Section 14 in Mahatma Gandhi National Rural Employment Guarantee Scheme-Chhattisgarh, Social Audit Rules, 2015
14. Concurrent Social Audit.
- Social Audit has to be an on-going process of public vigilance. Therefore, the statutory requirement is to carry out Social Audits twice in a year. It shall facilitate independent initiatives by primary stakeholders to carry out Social Audits as per the demand. For this purpose,-(a)after completion of the Social Audit in the village, the Village Social Auditors (VSAs) of the village along with other workers can carry out Concurrent Social Audit once a month on their own by following the process of Rule 6(1) and (2) mentioned above.(b)government agencies shall support such initiatives by providing copies of records on request.(c)reports submitted in such process shall form part of the record, and shall be answerable by the implementing agencies.(d)where shortcomings are found, immediate action must be taken as per these rules. The report of the concurrent social audit as well as the report regarding the action taken must be placed before the next Gram Sabha.(e)for following up on the findings of social audit and providing active support to the process, there shall be monthly meeting at Block level with all the VSAs who have done concurrent social audit.(f)prompt action shall be initiated on all the observations made in the concurrent social audit in the monthly meeting by the CEO-JP/Programme Officer.(g)while attending the follow-up meeting and submitting the concurrent Social Audit report by Village Social Auditors, CGSAU shall make payment of their Food Allowance and Honorarium from its social audit funds.
