Section 7 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
7. Application for registration.
(1)The application for registration may be submitted to the concerned Gram panchayat which should contain the names of those adult members of the household who are willing to do unskilled manual work, and particulars such as age, sex and caste status such as SC and ST and such particulars as are indicated in Form-B-1.One may also apply in the said form prepared in handwriting instead of printed form.(2)An individual may appear personally and make an oral request for registration and in that event, his request may be reduced to writing by filling up the form-B-1.(3)Verification of applications will be regarding local residence in the Gram Panchayat concerned, the household as an entity, and the fact that applicants are adult members of the household.(4)Notwithstanding the method of application, registration and verification suggested above, a Gram Sabha or Palli Sabha shall., be convened, after the scheme comes into force, for the purpose of explaining the provisions of the Act and the Scheme and to mobilize applications for registration and conduct verifications.(5)A door-to-door survey may also be undertaken by a team headed by the Sarpanch to identify person willing to register their names under the Act and the scheme, which shall consist of members belonging to S.C., ST, Women and Executive Officer or the Secretary of the Gram Panchayat.(6)To allow maximum opportunities to families that may migrate, registration will be open throughout the year at the Gram Panchayat office during working hours.(7)The process of verification shall be completed, as early as possible, and in no case, later than a fortnight after the receipt of the application in the Gram Panchayat.(8)After verification, the Gram Panchayat shall enter all particulars in the Application Registration Register in Form B-7 maintained by it.(9)Every registered household will be assigned unique registration number which shall be in accordance with a coding system similar to that prescribed by the Government for the BPL Census, 2002.(10)An information of the registration shall be sent to the Programme Officer for the purpose of reporting to the Panchayat Samiti and Zilla Parishad for further planning, tracking and recording which must be done immediately, so that the Programme Officer shall have a consolidated record of likely demand to enable him to organize sources accordingly.(11)A Palli Sabha of registered workers must be held to apprise them to apply for work and regarding ongoing works or works to be started shortly in the locality for providing work.(12)If it is found that an applicant has submitted incorrect information regarding name, residence or adult status, he shall become in eligible to get the job and in such cases, the Gram Panchayat will refer matter to the Programme Officer and the Programme Officer, after independent verification of the facts and after giving the applicant an opportunity to be heard, may direct the Gram Panchayat to cancel such registration and job card and the fact of cancellation shall be made public and shall be presented to the Palli Sabha.
