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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(3) in Haryana Rural Employment Guarantee Scheme, 2007

(3)The Gram Panchayat concerned shall be the field level implementing authority for its share of resources and responsible for planning and execution of the Scheme. At least 50% of the works in terms of cost in a Gram Panchayat shall be allotted to Gram Panchayat for execution.