Section 19 in Haryana Rural Employment Guarantee Scheme, 2007
19. Funds Flow (section 21).
(1)The State Government shall, by notification, establish a fund to be called "the State Employment Guarantee Fund" to be expended and administered according to the rules. The State Employment Guarantee Fund shall be held and administered on behalf of the State Government by the Secretary, Rural Development.(2)As and when funds are received from Government of India, the State Government shall release the proportionate amount to State Employment Guarantee Fund within a period of fifteen days of the release of the Central funds. Secretary, Rural Development shall release the required funds to the District Programme Coordinator.(3)In turn the District Programme Coordinator shall release the funds to the Block Programme Officer and to the Gram Panchayat Employment Guarantee fund maintained at the bank by the Block Programme Officer and Gram Panchayat for this purpose.(4)The District Programme Coordinator shall retain a portion of the fund to be called the "District Guarantee Fund". The District Programme Coordinator shall be incharge of this fund and for its proper utilization.(5)In case the executing agencies do not pay the wages for a category of employment at the rate notified in the relevant schedule of employment under the Minimum Wages Act, District Programme Co-ordinator shall withhold further release of funds to that implementing agency and take suitable action against the erring official under the Minimum Wages Act and also inform the State Government.(6)After utilising 60% of the funds earlier released, the District Programme Coordinator shall claim the next instalment of Central and State funds. The proposal shall be submitted on a prescribed performa and the release shall be subject to the conditions laid down by the Central and State Governments from time to time.
