Section 3D(4) in The Maharashtra Employment Guarantee Act, 1977
(4)The unemployment allowance payable to the household of an applicant jointly shall be sanctioned and disbursed by the Programme Officer or such local authority (including the Zilla Parishad, Panchayat Samiti or Gram Panchayat) as the State Government may, by notification in the Official Gazette, authorize in this behalf.
