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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Meghalaya - Subsection

Section 25(ii) in Meghalaya Rural Employment Guarantee Scheme, 2006

(ii)The village level executing agency shall fill the MIS format and send to BDO and PO. PO shall compile, analyse this data and take appropriate remedial actions. He /she shall forward the reports to DPC with specific remarks. The DPC shall send the reports to SPC at quarterly intervals. SPC shall also submit quarterly reports to the Government of Meghalaya and Government of India. State EG Council shall submit an annual report to the State Legislature.