Section 2 in Meghalaya Rural Employment Guarantee Scheme, 2006
2. Definition.
- (i) Act means the National Rural Employment Guarantee Act 2005.(ii)Guidelines means NREGA Operational Guidelines prescribed by the Ministry of Rural Development, Government of India.(iii)State Employment Council means the State Rural Employment Guarantee Council of Meghalaya constituted under sec 12 of the Act.(iv)Principal Authority means authority recognized by State Government for purpose of planning , monitoring and implementation of MREG Scheme, which includes Governing Body of DRDA notified as District Employment Council for this purpose at the District level, Block Employment Committee at the Block Level, Area Employment Council and Village Employment Council at the Village level.(v)Village means Census Village of that Block.(vi)Traditional Heads means Tribal Traditional Heads such as Nokma., Rangbah Shnong , Durbar Shnong etc., recognized by the District Council in the State of Meghalaya.(vii)Plain areas means those areas which comes under specific Mouza areas notified by Garo Hills District Council as Plain areas.(viii)Implementing Agency means Village Employment Council and Line Departments of the Government or any other Organisation identified by the Competent Authority.(ix)Nodal Department means the Community and Rural Development Department at the State Level for implementation of NREGA.(x)State Programme Coordinator means the Commissioner and Secretary / Secretary of Community and Rural development Department who is notified as the State Programme Coordinator at the State Level for implementing of the Scheme.(xi)Registered household means the members of the rural household who have been entered in the application Register as may be prescribed.(xii)Registered Societies means Societies, Associations or any organization registered under the Meghalaya Registration Societies Act 1983(xiii)Community Coordinator means any person engaged for purpose of assisting village /area employment council for implementation of MREGS(xiv)Technical Officer means Executive Engineer or Assistant Engineer or Junior Engineer of DRDA / Block Office or any other assistant engaged for purpose of technical supervision of works under MREGS.
