Section 10 in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018
10. Payment of compensation amount, responsibility determination and recovery.
- As per the process mentioned in Para 9 of these rules, after Payment of amount shall be ensured by the Programme Officer for delay wage payment compensation within the time bar prescribed in Para 29 of Schedule 2 of this Act, also due to delay in payment of wages, the amount of compensation shall be recovered proportionately (which shall be based on the delayed period by that person) from those office personnel, who are responsible for delay in payment and due to this delay.(1)Block Development Officer shall be responsible for delay in payment of compensation amount and an extra compensatory amount incurred due to this delay will be recovered from Programme Officer.(2)It will be the responsibility of District Programme Coordinator/Programme Officer to inform every concerned about provisions related to wage payments and delay compensation.
