Section 7 in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
7. Subjects of the grievances.
- A grievance pertaining to any one or more of the following subjects alleging deficiency in the implementation of the Scheme may be filed with the Ombudsman:-(i)The Gram Sabha;(ii)Registration of households and issue of job cards;(iii)Custody of job cards;(iv)Demand for work;(v)Issue of dated acknowledgment against submission of application for work;(vi)Payment of wages;(vii)Payment of unemployment allowance;(viii)Discrimination on the basis of gender;(ix)Work-site facilities;(x)Measurement of work;(xi)Quality of work;(xii)Use of machines;(xiii)Engagement of contractors;(xiv)Operation of accounts in the bank or post offices;(xv)Registration and disposal of grievances;(xvi)Verification of muster rolls;(xvii)Inspection of documents;(xviii)Use of funds;(xix)Release of funds;(xx)Social audit;(xxi)Maintenance of record.
