Section 12A in The Maharashtra Employment Guarantee Act, 1977
12A. Mahatma Gandhi National Rural Employment Guarantee Scheme State Fund of Maharashtra. —
(1)The State Government shall separately constitute a fund called as MGNREGS State Fund of Maharashtra, as required under section 21 of the Central Act. Such Fund shall not be the part of the Employment Guarantee Fund constituted under section 12.(2)Any sum received under section 28 of the Central Act and the contribution of the State Government as required under section 22 of the Central Act shall be credited to the MGNREGS State Fund of Maharashtra.(3)The amount standing to the credit of the MGNREGS State Fund of Maharashtra shall be expended in rural areas in such manner and subject to such conditions and limitations as may be prescribed by the State Government for the purpose of implementation of this Act.(4)The MGNREGS State Fund of Maharashtra shall be held and administered on behalf of the State Government in such manner and by such authority as may be prescribed.(5)On completion of a work taken up under the Scheme under the Central Act, if it is necessary to take up additional skilled work of that completed work, for upgradation in technical quality of said work or as value addition, the State Government may provide supplementary funds as necessary or provide for convergence.
