Section 3A in The Maharashtra Employment Guarantee Act, 1977
3A. Employment Guarantee Scheme for rural areas. —
(1)For the purposes of giving effect to the provisions of section 3, the State Government shall, by notification in the Official Gazette, make a Scheme, for providing guaranteed employment in a financial year to every household in the rural areas covered under the Scheme as provided under section 3 and whose adult members, by application, volunteer to do unskilled manual work subject to the conditions laid down by or under this Act or in the Scheme.(2)The State Government shall publish a summary of the Scheme made by it in at least two local newspapers, one of which shall be in a vernacular language circulating in the area or areas to which such Scheme shall apply, until then the Scheme in operation will continue.(3)The Scheme made under sub-section (1) shall provide for the minimum features specified in Schedule II.(4)Every Scheme made under this Act shall be laid, as soon as may be, after it is made, before each House of the State Legislature.
