Section 36 in Haryana Rural Employment Guarantee Scheme, 2007
36. Block level (section 15).
(1)Duties and functions of Block Programme Officer shall be as under:-(i)Responsible for matching the demand for employment with the employment opportunities arising from projects in the area under his jurisdiction.(ii)Overall supervision and coordination of registration of applicants for employment and for providing wage employment in accordance with the provisions of the Act and the Scheme notified by the State.(iii)Prepare a plan for the block under his jurisdiction by consolidating the project proposals prepared by the Gram Panchayats and the proposals received from Panchayat Samitis.(iv)Receive resources from District Programme Coordinator and release them to the implementing agency in accordance with these guidelines and the Scheme of the State Government.(v)Maintain proper accounts of the resources received, released and utilized.(vi)Monitoring of projects taken up by the Gram Panchayats and other implementing/executing agencies within his jurisdiction.(vii)Sanctioning and ensuring payment of unemployment allowance to the eligible households.(viii)Ensuring prompt and fair payment of wages to all labourers employed under a programme of the Scheme within his jurisdiction.(ix)Ensuring that regular social audits of all works within the jurisdiction of the Gram Panchayat are carried out by the Gram Sabha and that prompt action is taken on the objections raised in the social audit.(x)Dealing promptly with all complaints that may arise in connection with the implementation of the Scheme within the Block.(xi)Any other work as may be assigned to him by the District Programme Coordinator or the State Government.(2)The Programme Officers shall function under the direction, control and superintendence of the District Programme Coordinator.Chapter-VI Monitoring and Evaluation
