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State of Haryana - Section

Section 6 in Haryana Rural Employment Guarantee Scheme, 2007

6. Funding Pattern (Section 22).

- The scheme shall be implemented as a Centrally Sponsored Scheme on cost sharing basis between the Centre and the State Governments in the following manner:-
(1)The entire cost of wages of unskilled manual workers, 75% of the cost of material and wages of skilled and semi-skilled workers, administrative expenses including salary and allowances of the Block Programme Officer and his supporting staff, work site facilities shall be borne by the Government of India.
(2)The State Government shall bear 25% of the cost of material and wages of skilled and semi-skilled workers, unemployment allowance payable under the Scheme and the state level administrative expenses, if any.