Section 7 in Haryana Rural Employment Guarantee Scheme, 2007
7. Target Group (section 5).
(1)The scheme shall be open to all rural households who are in need of wage employment and desire to do manual and unskilled work in and around his/her village/habitation.(2)As far as possible, employment shall be provided within a radius of five kilometers of the village where the applicant resides at the time of applying.(3)A new work under the scheme shall be commenced only if :-(a)atleast fifty labourers become available for such work; and(b)the labourers can not be absorbed in the ongoing works; provided that this condition shall not be applicable for new works, as determined by the State Government, in hilly areas and in respect of afforestation.(4)In case, the employment is provided outside such radius, it must be provided within the block and the labourers shall be paid 10% of the wage rate as extra wages to meet additional transportation and living expenses.(5)A period of employment shall ordinarily be at least fourteen days continuously with not more than six days in a week.(6)Priority shall be given to works where at least one-third of wage seekers shall be women who have registered and requested for work.(7)All those persons desirous of taking up unskilled manual work may submit their applications to the Gram Panchayat in the jurisdiction of which they reside for registration of their household for issuance of a job card.[Annexure-(V)](8)The Gram Panchayat shall register the household after making such verification as it deems fit and issue a job card containing such details of adult members of the household. The job card remains valid for a period of five years. This may be renewed or cancelled on the request of the applicant in writing. All registered persons are entitled to apply for the unskilled manual work and the Scheme shall be applicable for employment for as many days as each applicant household may request in a financial year.(9)The Gram Panchayat or Block Programme Officer shall within a period of fifteen days of receipt of application provide unskilled manual work to the applicant household. [Annexure-(VI)](10)If the Gram Panchayat is satisfied at any time that a person has registered with it by furnishing false information, it may request the Block Programme Officer to direct his name to be struck off from the Employment Register.
