Section 26 in Meghalaya Rural Employment Guarantee Scheme, 2006
26. Grievance Redressal Mechanism.
- Any grievance shall be inquired and action initiated within 7 days by the Gram Sevak or any staff authorized by the PO at village level, BDO or any officer appointed for the purpose by the DPC at the Block level and DPC at the district level. Details of all the grievances received and disposed at each level should be maintained in the Grievance Register. Acknowledgement shall be given for any grievance received.
