Section 19(5) in Haryana Rural Employment Guarantee Scheme, 2007
(5)In case the executing agencies do not pay the wages for a category of employment at the rate notified in the relevant schedule of employment under the Minimum Wages Act, District Programme Co-ordinator shall withhold further release of funds to that implementing agency and take suitable action against the erring official under the Minimum Wages Act and also inform the State Government.
