Section 15 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
15. Implementing Agencies.
(1)At least fifty per cent of the works which is the statutory minimum in terms of costs will be allotted to the Gram Panchayat for execution and the Programme Officer or the District Programme Coordinator may allot more if deemed feasible in case of employment demand.(2)(a)The selection of the Implementing Agency will be based on technical expertise and resources, capacity to handle work within the given time frame, reputation for work, and the overall interests of beneficiaries and such selection shall have to be indicated in the Annual Plan.(b)A panel of agencies approved by the Central or State Government, shall be arranged by the Programme Officer in order of priority to ensure that alternative options are available in the event where an agency fails to execute the work.(3)If any Implementing Agency including a Gram Panchayat is unable to execute the works allotted, within fifteen days, it will immediately inform the Programme Officer, who shall entrust it to another agency, chosen from a panel of agencies approved project-wise for that Block in the Annual Plan for the District and if a Gram Panchayat does not execute a work within fifteen days, the Programme Officer will direct the applicants to a work being executed by another Implementing Agency.(4)Contractors cannot be engaged in any manner in the execution of works.
