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[Section 4]
[Entire Act]
State of Bihar - Subsection
Section 4(4) in Mahatma Gandhi National Rural Employment Guarantee Scheme, Bihar -Compensation to workers for the delay in Wage Payment Rules, 2017
| Sl. No. | Name of the Activity | Name/Designation of the functionary | Permissible No. of days to Complete theActivity |
| (3) | (4) | (3) | (4) |
| 1. | Measurement of Work in eMB and recording it inthe Measurement Book | Panchayat Technical Assistant (PTA)/equivalent | T + 3 days |
| 2. | Verification and Checking of Measurement of Workin eMB and recording it in the Measurement Book | Junior Engineer(JE) or Assistant Engineer(AE)(as the case may be) | T +4 days |
| 3. | Verification and Checking of Measurement of Workin eMB and recording it in the Measurement Book | Assistant Engineer (AE)/Executive Engineer(EE)(as the case may be) | T+6 days |
| 4. | Submission of eMR and eMB/ MB to ProgrammeOfficer. | Panchayat Rozgar Sewak (PRS) | T + 7 days |
| 5. | Updation of eMR and eMB on MIS and generation ofwage list and sending it for Payment | Accountant/Computer Operator / Equivalent | T + 9 days |
| 6. | Generation of Fund Transfer Order (FTO) andSigning (1st Signatory) | MGNREGA Accountant / Equivalent | T + 10 days |
| 7. | Approval of Fund Transfer Order (FTO) forpayment (2nd Signatory) | Programme Officer(PO) | T + 11 days |
| Note:"T means Date of Closure ofMuster Rolls |