Section 17 in Haryana Rural Employment Guarantee Scheme, 2007
17. Payment of unemployment allowance (section 7).
(1)If an applicant for employment under the Scheme is not provided with employment within a period of fifteen days of the receipt of the application seeking employment or from the date on which the employment has been sought in the case of an advance application, whichever is later, he shall be entitled for unemployment allowance.The unemployment allowance payable shall be paid to the applicants of a household subject to the entitlement of the household @ one-fourth of the wage rate for the first thirty days during the financial year and not less than one half of the wage rate for the remaining period of the financial year.(2)The liability of the Gram Panchayat to pay unemployment allowance to a household during any financial year shall cease as soon as-(a)the applicant is directed by the Gram Panchayat or Block Programme Officer to report for work either by himself or to depute at least one adult member of his household; or(b)the period for which employment is sought comes to an end and no member of the household of the applicant had turned up for employment; or(c)the adult members of the household of the applicant have received in total at least one hundred days of work within the financial year; or(d)the household of the applicant has earned as much from the wages and unemployment allowance taken together which is equal to the wages for one hundred days of work during the financial year.(3)The unemployment allowance payable to, the household of an applicant shall be sanctioned and disbursed by the Gram Panchayat and paid in cash.(4)Every payment of unemployment allowance shall be made or offered not later than fifteen days from the date on which it became due for payment.
