Section 2 in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018
2. Definitions.
- (A) "Act" means, Mahatma Gandhi National Rural Employment Guarantee Act. 2005.(B)"State" Government means, Department of Rural Development, Uttarakhand.(C)"Section" means, section of Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (As amended from time to time).(D)"Fund" means, MGNREGA State Employment Guarantee Fund Uttarakhand formed under Seetion 21 of the Act.(E)"District Programme Coordinator" means, District Magistrate of the district.(F)"Additional District Programme Coordinator" means. Chief Development Officer of the district.(G)"Deputy District Programme Coordinator" means. District Development Officer of the district.(H)"Programme Officer" means Block Development Officer of the block.(I)"Compensation for delayed wage payment" means, the payment under Schedule II, Para 29 of MGNREGA Act.(J)"Rules" means, Uttarakhand Mahatma Gandhi (MNREGA) Delay Compensation for Wage Payment Rules, 2018.(K)The words, which have been used in the Rules but not defined, the meaning shall remain same as per MGNREGA or directions given by the State Government and Central Government from time to time.
