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State of Uttarakhand - Section

Section 12 in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018

12. Delay in wage payments from Bank or Post Office.

(1)In case of delay by the Bank or Post Office the responsibility shall be determined by the committee constituted under the chairmanship of the District Programme Coordinator/District Magistrate after the list of amount and FTO for the actual payment of wages is available in the concerned Bank/Post Office.The nature of the committee formed under the chairmanship of the District Programme Coordinater/District Magistrate shall be as follows:
(a) District Programme Coordinator MGNREGA - Chairman.
(b) Additional District Programme coordinatorMGNREGA - Member.
(c) Senior Superintendent of Head Post Office - Member.
(d) Lead Bank Manager of the District - Member
(e) Deputy District Programme Coordinator of theconcerned district, MGNREGA - Member-Secretary.
(2)Additional District Programme Coordinator MGNREGA shall present a pointedly enquiry report to the District Programme Coordinator MGNREGA for delay in wage payment by the bank/post office, in which there shall be also include clear remark on officer/ personnel of responsible bank post office for delay.