Section 14 in Meghalaya Rural Employment Guarantee Scheme, 2006
14. Planning and Approval for Shelf of Works.
- (i) The annual planning process for the next financial year should be completed by December of every year, including approval of the plan by the DRDA. The shelf of projects at the village level shall be recommended by VEC(s) and forwarded by the AEC to the PO. The shelf of projects for the block as a whole shall be placed before the BEC for approval. The shelf of projects for the district as a whole shall be placed before the DEC for approval. Provided that where the Village EGS plan is not approved by the BEC or the DEC within 30 days of submission and the Block EGS plan is not approved by the DEC within 30 days of submission, the same shall be deemed to have been approved. The DPC shall prepare a labour budget for the next financial year containing the details of the anticipated demand for unskilled manual work in the district, which shall be the basis for the planning.(ii)The DPC shall arrive at the value of all works that need to be taken up to meet the anticipated labour demand and communicate the proportionate value of works to be identified by the Villages, Blocks and the District in the ratio of 50:25:25 among VEC, BEC and DEC.(iii)The proportion between wage and material component in the ratio of 60:40 shall be maintained in respect of the works proposed. The material component shall include material and skilled / semi-skilled labour.(iv)The AEC shall facilitate conduct of General body meeting of VEC(s) for identification and prioritization of works within the allocations indicated to it by the DPC.(v)The VEC(s) shall recommend approval as the Village EGS Plan duly showing the priority of the works.(vi)The AEC shall forward its EGS Plan to the Program Officer through Gram Sevak along with the indication of works it proposes to execute by itself.(vii)If the identified works are not sufficient to meet the anticipated wage demand, the PO can call for additional proposals from the AEC.(viii)The PO shall scrutinize the annual plan received from the VEC for its technical feasibility and satisfy himself / herself that the plan meets the likely demand for employment based on the registrations and previous experience.(ix)The PO shall examine the proposals in the annual plan and record his/ her observations on the proposals and submit a consolidated statement of proposals to the BDO.(x)The BEC shall propose works that may involve more than one Village within the allocations indicated by the DPC. The BEC shall assign priority to the works proposed by it. The BEC shall not change the priorities indicated by the villages. The PO shall consolidate the EGS plans received from the AECs along with the proposals from the BEC. Then the PO shall submit the consolidated EGS plan for the Block and submit the proposal to DPC through BDO.(xi)The DPC shall scrutinize the plan proposals of all the Blocks examining the adequacy and appropriateness of works in terms of likely demand as well as their technical and financial feasibility. He/ she will also invite and examine work proposals from other executing agencies. He/ she will consolidate all these proposals and place before the DEC. The DEC shall not change the priorities indicated by the Villages and the Blocks in their EGS plans. The DEC shall propose works that may involve more than one Block within its allocation and approve the District EGS plan. The DPC shall accord administrative sanctions for all the works approved under the District EGS plan. The administrative sanction proceedings of the DPC shall clearly show the priority number of the work as indicated by the VEC/ BEC/ DEC and also the details of the executing agency.(xii)New works except those relating to afforestation and in hilly areas shall be commenced only if:(a)at least fifty labourers become available for such work(b)the labourers cannot be absorbed in the ongoing worksFor the purpose of commencement of new works, the entire State except Mouza No. VI -1, 2, 3 VII-2, 3 and VIII-1, 2, 3 shall be classified as a hilly area and will require only 15 numbers of labourers.(xiii)Each work administratively sanctioned shall be assigned a unique identification number.(xiv)The list of works administratively sanctioned should be forwarded to the PO who will send it to the concerned executing agencies for technical sanctions. The technically sanctioned works shall be sent back to the PO , who shall maintain these as Shelf of Works.
