Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(10) in Haryana Rural Employment Guarantee Scheme, 2007

(10)The District programme Coordinator shall scrutinize the plan proposals of all the Panchayat Samitis, examining the appropriateness and adequacy of works in terms of likely demand as well as their technical and financial feasibility. The District Programme Coordinator shall also invite and examine work proposals from other implementing agencies, but in doing so, the priorities of the Gram Panchayat and Panchayat Samitis shall be retained. He shall consolidate all these proposals into a district plan proposal to be discussed and approved by the Zila Parishad.