Section 17 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
17. The Wag-Material ratio.
(1)The ratio of wage costs to material costs should be no less than the minimum norm of 60:40 stipulated in the Act. This ratio should be worked out at the Gram Panchayat, Block and District levels but parity should be maintained at district level by the District Programme Coordinator.(2)Wages of skilled labourers and semiskilled and village level leaders (VLL) should be included in the 'material costs'.(3)As far as possible labourers will be engaged to execute the work but no labourer-displacing machines can be used except some which are labour-friendly. If use of labour displacing machine becomes inevitable for execution of NREGA, it can be used by devetailing funds from other schemes permitting use of the same.
