Section 13A in The Maharashtra Employment Guarantee Act, 1977
13A. Commissioner’s power to supervise and review implementation of Scheme in each division. —
(1)The Commissioner of the Division, or any officer or officers not below the rank of Deputy Commissioner designated by him in this behalf, shall be competent to supervise and review the implementation of the Scheme in the Division. The Commissioner shall be competent to issue directions to the District Programe Co¬ordinator, Joint District Programme Co-ordinator, Programme Officer, Joint Programme Officer, Additional Programme Officer, Special Programme Officer and all other officers (including divisional level officers) of the implementing agencies, local authorities and other bodies in the Division regarding implementation of the Scheme, and it shall be incumbent on all of them to carry out such directions.(2)For the purpose of implementation of the Scheme, 1[the District Programme Co-ordinator, Joint District Programme Co-ordinator, Programme Officer, Joint Programe Officer, Additional Programme Officer, Special Programme Officer and all other officers (including divisional level officer) of the implementing agencies, local authorities and other bodies in the Division] shall be responsible and subordinate to the Commissioner to such extent and in such manner as the State Government may direct.(3)The State Government may confer the powers of Divisional Commissioner to supervise and review the implementation of the Scheme for any area to any other appropriate level officer.
