Section 3 in Meghalaya Community Participation and Public Services Social Audit Act, 2017
3. Objective.
- The objectives of the Meghalaya Community Participation and Public Services Social Audit Act, 2017 are:(a)To facilitate 'Concurrent Audit' of development programmes and public services as specified under Schedule I of this Act.(b)To monitor the effectiveness and efficiency of the implementation of the development programmes and public services in a time-bound manner and to initiate course-correction measures wherever necessary.(c)To monitor and encourage transparency in the delivery mechanisms and institutions engaged in the implementation of the developmental programmes and public services.(d)To ensure that the Social Audit process would educate the citizens, make aware of their rights and entitlements in order to build their confidence and secure their participation.(e)To enhance citizen's ownership in the development initiatives taken up by the Government in the true spirit of Participatory Democracy.(f)The Social Audit shall be used for the purpose of finding the facts at the filed level in the implementation of the programmes and to improve upon them.(g)To seek suggestions from the people on ways and means of improving the implementation of the development programmes and public services.(h)To provide a platform for airing of public grievances and ensure a time-bound redress of the same.
