Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(iv) in Meghalaya Rural Employment Guarantee Scheme, 2006

(iv)Principal Authority means authority recognized by State Government for purpose of planning , monitoring and implementation of MREG Scheme, which includes Governing Body of DRDA notified as District Employment Council for this purpose at the District level, Block Employment Committee at the Block Level, Area Employment Council and Village Employment Council at the Village level.