Section 7(3) in The Mahatma Gandhi National Rural Employment Guarantee Act, 2005
(3)The liability of the State Government to pay unemployment allowance to a household during any financial year shall cease as soon as—(a)the applicant is directed by the Gram Panchayat or the Programme Officer to report for work either by himself or depute at least one adult member of his household; or(b)the period for which employment is sought comes to an end and no member of the household of the applicant had turned up for employment; or(c)the adult members of the household of the applicant have received in total at least one hundred days of work within the financial year; or(d)the household of the applicant has earned as much from the wages and unemployment allowance taken together which is equal to the wages for one hundred days of work during the financial year.
