Section 16 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
16. Types of works.
(1)Works implemented by the Gram Panchayats may be called Panchayat Works and those implemented by other Implementing Agencies may be called general works.(2)In each Block, the Programme Officer shall allot at least fifty per cent of the works in terms of its cost under a Scheme to be implemented through the Gram Panchayats.(3)Both the above types of work will be required to obtain administrative sanction and technical sanction of the competent authority in advance, by December of the year preceding the proposed implementation.(4)For Panchayat works, the Gram Panchayats are the appropriate authorities empowered to start works and to allocate employment among persons who have applied for work and residents in the Gram Panchayat will be given priority in the allocation of work.(5)For general works, the Programme Officer shall act as the authority empowered to 'start' works by issuing work orders and priority will be given to projects that are located in or near Panchayats where applications for work are pending.(6)Information on new applications for work shall be conveyed at least once a week by the Gram Panchayat to the Programme Officer and the Gram Panchayat shall also specify how many of the new applicants are being employed on Panchayat works and for how long and how many are to be provided employment on general works by the Programme Officer.(7)(a)Muster rolls for all works under the scheme shall be issued by the Programme Officer which shall have a unique identity number for each such Muster roll.(b)A detailed record of muster rolls will be maintained in the registers as per Forms B-3, B-4, B-5 and B-6.(c)Before starting a work, the Gram Panchayat shall inform the Programme Officer, so that the Programme Officer may issue the required muster rolls.(8)(a)The Programme Officer shall prepare a consolidated shelf of projects for the Block based on proposals received from the Gram Panchayats and the Panchayat Samiti, distinguishing between Panchayat works and general works.(b)Other Implementing Agencies may also submit proposals to the Programme Officer through the Panchayat Samiti.(9)Whenever the Programme Officer starts a work among the 'general works', he should inform the concerned Gram panchayat and specify how many labourers can be employed in the project from each Gram Panchayat.(10)In the event where the Programme officer is unable to meet all applications for work in a particular area on the ground that the list of 'general works' on the shelf of projects is too short, he may direct some Gram Panchayats in that area to proceed with the implementation of works on the 'Panchayat works' list.
