Section 27(1) in Haryana Rural Employment Guarantee Scheme, 2007
(1)Engagement of contractors for execution of any of the works under the programme is banned. No middleman or any other inter- mediate agency shall be employed for executing works under the programme. The full benefit of wages to be paid shall reach the workers and the cost of the works shall not involve any commission charges payable to such contractors, middlemen, or intermediate agency. Use of labour displacing machines is not allowed under the programme.
