Section 22 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
22. Unemployment allowance.
(1)If a worker who has applied for work under the Act is not provided employment within fifteen days from the date on which work is requested, an unemployment allowance shall be payable at the rate specified in the Act.(2)The Programme Officer shall be responsible for the prompt payment of unemployment allowances throughout the Block and he will obtain approval of District Programme Coordinator before payment of unemployment allowance.(3)Unemployment allowances should be paid on a weekly basis at the Gram Panchayat level preferably on employment guarantee day.(4)The payment of employment allowance shall be made not later than fifteen days from the date on which it becomes due for payment and in the event of any delay, the recipients shall be entitled to compensation based on the same principles as wage compensation under the Payment of Wages Act, 1936.
