Section 4(1) in National Rural Employment Guarantee Act, 2005
1.7Implementation Agencies :(a)At the village level, the Gram Sabha will be responsible for a number of functions relating to planning and monitoring.(b)The Zila Parishad at the District, Panchayat Samiti at the Block and Panchayat at the Village levels Will be the Principal authorities for planning and implementation of the schemes made under the National Rural Employment Guarantee Act, 2005.(c)The Deputy Commissioner shall be the District Programme Co-ordinator. The District Programme Coordinator shall be responsible for overall co-ordination and implementation of the scheme. The functions of the district programme co-ordinator shall be -(a)to assist the Zila Parishad 'in discharging its functions under this Act and any scheme made thereunder;(b)to consolidate the plans prepared by the Blocks and project proposals received from other implementing agencies for inclusion in the shelf of projects' to be approved by the Zila Parishad at district level;(c)to accord necessary sanction and administrative clearance, wherever necessary;(d)to co-ordinate with the Programme Officers functioning within his jurisdiction and the implementing agencies to ensure that the applicants are provided employment as per their entitlements under this Act;(e)to review, monitor and supervise the performance of the Programme Officers;(f)to conduct periodic inspection of the works in progress; and(g)to redress the grievances of the applicants;(h)The Programme Officer appointed under sub-section (1) of Section 15 and all other officers of the State Government and local authorities and bodies functioning within the district shall be responsible to assist the District Programme Co-oridnator in carrying out his functions under this Act and the Schemes made thereunder.(i)The District Programme Co-ordinator shall prepare in the month of December every year a labour budget for the next financial year containing the details of anticipated demand for unskilled manual work in the district and the plan for engagement of labourers in the work covered under the Scheme and submit it to the Zila Parishad.(d)At the block level State Government shall appoint programme officer on contract basis who wigwork under the overall control and supervision of BDPO with such qualification as may be determined by the State Government. The supporting staff will also be provided to the programme officer for discharging his duties. The functions of the Programmer are :-(a)Monitoring of projects taken up by the Gram Panchayats and other implementing agencies within the Blocks.(b)Sanctioning and ensuring payment of unemployment allowance to the eligible households.(c)Ensuring prompt and fair payment of wages to all labourers employed under a programme of the scheme within the Block.(d)Ensuring the regular social audit of all works within the jurisdiction of the Gram Panchayat are carried out by the Gram Sabha and that prompt action is taken on the objections raised in the social audit.(e)Dealing promptly with all complaints that may arise in connection with the implementation of the Scheme within the Block.(f)Any other work as may be assigned to him by the District Programme Co-ordinator or the State Government.(g)The Programme Officer shall function under the direction, control and supervision of the District Programme Co-ordinator.
