Section 30 in Haryana Rural Employment Guarantee Scheme, 2007
30. Perspective Plan (section 14).
(1)A five year perspective plan for the district and shelf of project-Gram Panchayat-wise, Block- wise incorporating the village development plan shall be prepared under the Scheme covering the estimate of labour demand and estimates of works to respond to the demand. The perspective plan shall map the existing infrastructure facilities and also list out the requirements of infrastructure in rural areas as against the labour demand. The perspective plan shall serve the framework of long term planning. But it shall be flexible enough to respond to the new areas of works indicated by the Central and State Government.(2)The expected resources inflow under various programmes and the requirements of Panchayat wise resources for the creation of demand of labour and creation of missing infrastructure shall be listed out in the perspective plan.(3)The draft plan shall be discussed and approved with modification if need be by the Gram Sabha.(4)The Gram Panchayat shall determine the priority, so as to match the employment opportunities with the demand of labour.(5)The works, which can be undertaken within the resources available under any other ongoing Central Schemes or State Schemes falling within the perspective plan, shall be taken up under the respective schemes.(6)The consolidated perspective plan consisting of perspective plans of all Gram Panchayats shall be compiled at the block level and all block level plans at the district level.(7)All works proposed to be dovetailed with State and/or other Schemes shall be included in the perspective plan. In that case the material component shall be met fully from those Schemes and the wage component involving unskilled labour from the National Rural Employment Guarantee Scheme fund, thus enabling creation of further assets with the extra funds thus made available.
