pace of implementation as laid down in the National Monitoring System, the Scheme, and the directives of the Council and the State Government shall also send consolidated reports and returns to the Central Government.
