Section 11 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
11. Allocation of Employment opportunities.
(1)It is the statutory duty of the Programme Officer and the Gram Panchayat to direct any person who has applied for employment to do work of any type permissible under the Act by intimating him in Form C-2.(2)If any person applies for work to Programme Officer, he shall forward the application to Gram Panchayat for doing the needful within 3 days and the Gram Panchayat shall do the needful for providing work as per date line which shall be recorded on the job card and the Employment Register and both the agencies should share information on employment allotted and works opened on weekly basis so that dateline for providing work is not deviated.(3)If some applicants have to be directed to report for work beyond five kilometer of their residence, women (especially a woman) and older persons should be given preference to work on the worksites nearer to their residence preferably in the same village.(4)If several members of a household who share the same job card are employed simultaneously under the Scheme, they should be allowed to work on the same worksite and unusual circumstances arise whereby members of the same household have to be allocated work on different worksites, the Gram Panchayat shall ensure that the job card is duly processed at both worksites in which case individual identity slips may be given to each registered applicant of the family to facilitate providing work at different worksites.(5)(a)If a request for work is made to the Gram Panchayat, it should offer employment on the works executed or to be executed by it.(b)If, under any circumstances, it is not possible, the Gram Panchayat may also allocate employment in a work to be executed by any other Implementing Agency in its jurisdiction, that has already been approved on in the Annual Plan, either by requesting the Programme Officer or by directing the Implementing Agency and endorsing a copy of the directive to the Programme Officer, who shall ensure that the directive is complied with and shall also ensure that the funds needed for that work are released and where upon the Implementing Agency shall be bound to act as per direction.(6)If the Gram Panchayat decides that employment cannot be given under and that employment needs to be given outside the Grama Panchayat, it should inform the Programme Officer.(7)(a)Upon receiving the said information from the Gram Panchayat, the Programme Officer will allot work and such work will be selected from the shelf of projects that include inter Gram Panchayat works.(b)The Programme Officer shall intimate the Gram Panchayat concerned about the employment allotted so that the employment data are consolidated in the Employment Register maintained at the Gram Panchayat level.(8)The Gram Panchayat will also inform the Programme Officer of the employment allotments made within three days and by any other way information sharing can be achieved.(9)Applicants who are provided work shall be intimated by the Gram Panchayat or Programme Officer by means of a notice sent to them in Form C-2 at the address given in the job card, and also by a public notice displayed at the offices of the Gram Panchayat and the Programme Officer.(10)While providing employment, priority must be given to women in such a way that at least one-third of the beneficiaries shall be women who have registered their names and requested for work under the Scheme.(11)If a disabled person applies for work, work suitable to his ability and qualifications will have to be given which may also be in the form of services that are identified as integral to the programme keeping in view the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.(12)(a)As the Act vests the Programme Officer with the responsibility of ensuring that every applicant is provided unskilled manual work, the overall responsibility of coordination and resource support to the Gram Panchayat and other Implementing Agencies shall also vest with the Programme Officer and he shall have the power to supervise and direct the Gram Panchayats and the other Implementing Agencies to discharge their responsibilities.(b)If any Implementing Agency fails to do so, the Programme Officer shall ensure that the applicants for work are not deprived of the legal entitlements and shall may make arrangements for their employment and also report the matter to the District Programme Coordinator for appropriate action.
