Section 6 in Uttarakhand Mahatma Gandhi National Rural Employment Guarantee Act Compensation for delayed Payment of Wage Rules, 2018
6. Speedy verification of delay compensation.
(1)Every programme officer may determined within fifteen days from the date of due compensation, compensation calculated automatically by NREGA soft is payable or not. The programme officer shall ensure the settlement of claims of compensation and such claims shall not be allowed to be accumulated without decisions. The District Programme Coordinator shall monitor this regularly through Additional District Programme Coordinator.(2)For the above purpose, the following compensation shall be paid by the Programme Officer except for the following circumstances-(A)Fund are not available at the Payment Authority level.(B)Wages have been paid in time, but details not entered in MIS.(C)Natural Disasters.(3)In all cases of rejection, the Programme Officer shall give detailed reasons for rejection in the NREGA Soft.
