Section 4(1) in Mahatma Gandhi National Rural Employment Guarantee Scheme, Bihar -Compensation to workers for the delay in Wage Payment Rules, 2017
(1)According to Section 3(3) of The Act, workers are entitled to be paid wage on a weekly basis and in any case within a fortnight of the date of closure of the muster roll. In case the payment of wages is not made within fifteen days from the date of closure of the muster roll, the wage seeker, as per Para 29 of Schedule II of Mahatma Gandhi National Rural Employment Guarantee Act, is entitled to receive payment of compensation for the delay, at the rate of 0.05% of the unpaid wages per day of delay from sixteenth day of closure of muster roll.
