Section 14(xi) in Meghalaya Rural Employment Guarantee Scheme, 2006
(xi)The DPC shall scrutinize the plan proposals of all the Blocks examining the adequacy and appropriateness of works in terms of likely demand as well as their technical and financial feasibility. He/ she will also invite and examine work proposals from other executing agencies. He/ she will consolidate all these proposals and place before the DEC. The DEC shall not change the priorities indicated by the Villages and the Blocks in their EGS plans. The DEC shall propose works that may involve more than one Block within its allocation and approve the District EGS plan. The DPC shall accord administrative sanctions for all the works approved under the District EGS plan. The administrative sanction proceedings of the DPC shall clearly show the priority number of the work as indicated by the VEC/ BEC/ DEC and also the details of the executing agency.
