Section 3D(3) in The Maharashtra Employment Guarantee Act, 1977
(3)The liability of the State Government to pay unemployment allowance to a household during any financial year shall cease as soon as—(a)the applicant is directed by the Gram Panchayat or the Programme Officer to report for work either by himself or depute at least one adult member of his household; or(b)the period for which employment is sought comes to an end and no member of the household of the applicant had turned-up for employment.
