Section 17(1) in Haryana Rural Employment Guarantee Scheme, 2007
(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.
