Section 21 in Haryana Rural Employment Guarantee Scheme, 2007
21. Disentitlement (section 9).
(1)Any applicant who -(a)does not accept the employment provided to his household under the Scheme; or(b)does not report for work within fifteen days of being notified by the Programme Officer of the implementing agency to report for the work; or(c)continuously remains absent from work, without obtaining a permission from the concerned implementing agency for a period of more than one week or remains absent for a total period of more than one week in any month, shall not be eligible to claim the unemployment allowance payable under the Act for a period of three months but shall be eligible to seek employment under the Scheme at any time;(d)if the Gram Panchayat is satisfied at any time that a person has registered by furnishing false information, it may request the Block Programme Officer that the name shall be deleted after giving due opportunity of being heard.
