Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005

(1)At least fifty per cent of the works which is the statutory minimum in terms of costs will be allotted to the Gram Panchayat for execution and the Programme Officer or the District Programme Coordinator may allot more if deemed feasible in case of employment demand.