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 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(a) in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018

(a)There shall provisions for the worker/personnel to appeal before District Programme Coordinator against the order issued by the Programme Officer in respect of compensation for delay wage payment. This appeal may be made within one week of the order passed by the Programme Officer.