Section 11 in Meghalaya Rural Employment Guarantee Scheme, 2006
11. Application for work and work allotment.
- (i) Individual/ Group of wage-seekers having Job Cards shall give individual or group application, (Forms 4 and 5) as the case may be, on a plain paper or in a printed form. Advance application giving details of the specific period of employment sought in the year may also be submitted. Same person/ group can submit multiple applications provided that the corresponding periods for which employment is sought do not overlap.(ii)The AEC shall accept the applications for work. The applications shall be valid if the wage employment sought by a household is at least for 14 days and the aggregate employment provided to the household is not more than 100 days. List of all such applications shall be maintained in the 'Applications for Work Register' (Form 6).(iii)The AEC shall direct the applicant or group of applicants in writing (Form 7), to work in any ongoing work or by starting a new work, within 15 days of receiving applications seeking work or from the date of work being sought in case of advance application, whichever is later. Necessary entries shall be made in the 'Applications for Work Register'.(iv)Disabled persons may be provided wage-employment by entrusting suitable works in the form of services that are identified as integral to the programme.(v)If it is not possible to provide work within the village area the applications for work shall be forwarded to the PO. The PO shall coordinate with other villages within the Block and issue letter of employment to the applicant in the village where work is available, by marking a copy to both the VEC concerned and the BDO.
