An applicant who-- (a) does not accept the employment provided to his household under a Scheme; or (b) does not report for work within fifteen days of being notified by the Programme Officer or the implementing agency to report for the work; or (c) continuously remains absent from work, without obtaining a permission from the concerned implementing agency for a period of more than one week or remains absent for a total period of more than one week in any month,shall not be eligible to claim the unemployment allowance payable under this Act for a period of three months but shall be eligible to seek employment under the Scheme at any time.Open in Lexace · Ask the AI about this section
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