Section 8(1) in Haryana Rural Employment Guarantee Scheme, 2007
(1)The Programme shall be implemented through the Panchayati Raj Institutions(PRIs). The Block Programme Officer shall allot works in terms of its cost under the scheme to the Gram Panchayats. Every person who has done the work given to him under the Scheme shall be entitled to receive the agricultural minimum wages as notified by the State Government. The Panchayat shall disburse the wages on a weekly basis or in any case not later than a fortnight.
