Section 9 in Meghalaya Community Participation and Public Services Social Audit Act, 2017
9. District level implementation agency.
(1)The Deputy Commissioner shall be the principal authority at the District level as the District Social Audit Coordinator. He/she shall be responsible for the social audit of the schemes identified under the Act.(2)The District Social Audit Coordinator shall be assisted by the District Planning Cell for the implementation.(3)The functions of the district level Unit shall be:(i)to finalise and approve Block-wise Social Audit Calendar and Public Hearings to fulfill mandatory social audit of programmes and schemes;(ii)to select and em-panel reputed and experienced Non-Governmental Organisations and Self Help Groups for conduct of the Social Audit;(iii)to review, coordinate, supervise and monitor the social audits to be taken up at the Block level;(iv)to coordinate with the concerned Social Audit Nodal Officers and ensure effective participation of the departments implementing the Schemes/ programmes in Schedule I;(v)to conduct the Public Hearings of social audit at the Block level.(vi)to ensure time bound redress of the grievances raised during the Social Audit and Public Hearings;(vii)to submit the reports and findings of social audit to the State Council;(viii)to carry out such other functions as may be assigned by the State Council, from time to time.
