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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(d) in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008

(d)Whereas disciplinary action shall be taken on such programme officers who do not furnish the records to the social audit team, without wasting time, the social audit team should collect the required data from online database and start their social audit. Under no circumstance, the conduct of social audit be postponed on this ground.