Section 34 in Haryana Rural Employment Guarantee Scheme, 2007
34. State level (section 12).
(1)The Secretary, Rural Development shall act as Commissioner at the State level to implement Haryana Rural Employment Guarantee Scheme. He shall be responsible for ensuring all other activities required to fulfill the objectives of the Act.(2)Director, Rural Development shall assist the Secretary in all matters pertaining to the Scheme.(3)For the purpose of regular monitoring and review the implementation of the Act at the State level, the State Government shall constitute Haryana Rural Employment Guarantee Scheme Council with the following broad duties and functions:-(a)advising the State Government on all matters concerning Scheme and its implementation in the State;(b)determining the preferred works;(c)reviewing the monitoring and redressal mechanisms from time to time and recommending improvements;(d)promoting the widest possible dissemination of information about the Act and the schemes under it;(e)monitoring the implementation of the Act and the schemes in the State and coordinating such implementation with the Central Council;(f)preparing the annual report to be laid before the State Legislature by the State Government;(g)any other duty or function as may be assigned to it by the Central Council or the State Government;(h)to undertake an evaluation of the schemes operating in the State and for that purpose to collect or cause to be collected statistics pertaining to the rural economy and the implementation of the schemes and programmes in the State.(4)The composition of the Council along with terms and conditions shall be issued later on by the State Government.
