Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in Haryana Rural Employment Guarantee Scheme, 2007

(1)The State Government shall, by notification, establish a fund to be called "the State Employment Guarantee Fund" to be expended and administered according to the rules. The State Employment Guarantee Fund shall be held and administered on behalf of the State Government by the Secretary, Rural Development.