Section 13A(1) in The Maharashtra Employment Guarantee Act, 1977
(1)The Commissioner of the Division, or any officer or officers not below the rank of Deputy Commissioner designated by him in this behalf, shall be competent to supervise and review the implementation of the Scheme in the Division. The Commissioner shall be competent to issue directions to the District Programe Co¬ordinator, Joint District Programme Co-ordinator, Programme Officer, Joint Programme Officer, Additional Programme Officer, Special Programme Officer and all other officers (including divisional level officers) of the implementing agencies, local authorities and other bodies in the Division regarding implementation of the Scheme, and it shall be incumbent on all of them to carry out such directions.
