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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(j) in Haryana Rural Employment Guarantee Scheme, 2007

(j)Water conservation and water harvesting ; e.g. excavation and construction of tanks, check dams, percolation tanks, ponds, rain water harvesting structures.
(ii)Drought proofing. Afforestation and tree plantation; e.g. all components of watershed development, afforestation and tree plantations, labour intensive fencing, nursery raising, horticulture in community lands and other related activities.
(iii)Irrigation canals including micro and minor irrigation works such as desilting of minor irrigation channels, canals, distributaries, construction of minor irrigation tanks, feeder channels and creation of labour intensive irrigation structures.
(iv)Provision of irrigation facility to land owned by households belonging to Scheduled Castes or to land beneficiaries of land reforms or that of the beneficiaries under Indira Awaas Yojana of the Government of India.
(v)Renovation of traditional water bodies including desilting of tanks; renovation of water bodies including community drinking water wells, dug wells, bore wells and desilting/excavation of tanks.
(vi)Land development of land owned by Gram Panchayat or households belonging to Scheduled Castes, beneficiaries of land reforms, the beneficiaries under Indira Awaas Yojana, development of play grounds, development of land for rural markets and for creating other durable community assets.
(vii)Flood control and protection works including drainage in water logged areas including creation of temporary drainage labour intensive structures during rainy season.
(viii)Rural connectivity to provide all weather access. The construction of roads may include culverts where necessary and within the village area may be taken up along with drains.
(ix)The State Government may notify any other work in consultation with the Central Government.