Section 23(2) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
(2)The State Government will bear the following costs, namely(a)25 percent of the cost of material and wages for skilled and semi-skilled workers;(b)Unemployment allowance payable in case the State Government cannot provide wage employment within 15 days of application; and(c)Administrative expenses of the Council.
