Section 17 in Meghalaya Community Participation and Public Services Social Audit Act, 2017
17. Transparency & Accountability.
(1)The State Government shall have the overall responsibility to take follow up action on the findings of the social audit.(2)The Nodal Department shall monitor the action taken by State Government through its departments at various levels and incorporate the Action Taken Report in the annual report laid before the State Legislature by the State Government.(3)It shall be the duty of the State Government through its various departments and implementing agencies and every public authority to take steps in accordance with Section 4 of the Right to Information Act, 2005 for providing relevant information to the public, including details of government programmes and schemes, procedures and 'process maps', as described in S. 15 (iii) (C) of this Act, to enable them to enjoy the benefits conferred through the objectives of this Act.(4)The State Social Audit Council through MSSAT shall maintain a web portal for displaying the Social Audit Calendar and the minutes of the Public Hearing.(5)The District Social Audit Coordinator shall ensure that the proceedings of the Public Hearings are properly recorded and documented.(6)The District Social Audit Coordinator shall ensure that the relevant records shall be placed in Public view prior to the conduct of the Social Audit at the Village level.(7)Wide publicity of the Social Audit Calendar and Public Hearings shall be ensured, including the social audit reports, and action taken reports being placed in the public domain.
