Section 23 in Haryana Rural Employment Guarantee Scheme, 2007
23. Muster roll (section 4).
(1)The Block Programme Officer shall supply each Gram Panchayat and other Implementing agency with -(a)the muster rolls for the works sanctioned to be executed by it; and(b)a list of employment opportunities available elsewhere to the residents of the Gram Panchayat;(c)muster rolls shall be maintained for every work separately, showing the details of wages paid to workers. The muster rolls for all works shall have entries showing the number and details of Scheduled Castes/Women and others who have been provided employment. Those responsible for the preparation of muster roll shall be responsible for these entries also;(2)To prevent non-payment or under payment of wages or any manipulation, muster rolls shall be maintained in stitched forms and all its pages must be serially number (Annexures IX to XII)
