Section 8 in Meghalaya Rural Employment Guarantee Scheme, 2006
8. Rights and Entitlements.
- (i) Every adult member whose name appears in the Job Card shall be entitled to apply for unskilled manual work. The format of the Job Card shall be as per Annexure I(ii)All persons belonging to a household and registered shall be entitled to employment under the Scheme for as many days as each applicant may request, subject to a maximum of one hundred days per household in a given financial year.(iii)If an applicant is not provided with such employment within 15 days of receipt of his/ her application seeking employment or from the date on which the employment has been sought in the case of an advance application whichever is later, he/ she shall be entitled to a daily unemployment allowance subject to the entitlement of the household at the rate which shall be as specified under this scheme.(iv)As far as possible the applicant shall be provided work within the village. If an applicant is provided employment outside a radius of five kilometers of the village where he/ she resides at the time of applying he/ she shall be paid an extra 10% of the prevailing wage rate to meet additional transportation and living expenses.(v)Priority shall be given to women in such a way that at least one-third of the wage seekers shall be women who have registered and requested for work.(vi)In case the payment of wages is not made within a fortnight, the workers shall be entitled to receive payment of compensation as per the provisions of the Payment of Wages Act 1936 (4 of 1936) Compensation Cost shall be borne by the State Government.(vii)Workers are entitled for work site facilities like safe drinking water, shade for children and periods of rest, first-aid box with adequate material for emergency treatment of minor injuries and other health hazards connected with the work.(viii)If the number of children below the age of six years accompanying the women, working at any site is five or more, one women worker shall be engaged to look after the children and she shall be paid wage rate as admissible to others working on the project.(ix)If any injury is caused to a person employed under the Scheme by accident arising out of and in the course of his/her employment, such person shall be entitled to medical treatment free of charge as admissible under the scheme.(x)Where hospitalization of the injured worker at the work site is necessary, such arrangements shall be made including accommodation, treatment and medicines. The injured worker shall be paid a daily allowance not less than half of the wage rate required to be paid had the injured been engaged in the work.(xi)If any personal injury is caused by accident to a child accompanying any person who is employed under the Scheme, such child shall be entitled to, free of charge, medical treatment.(xii)If the person employed dies or becomes permanently disabled by accident arising out of and in the course of employment, he/ she shall be paid an ex-gratia at the rate of Rs. 25,000 or such amount as may be notified by the Central Government, and the amount shall be paid to the disabled or legal heirs of the deceased, as the case may be.
