Section 31 in Haryana Rural Employment Guarantee Scheme, 2007
31. Annual action plan (section 14).
(1)The size of the annual action plan and priority of works shall be decided annually keeping in view the demand for employment.(2)The Gram Panchayat shall convene meeting of Gram Sabha every year to estimate the demand for labour to propose the number and category of works on priority basis to be taken up in next financial year. Based on the recommendation of the Gram Sabha, the Gram Panchayat shall forward its proposal to the Block Programme Officer before 30th December each year. The proposal of the Panchayat shall contain the details of existing demand of work, the demand in the previous year, the works taken up in previous year, ongoing works and works proposed for the next year, cost estimates and proposed implementing agencies.(3)The Block Programme Officer shall scrutinize the plan of the Gram Panchayat and consolidate them into the block plan so as to submit to the District Programme Coordinator for approval. This exercise shall be completed before January.(4)The District Programme Coordinator shall examine the plan proposals of all the Gram Panchayats with reference to financial commitment and technical feasibility. He shall consolidate all the block plan into the District Plan. The exercise of approval of annual action plan shall be completed by the end of February each year.(5)The Panchayat Samiti can suggest works involving more than one Gram Panchayat. Similarly, the Zila Parishad can suggest works involving more than one block.(6)Works to be selected shall be labour intensive. Works requiring larger component of material shall not be sanctioned unless the excess cost on material component is provided from other programme funds.
