Section 4(3) in Mahatma Gandhi National Rural Employment Guarantee Scheme, Bihar -Compensation to workers for the delay in Wage Payment Rules, 2017
(3)Any delay in payment of compensation beyond a period of fifteen days from the date it becomes payable, shall be considered in the same manner as the delay in payment of wages. The Programme Officer will be responsible for taking a decision regarding acceptance or rejection of the delay compensation within fifteen days from the date it becomes payable. In Case of failure, the compensation for such delay shall be recovered from the Programme Officer.
