Section 27 in Meghalaya Rural Employment Guarantee Scheme, 2006
27. State Employment Guarantee Council.
- A Meghalaya State Employment Guarantee Council (MSEGC) shall be constituted, provided that not more than fifteen nonofficial members nominated by State Government and less than one third of non official members nominated shall be women. The MSEGC shall be the advisory body for the purpose of the National Rural Employment Guarantee Scheme. Following shall be the composition of the Meghalaya Rural Employment Guarantee Council which shall be notified in official gazette.Chief Minister as Chairman, Community & Rural Development Minister as Vice-Chairman, Ministers of Agriculture, Finance, Social Welfare, Forests, Chief Executive Members of District Councils,. Non Official members will consist of 3 chairpersons from VECs, 3 chairpersons from AECs, 3 chairpersons from BEC, 3 Social Activists from the districts and 2 from DEC members. The Official members will consist of Commissioner & Secretary/ Secretary C & RD shall be the Member Secretary, members will be Chief Secretary, Principal Secretary (Rural Development), Principal Secretary Planning, Finance, Agriculture, Soil Conservation, Social Welfare and Forest, Director, C & RD Non official members shall be entitled to TA/DA as applicable to State Government employees of the first class. The headquarters of the MSEGC shall be at Shillong and it shall meet as often as necessary. However, it shall meet at least once in every half year.The Community and Rural Development Department shall present a performance report annually to the MSEGC.
