Section 17 in Meghalaya Rural Employment Guarantee Scheme, 2006
17. Wages.
- (i) The PO, the District Programme Coordinator and the State Programme Coordinator shall keep a watch on the average wages earned. If necessary, the schedule of rates may be revised to ensure that the wage per day is equal to the minimum wages notified by the State Government in the Labour Department under Minimum Wages Act, 1948. The district-wise average wage earned by the workers shall also be brought to the notice of the State Council every year. AEC will be the single window for wage-payment, irrespective of the executing agency.(ii)The Community Coordinator shall measure the work done and record in M-Book and close the Muster Roll at the end of each week. He/she shall read out the entries in the M-Book and Muster Roll to the workers at the worksite. The entries in the Muster Roll are to be attested by three representatives of the workers. The AEC shall submit the M-Book and closed Muster Rolls to the PO within 24 hours of closure of the Muster Rolls. The Technical Officer shall check-measure the work done and Muster Roll every alternate week. The PO shall issue the pass order for payment of wages to the workers and send cheque/draft directly to the Bank Account of VEC which will be operated as a joint account with two designated signatories from the AEC. (In case of Chokpot and Rongara block areas of South Garo Hills, payment may be made in cash till such time as adequate bank branches come up in these blocks) They in turn shall ensure payment of wages to the workers and to suppliers of material based on M-Book. Where the AEC makes payment to the workers, it shall be ensured that it is done at a public place after reading out the Muster Roll. It shall be ensured that the number of days of work and payment are entered in the household Job Card and the same shall also be entered in the Employment Register maintained at the village level. It may be noted that the AEC shall operate the bank account on the basis of a resolution by the VEC(s) and a statement of account shall be presented to the VEC(s) annually.
