Section 23 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
23. Funding.
(1)Subject to the rules made by the Central Government, the Central Government will bear the following costs, namely-(a)The entire costs of wages for unskilled manual workers;(b)75 percent of the cost of material and wages for skilled and semi-skilled workers;(c)Administrative expenses as may be determined by the Central Government, which will include, inter alia, the salary and allowances of Programme Officers and their support staff and work site facilities;and staff deployed at GP level for NREGA works.(d)Administrative expenses of the Central Employment Guarantee Council.(2)The State Government will bear the following costs, namely(a)25 percent of the cost of material and wages for skilled and semi-skilled workers;(b)Unemployment allowance payable in case the State Government cannot provide wage employment within 15 days of application; and(c)Administrative expenses of the Council.
