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[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(8)(d) in The Orissa Compulsory Labour Rules, 1948

(d)When a co-operative society has been framed for the execution of kudimaramat works under any source in any locality, it will be its duty to see that the work is regularly and systematically done. The fact that a Co-operative Society has been formed for the execution of kudimaramat works does not however absolve the revenue officers from their responsibilities tot seeing that the kudimaramat works are done systematically. When it is found that any item of kudirmaramat work has not been executed, the Tahsildar shall give intimation of the fact to the Co-operative Society concerned and at the same time, the raiyats who are not members of the society but who are by custom obliged to contribute to such work shall, before the work commences, be given under the orders of the Tahsildar or other superior revenue officer the option by a notice under Section 11 of the Act contributing their aid in conjunction with the other raiyats who are members of the society, and if they neglect to do so, their contribution shall be levied from them under the said section and the sum so recovered shall be paid to the co-operative society, if it has attended to the execution of the work in accordance with the Tahsildar's intimation. If within a reasonable time to be allowed by the Tahsildar, the co-operative society fails or neglects to undertake the execution of the work, it is the duty of the Tahsildar to cause those raiyats who are members of the society and who are by custom obliged to contribute to the work to be given under his orders or the orders of other superior revenue officer, the opinion by a notice under Section 11 of the Act of contributing their aid in conjunction with those raiyats who are not members of the society and to whom a similar option has already been given. If they neglect to do so, their contribution shall be levied from them under the said section and the sum so recovered together with the sum recovered from raiyats who are not members of the society, shall be credited in the ordinary way towards the expenses incurred in the execution of the kudirmaramat work through Government agency.