Section 12(3a) in Chhattisgarh District Mineral Foundation Trust Rules, 2015
(3a)[ The social audit shall be conducted by empanelled agencies that are authorised by State Government for conduct of social audit in schemes like MGNREGA and other welfare schemes/projects in the State and approved by governing council.The process of social audit shall be conducted in two phases. The first phase shall be related to the identification of requirements of the affected area and the second phase shall be related to implementation and quality of the relevant works undertaken.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).]
