Section 20(1) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
(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.
