Section 3F in The Maharashtra Employment Guarantee Act, 1977
3F. Disentitlement to receive unemployment allowance in certain circumstances. —
An applicant who, —(a)does not accept the employment provided to his household under a Scheme; or(b)does not report for work within seven days of being notified by the Programme Officer or the implementing agency to report for the work; or(c)continuously remains absent from work, without obtaining a permission from the concerned implementing agency for a period of more than one week or remains absent for a total period of more than one week in any month,shall not be eligible to claim the unemployment allowance payable under this Act for a period of three months but shall be eligible to seek employment under the Scheme at any time.
