Section 16 in Haryana Rural Employment Guarantee Scheme, 2007
16. Wages under programme (section 6).
(1)The wages under the scheme shall be paid at the rate of agricultural minimum wages as notified by the State Government from time to time.(2)Equal wages shall be paid to men and women workers.(3)In case the number of children below the age of six years accompanying the women working at any site is five or more, provisions shall be made to depute one of such women worker to look after such children. The person deputed for the above work shall be paid the agricultural minimum wage.(4)The wages shall be subject to the outcome of work as determined by the rural schedule of rates.(5)The payment of wages shall be made on weekly basis or in any case not later than a fortnight after the date on which such work was done.(6)Arrangements for providing facilities like drinking water, shade for children and workers, first aid box with adequate material for emergency treatment for minor injuries and other health hazards connected with the works shall be made available at each work site. The cost of work site facilities as indicated in the Act shall be included as part of programme cost and therefore, has to be included in the cost estimate for each project.
