Section 2 in Mahatma Gandhi National Rural Employment Guarantee Scheme, Bihar -Compensation to workers for the delay in Wage Payment Rules, 2017
2. Definitions.
- In the rule, unless required otherwise the context-(i)"Act" , means Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (As amended from time to time);(ii)"State Government" , means State Government of Bihar;(iii)"Section", means section of Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (as amended from time to time);(iv)"Wage Rate", means the wage rate notified by the Government of India in exercise of power conferred under Section 6(1) of Mahatma Gandhi National Rural Employment Guarantee Act, 2005 for unskilled labour for the State of Bihar or wage rate notified by state government or Rural Development Department, Bihar;(v)"Programme Officer" , means the Programme Officer/ In charge Programme Officer of the Block;(vi)"MIS" , stands for the online Management Information System established and managed by Ministry of Rural Development, Government of India, i.e., www.nreaa.nic.in:(vii)Words and expressions used and not defined in these rules, shall have the same meaning as defined in the Act or in Guidelines or Master circular issued by the Central or State Government from time to time.
