Section 4(9) in Mahatma Gandhi National Rural Employment Guarantee Scheme, Bihar -Compensation to workers for the delay in Wage Payment Rules, 2017
(9)The State Government (District Programme Coordinator, Additional District Programme Coordinator and Programme Officer in particular) shall be responsible for operationalising the system for the payment of compensation for delayed wage payments. The details are to be uploaded on NREGA Soft so that the liability of each functionary/agency can be determined in case of a delayed payment. The said compensation has to be recovered from the concerned functionary/ functionaries and order for the same shall be issued by the Programme Officer.
