Section 10 in Haryana Rural Employment Guarantee Scheme, 2007
10. Grievance Redressal (section 19).
(1)If any dispute or complaint arises concerning the implementation of a Scheme by the Gram Panchayat, the matter shall be referred to the Block Programme Officer.(2)The Block Programme Officer shall enter every complaint in a complaint register maintained by him and shall dispose of the disputes and complaints within seven days of its receipt and in case it relates to a matter to be resolved by any other authority it shall be forwarded to such authority under intimation to the complainant.(3)A complaint cell shall be constituted at State, District and Block Levels to address the grievances.(4)Local Beneficiary Committee shall be constituted for effective articulation of their rights and entitlement and their access to them.(5)A complaint register shall be maintained at all Gram Panchayat offices/Block offices and District Programme Coordinator office. (Annexure-XIV)(6)Due acknowledgement to be given for any grievance.
