Section 15 in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018
15. Provisions of amendment according.
- The State Government may issue a circular in respect to the removal of any difficulty arising out to the implementation of this Rules or to resolve the confusion/doubt/mistake or according to the provisions of the Rules for implementing any provision the Central Government/ State Government, the State Government may issue circular/notification/order,
