Section 20 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
20. Payment of wages and unemployment allowance.
(1)Every person working under the Scheme shall be entitled to wages at the minimum wage rate fixed by the State Government (or the competent authority concerned) for agricultural labourers under the Minimum Wages Act, 1948, unless the wages have been notified by the Central Government under Section 6(1) of the Act.(2)Equal wages shall be paid to both male and female workers, as per the provisions of the Equal Remuneration Act, 1976.(3)Subject to the provisions under paragraph 32 of Schedule II of the Act wages shall be paid on a weekly basis on a day preferably on the weekly market day or on any day as fixed by the Gram Panchayat.(4)Wages shall be paid in a public place, with muster rolls being read out aloud and displayed at the time of payment and in case, wages are paid through the Bank or Post Office, the details of wages paid shall be made public.
