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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(1) in Haryana Rural Employment Guarantee Scheme, 2007

(1)Continuous monitoring and evaluation shall be undertaken to ensure that the outcomes envisaged are being attained and any mid course corrections needed are effected towards that end. Monitoring and evaluation shall be both internal and external and at all levels. The State Rural Development Department shall monitor the programme. The department shall ensure that the officers at the State, District, Sub- Divisional and Block levels closely monitor all aspects of the programme through visits to work sites in the areas. A Schedule of inspection for field visits for each supervisory level functionary shall be drawn by the State Government. In addition, the State Government shall advise the Monitoring Officers, Deputy Commissioners, Additional Deputy Commissioners, Sub Divisional Magistrates and other officers to inspect some works during the field tours.