Section 4(6) in Mahatma Gandhi National Rural Employment Guarantee Scheme, Bihar -Compensation to workers for the delay in Wage Payment Rules, 2017
(6)The compensation is to be paid after due verification. Every Programme Officer shall, within 15 days from the date that the delay compensation becomes due, decide whether the compensation that has been automatically calculated by the NREGA Soft is payable or not? The Compensation shall be met from the State Employment Guarantee Fund (SEGF) upfront. This will be recovered from the functionaries/agencies responsible for the delay.
