Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2) in Haryana Rural Employment Guarantee Scheme, 2007

(2)The Job Card shall be valid for a period of five years and shall have provision for addition and deletion of members eligible to work. Deletion, if any, in any household in the form of demise or permanent change of resident of a member are to be reported immediately by the household concerned. The Gram Panchayat shall also undertake an annual updation exercise in the same manner as registration. The number of all the additions and deletions made in the Registration Register shall be reported to the Programme Officer.