Section 7 in National Rural Employment Guarantee Act, 2005
7.
Gram Sabha will monitor all works at the village level and the employment provided to each household who is registered and requested for work. It will also monitor registration and issue of job cards and timely payment of wages.7.2The Gram Panchayats shall make available all relevant documents including the muster rolls, Bills, Vouchers, measurement books, copies of sanction orders and others connected books of account and papers to the Gram Sabha for the purpose of conducting the social audit.7.3Gram Panchayat will monitor the works implemented by the other implementing agencies and the muster rolls maintained by them at work sites and the payments made.7.4Panchayat Samiti and the Programme Officer will monitor registration, employment provided to each household, unemployment allowance paid, social audit, flow of funds, timely and correct payment of wages, progress and quality of works.7.5Programme Officer shall be responsible to send all reports and returns to the District Programme Co-ordinator who in turn shall send report to the state and the Central Government.7.6Zila Parishad and the District Programme Co-ordinator Will monitor all aspects of implementation including registration, employment, unemployment allowance, social audit, funds flow, progress and quality of works and qualitative aspects of implementation timely and correct payment of Wages and timely payment of unemployment allowance.7.7State Government shall monitor the performance of all districts on the quality and pace of implementation.7.8The State Government will send consolidated reports and returns to the Government of India and other concerned department of State Government.7.9The performance of Districts shall be monitored through a comprehensive monitoring system which may be in addition to the reports and returns specified in these guidelines. The Government of India shall monitor the programme on the basis of monitoring system evolved by the Central Employment Guarantee Council. An on-line monitoring system for key performance indicators will be evolved and all programme implementation authorities from Programme Officer to District and State-level shall report regularly on this system.7.10Periodic Evaluation and Research Studies on the implementation of the Programme will be conducted from time to time. National Employment Guarantee Council and State Employment Guarantee Councils may conduct evaluation studies from time to time. Evaluation studies may be entrusted to the reputed institutions and organizations, on issues meriting detailed studies. These studies may be initiated by the Centre as well as the UTs. Copies of the evaluation studies conducted by State should be furnished to the Central Government.7.11Remedial action shall be taken by the States on the basis of the observations made in these evaluation studies.7.12The Zila Parishad may also conduct studies from time to time. The Zila Parishad shall report the outcome of the studies to the State Government and the Central - Government from time to time.
