Section 11(5) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
(5)(a)If a request for work is made to the Gram Panchayat, it should offer employment on the works executed or to be executed by it.(b)If, under any circumstances, it is not possible, the Gram Panchayat may also allocate employment in a work to be executed by any other Implementing Agency in its jurisdiction, that has already been approved on in the Annual Plan, either by requesting the Programme Officer or by directing the Implementing Agency and endorsing a copy of the directive to the Programme Officer, who shall ensure that the directive is complied with and shall also ensure that the funds needed for that work are released and where upon the Implementing Agency shall be bound to act as per direction.
