Section 15(2) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
(2)(a)The selection of the Implementing Agency will be based on technical expertise and resources, capacity to handle work within the given time frame, reputation for work, and the overall interests of beneficiaries and such selection shall have to be indicated in the Annual Plan.(b)A panel of agencies approved by the Central or State Government, shall be arranged by the Programme Officer in order of priority to ensure that alternative options are available in the event where an agency fails to execute the work.
