Section 21 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
21. Daily wages and piece rates.
(1)Wages may be paid either on a time-rate basis or on a piece-rate basis.(2)Where wages are paid on a time-rate basis, the supervisory authorities will be responsible for ensuring that productivity norms are met and the Implementing Agencies may provide a description of the daily work requirements to facilitate the fulfillment of productivity norms and in no case the worker can be paid less than the daily minimum wage.(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.(4)In construction works, skilled labourer can be paid on a piece-rate basis.(5)The State Governments and the programme authorities shall make all efforts to publicize the minimum wage and the task-based rates in simple language and by means easily accessible to the local community and wage rates shall also be displayed prominently at every worksite.
