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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005

(3)If any Implementing Agency including a Gram Panchayat is unable to execute the works allotted, within fifteen days, it will immediately inform the Programme Officer, who shall entrust it to another agency, chosen from a panel of agencies approved project-wise for that Block in the Annual Plan for the District and if a Gram Panchayat does not execute a work within fifteen days, the Programme Officer will direct the applicants to a work being executed by another Implementing Agency.