Section 8(1) in U.P. State Employment Guarantee Council Rules, 2019
(1)Duties and functions of the State Council shall include -(a)advising the State Government on all matters concerning the Scheme and its implementation in the State;(b)determining the preferred works;(c)reviewing the monitoring and redressal mechanisms from time to time and recommending improvements;(d)promoting the widest possible dissemination of information about the Act and the Schemes under it;(e)monitoring the implementation of the Act and the Schemes in the State and coordinating such implementation with the State Council;(f)preparing the annual report to be laid before the State Legislature by the State Government;(g)any other duty or function as may be assigned to it by the State Council or the State Government;
