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State of Odisha - Section

Section 27 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005

27. Maintenance of Register and Records.

(1)Every Gram Panchayat shall maintain in Form B-7 a register of applications (or requests) received for registration called the Application Registration Register, which should contain the name of each applicant, the date of receipt of application or request, and the date on which the job card was issued.
(2)Every Gram Panchayat shall maintain a job card register in Form B-8, duplicate shall be maintained in computerized form at the office of the Programme Officer.
(3)Every Gram Panchayat shall maintain a register called Employment Register in Form B-9 indicating therein the employment demanded, employment allotted and employment actually taken up.
(4)Every Gram Panchayat and every Implementing Agency shall maintain a register of all works sanctioned, executed and completed in Form B-10 called the Asset Register and the information in the register shall be reported by the Gram Panchayat to the Programme Officer in the same form and the implementing Agency shall submit such report in the same form to the Gram Panchayat concerned and the Gram Panchayat shall submit the same to the Programme Officer.
(5)Each Gram Panchayat and Implementing Agency shall maintain a muster roll receipt register in Form B-5 and B-6 respectively and the muster roll receipt register maintained by the Implementing Agencies shall be submitted to the Gram Panchayat.