Section 32 in Haryana Rural Employment Guarantee Scheme, 2007
32. Implementing Authority (section 14).
(1)At the district level, the District Programme Coordinator shall be the implementing authority under the Scheme.(2)At the Block level, the Block Programme Officer shall be the implementing authority.(3)The Gram Panchayat concerned shall be the field level implementing authority for its share of resources and responsible for planning and execution of the Scheme. At least 50% of the works in terms of cost in a Gram Panchayat shall be allotted to Gram Panchayat for execution.(4)The other executing agencies can be Block Samitis, Zila Parishads, other departments of the Central and State Governments, Cooperative Societies, Public Sector undertakings. The selection of executing agency shall be based on technical expertise, resources, capacity to handle work, reputation of work and overall interest of the beneficiaries.
