Section 4(3) in The Maharashtra Employment Guarantee Act, 1977
(3)The duties and functions of the State Council shall include—(i)advising the State Government on all matters concerning the Scheme and its implementation; determining and preparing the list of the preferred works;(ii)reviewing the monitoring and redressal mechanisms, from time to time, and recommending improvements; promoting the widest possible dissemination of information about the Act and the Schemes made thereunder;(iii)monitoring the implementation of this Act and the Schemes;(iv)preparing the annual report to be laid before the State Legislature by the State Government;(v)any other duty or functions as may be assigned to it by the State Government.
