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] [Entire Act]

State of Meghalaya - Section

Section 16 in Meghalaya Rural Employment Guarantee Scheme, 2006

16. Execution of Works.

- (i) 50% of the works in terms of cost will be allotted to VECs for execution. Based on the demand for employment from the wage seekers the AEC shall request PO to issue work commencement letter for opening of works. The PO shall issue work commencement letter to the AEC or other line departments, strictly following the order of priority indicated in the administrative sanction proceedings issued by the DPC. Every AEC shall maintain a Register of Works for which work-commencement letters are received, for the financial year. On receiving the work-commencement letter, the executing agencies shall start the work immediately.
(ii)While executing the works, the norms under the Scheme shall be followed.
(iii)The Muster Rolls shall be supplied from District EGS cell to PO. Each Muster Roll shall be uniquely numbered. The PO will issue the duly numbered Muster Rolls to executing agencies, which shall maintain such Muster Rolls for every work. The executing departments shall maintain a stock register of the Muster Rolls. The Muster Rolls shall be closed once a week.