Section 11 in Mahatma Gandhi National Rural Employment Guarantee Scheme-Chhattisgarh, Social Audit Rules, 2015
11. Follow up action.
- It shall be the responsibility of the DPC and the Commissioner, MGNREGS to take follow up action on the social audit findings. In this context, the following actions shall be ensured :-(a)Any issue which is raised during a Social Audit or any item in the Social Audit report which indicates a contravention of the Act or a shortfall in implementation of the MGNREGS, should automatically be interpreted as a 'complaint' under Section 19 the MGNREGA.(b)The DPC will be responsible for initiating action on all persons indicated in the social audit report within 15 days from the date of Exit Conference.(c)Where disciplinary action has been ordered in the Exit conference, such process shall be completed as per Government disciplinary/administrative rules and instructions.(d)The District Programme Coordinator shall take appropriate action (under which criminal and civil procedure is to be initiated or also the termination of service) against the person or persons or class of persons who misuse or embezzles funds for Schemes under the Act.(e)If the amount so recovered, rightfully belong to the workers, the same shall be returned to them within 7 days from the date of recovery of such money.(f)In case the person is found guilty of misappropriation fails to repay the amounts, action as per the Revenue Recovery Act, 1958 shall be taken for recovery of the amounts. Such process shall be completed within 6 months from the date of Exit Conference.
