Section 29 in The Mahatma Gandhi National Rural Employment Guarantee Act, 2005
29. Power to amend Schedules.—
(1)If the Central Government is satisfied that it is necessary or expedient so to do, it may, by notification, amend Schedule I or Schedule II and thereupon Schedule I or Schedule II, as the case may be, shall be deemed to have been amended accordingly.(2)A copy of every notification made under sub-section (1) shall be laid before each House of Parliament as soon as may be after it is made.
