Section 9 in Meghalaya Rural Employment Guarantee Scheme, 2006
9. Implementation Arrangements.
- (i) At the village-level the Village Employment Council shall be the principal authority for planning and implementation of the Scheme. The VEC assisted by the Gram Sevak and the Community Coordinator shall be responsible for identification of the works in the village area and for executing and supervising such works.(ii)The AEC shall be responsible for receiving applications for registration and for issuance of Job Cards. There shall be a Community Coordinator to assist the Gram Sevak and the VEC in maintaining the records and also to assist the Technical Assistants being provided at the Block level.(iii)At the Block-level, the BEC shall be the principal authority for planning and implementation of the Scheme. It will finalise and approve block level plan which consists of consolidated shelf of projects to be taken up under the scheme, supervise and monitor the projects taken up in the block and perform such other functions as may be assigned by the DEC and the State Council.(iv)There shall be a Programme Officer(PO) at each Block level. The Programme Officer will be a full-time dedicated officer and may be taken on deputation. Fresh recruitment may also be made on contract. The PO has a critical role in coordinating implementation processes at the Block-level. He will be responsible for scrutinising village EGS plans, ensuring that they match works with employment demand, that implementing agencies start works on time, that the employment demand is met within time and workers receive their due entitlements. Among his important functions are ensuring the social audit, disposing complaints and grievance redressal. The PO will assist the BEC and the AEC in its functions under the Scheme. The Programme Officer shall function under the direction, control and superintendence of the District Program Coordinator. The PO shall be assisted by one Accountant-cum-Computer Assistant.(v)The Block Employment Council and all the line departments concerned and the Registered Societies of repute , SHG federations, and Watershed Committees will be responsible to mobilize and build capacities of the wage-seekers to access their rights and entitlements provided under the Scheme.(vi)At the District-level, the District Employment Council shall be the principal authority for planning and implementation of the Scheme. The DEC shall approve the District Employment Guarantee Scheme Plan, which includes the consolidated Block EGS plans, its own proposals and project proposals received from other line departments. It shall also review the programme implementation, supervise and monitor projects taken up at the District and Block levels and perform such other works as may be assigned by the State Council.(vii)The Deputy Commissioner or a district level officer of appropriate rank shall be the District Program Coordinator (DPC) for the implementation of the Scheme in the District. There shall be an EGS unit established in the office of the Project Director DRDA to assist the DPC. The DPC shall be assisted by the Project Director, DRDA or a District Program Officer designated for this purpose. The PD DRDA shall assist the DPC in overall management of the Scheme. The PD, DRDA and the Registered Societies / Government Agencies identified by District Programme Coordinator shall assist the DPC in the mobilization of wage seeking families through the Self-Help Groups of women and their Federations at Village, Block and District level.(viii)At the State-level, the Commissioner & Secretary, Community & Rural Development shall be the State Programme Coordinator (SPC). He/ she shall be assisted by an EGS unit.(ix)The Director, SIRD, shall provide capacity building support to the Block level implementing agencies and the line departments.(x)Government Agencies/ Registered Societies/ SHGs , authorized by the Central or State Government shall be involved as partners in community mobilization, capacity building, social audit and monitoring of processes relating to rights and entitlements of the workers.
