Section 21(3) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
(3)Where wages are paid on a piece-rate basis, the work must be of such a nature that each labourers work can be individually measured and the work norms must be such that any person working at a normal pace for seven hours earns no less than the minimum wage, as per the District Schedule of Rates to be prepared by conducting Work, Time & Motion Studies through any reputed technical institution/consultancy organization. Measurements must be recorded in a transparent manner whereby individuals may verify their measurements on a daily basis; no time requirements should be imposed and daily attendance should not be a condition for payment of wages. Quantum of work will be specifically mentioned in Transparency Pillars to be erected at worksite.
