The Mahatma Gandhi National Rural Employment Guarantee Act, 2005

[Act No. 42 of 2005]

[5th September, 2005.]

Contents
Sections	Particulars
Titele	The Mahatma Gandhi National Rural Employment Guarantee Act
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Guarantee of Employment in Rural Areas
3.	Guarantee of rural employment to households
Chapter III	Emoployment Guarantee Schemes and Unemployment Allowance
4.	Employment Guarantee Schemes for rural areas
5.	Conditions for providing guaranteed employment
6.	Wage rate
7.	Payment of unemployment allowance
8.	Non-disbursement of unemployment allowance in certain circumstances
9.	Disentitlement to receive unemployment allowance in certain circumstances
Chapter IV	Implementing and Monitoring Authorities
10.	Central Employment Guarantee Council
11.	Functions and duties of Central Council
12.	State Employment Guarantee Council
13.	Principal authorities for planning and implementation of Schemes
14.	District Programme Coordinator
15.	Programme Officer
16.	Responsibilities of the Gram Panchayats
17.	Social audit of work by Gram Sabha
18.	Responsibilities of State Government in implementing Scheme
19.	Grievance redressal mechanism
Chapter V	Establishment of National and State Employment Guarantee Funds and Audit
20.	National Employment Guarantee Fund
21.	State Employment Guarantee Fund
22.	Funding pattern
23.	Transparency and accountability
24.	Audit of accounts
Chapter VI	Miscellaneous
25.	Penalty for non-compliance
26.	Power to delegate
27.	Power of Central Government to give directions
28.	Act to have overriding effect
29.	Power to amend Schedules
30.	Protection of action taken in good faith
31.	Power of Central Government to make rules
32.	Power of State Government to make rules
33.	Laying of rules and Schemes
34.	Power to remove difficulties
The Schedules
Schedules 1	Minimum Features of A Rural Employment Guarantee Scheme
Schedules 2	Conditions for Guaranteed Rural Employment Under A Scheme and Minimum Entitlements of Labourers