Section 12(b) in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008
(b)Program Officer and Additional Program officer:(i)Shall provide copies of the records and information as requested for the social auditors immediately on filing the RTI application.(ii)Shall communicate in writing information regarding the Social Audit process and date of the Social Audit Gram Sabha to the EGS functionaries, public representatives and wage seekers on the SA process.(iii)Shall inform the Sarpanch of Gram Panchayat for convening of the social audit Gram Sabha on the last day of the social audit in the village.(iv)The MPDOs /Additional Program Officers along with the EGS functionaries shall necessarily participate in the social audit public meeting.(v)Shall take immediate corrective action on the issues arising out of social audits and shall ensure that decisions taken during Social Audit public meeting translate into administrative action.(vi)Shall dispose off any dispute or complaint recorded in the Social Audit report(vii)Shall give access to the village social auditors and labourers' representatives to attend the bi-weekly appraisal meetings and apprise them of the action taken by the Administration.
