Section 21(2) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
(2)Where wages are paid on a time-rate basis, the supervisory authorities will be responsible for ensuring that productivity norms are met and the Implementing Agencies may provide a description of the daily work requirements to facilitate the fulfillment of productivity norms and in no case the worker can be paid less than the daily minimum wage.
