Section 27 in Haryana Rural Employment Guarantee Scheme, 2007
27. Ban on contractors and labour displacing machines (section 4).
(1)Engagement of contractors for execution of any of the works under the programme is banned. No middleman or any other inter- mediate agency shall be employed for executing works under the programme. The full benefit of wages to be paid shall reach the workers and the cost of the works shall not involve any commission charges payable to such contractors, middlemen, or intermediate agency. Use of labour displacing machines is not allowed under the programme.(2)In case it is reported that contractors and labour displacing machine are being engaged, the District Programme Coordinator shall withhold further release of funds to the executing agencies and initiate suitable action against the erring official/non- official for misutilisation of funds.
