Section 6(1) in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018
(1)Every programme officer may determined within fifteen days from the date of due compensation, compensation calculated automatically by NREGA soft is payable or not. The programme officer shall ensure the settlement of claims of compensation and such claims shall not be allowed to be accumulated without decisions. The District Programme Coordinator shall monitor this regularly through Additional District Programme Coordinator.
