Section 17(3) in Meghalaya Community Participation and Public Services Social Audit Act, 2017
(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.
