Section 14(1) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
(1)(a)Under this Scheme, the following works are permissible, namely(i)water conservation and water harvesting,(ii)drought proofing, including afforestation and tree plantation,(iii)irrigation canals,including micro and minor irrigation works,(iv)provision of irrigation facility to land owned by households belonging to the SC and ST or to land of the beneficiaries of land reforms, or to land of the beneficiaries under the Indira Awas Yojana,(v)renovation of traditional water bodies, including de-silting of tanks,(vi)land development,(vii)food-control and protection works, including drainage in waterlogged areas,(viii)rural connectivity to provide all-weather access in which the construction of roads may include culverts where necessary and within the village area may be taken up along with drains,(ix)any other work that may be notified by the Central Government in consultation with the State Government(b)The above list of permissible works represents the initial thrust areas.(c)In some circumstances, locations or seasons, it may be difficult to guarantee employment within this initial list of permissible works and in such circumstances, the State Government or Council may add to the list of works in consultation with Central Government, and(d)Proposals for new categories of work can be framed by the Council and referred to the Ministry of Rural Development for inclusion.
