Section 31(2) in Haryana Rural Employment Guarantee Scheme, 2007
(2)The Gram Panchayat shall convene meeting of Gram Sabha every year to estimate the demand for labour to propose the number and category of works on priority basis to be taken up in next financial year. Based on the recommendation of the Gram Sabha, the Gram Panchayat shall forward its proposal to the Block Programme Officer before 30th December each year. The proposal of the Panchayat shall contain the details of existing demand of work, the demand in the previous year, the works taken up in previous year, ongoing works and works proposed for the next year, cost estimates and proposed implementing agencies.
