Section 5 in Andhra Pradesh State Employment Guarantee Fund (APSEGF) Rules 2008
5. Functions of Management Committee.
- The functions of the management Committee are:-(a)The Committee shall meet at least once in every 2 months;(b)It shall scrutinize and approve the labour budgets of the districts at the beginning of each Financial year and indicate State Government fund in support to the districts;(c)Review the overall performance of National Rural Employment Guarantee Scheme in the State and make such recommendations to the Government as it deems fit;(d)Manage fund flow in such a way that District programme Co-ordinators meet the labour demand and effect payments as per the NREG Act, 2005;(e)Review of work completion reports and utilization certificates received from the District Programme Coordinators in respect of funds previously released;(f)Review the funds flow of the Andhra Pradesh State Employment Guarantee Fund and deployment of surplus funds;(g)To nominate joint signatory authorities to operate the Andhra Pradesh State Employment Guarantee Fund;(h)To review expenditure incurred subject to the guidelines of the National Rural Employment Guarantee Act, 2005;(i)Appoint auditor to audit the accounts of the Andhra Pradesh State Employment Guarantee Fund;(j)Review the reports of the Internal Audit wing and Social Audit.
