Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(6) in Haryana Rural Employment Guarantee Scheme, 2007

(6)After utilising 60% of the funds earlier released, the District Programme Coordinator shall claim the next instalment of Central and State funds. The proposal shall be submitted on a prescribed performa and the release shall be subject to the conditions laid down by the Central and State Governments from time to time.