Section 4 in The Maharashtra Employment Guarantee Act, 1977
4. State Employment Guarantee Council. —
(1)For the purposes of regular monitoring and reviewing the implementation of this Act, the State Government shall constitute a State Council to be known as “ the Maharashtra State Employment Guarantee Council” with a Chairperson and such number of official members as may be determined by it and not more than fifteen non-official members nominated by the State Government from Panchayat Raj institutions, organisations of workers and disadvantaged groups:Provided that, not less than one-third of the non-official members nominated under this sub-section shall be women:Provided further that, not less than one-third of the non-official members shall be belonging to the Scheduled Castes, the Scheduled Tribes, the Other Backward Classes and Minorities.(2)The terms and conditions subject to which the Chairperson and members of the State Council may be appointed and the time, place and procedure of the meetings (including the quorum at such meetings) of the State Council shall be such as may be prescribed.(3)The duties and functions of the State Council shall include—(i)advising the State Government on all matters concerning the Scheme and its implementation; determining and preparing the list of the preferred works;(ii)reviewing the monitoring and redressal mechanisms, from time to time, and recommending improvements; promoting the widest possible dissemination of information about the Act and the Schemes made thereunder;(iii)monitoring the implementation of this Act and the Schemes;(iv)preparing the annual report to be laid before the State Legislature by the State Government;(v)any other duty or functions as may be assigned to it by the State Government.(4)The State Council shall have the power to undertake an evaluation of the Schemes and for that purpose to collect or cause to be collected statistics pertaining to the rural economy and the implementation of the Schemes.(5)The State Council may constitute committees for discharging its functions, in such manner as may be prescribed.
