Section 21 in National Rural Employment Guarantee Act, 2005
21. Maintenance of relevant records.
9.7Social Audit will need certain facilitating structures :(a)For every work sanctioned under the scheme, there will be a local vigilance and monitoring committee of the villagers of the area belonging to the locality/village where the work is undertaken to monitor the progress and quality while work is in progress. The Gram Sabha will elect the members of this committee and ensure that SC/ST representatives and women are represented on it. This committee would be apprised by the implementing agency about the estimate of the work, time-frame and quality parameters. The final report of the committee would be attached alongwith the completion certificate of the work and would also be placed in the next meeting of the Gram Sabha of the Panchayat where work has been executed A copy of the report, will also be sent to the Programme, Officer and the District Programme, Coordinator.(b)Local beneficiary committees may also be considered for effective articulation of their entitlements and their access to them.It will be the responsibility of the Programme Officer to ensure that local monitoring committees/beneficiary committees are constituted.9.8Public access to key records and key information will be ensured at all levels. Updated data on demand received, registration, number of Job Cards issued, list of people who have demanded and been given/not given employment, funds received and spent, payments made, works sanctioned works started, cost of works and details of expenditure on it, duration of work, person days generated, reports of local committees, copies of muster rolls will be made public in a pre-designated format outside all offices of all agencies involved in implementing the EGS and also be placed by the Gram Panchayat before the Gram Sabha once in every quarter. A summary of Muster Rolls should be read out for sample check.9.9There should be wide dissemination of information specially at the local level. Village equivalents of Websites should be prepared. Use of Boards on Panchayats/Offices of PO and DPC to display information should be ensured.9.10People should know whom to apply to for information and gaining access to records and there should be broad time limits for giving such information. The names and contact addresses of such key persons should be made known to the public. Only nominal cost may be charged for supplying photocopies and no cost should be charged for mere examination of the document.9.11All information should be web enabled.9.12Report Cards on local works, employment and funds should be pasted by the GP on its premises and by the PO on the Intermediate Panchayat/Programme Officer's office/and for the whole district by the District Programme Coordinator on the DPC/ZP office.9.13Training on Right to Information Act/Social Audit would be necessary.(a)Developing training modules and materials for government and the public.(b)Training trainers.(c)Organising training and orientation programmers for government and people's representatives, including hands on training in using RTI and conducting social audits.(d)Setting up a network of individuals, groups and movements that can assist the government and the people to monitor the planning and implementation of the EGS in a participatory manner.9.14Action on Audit Reports (including Social Audit) By The District Programme Coordinator : A copy of every audit report, whether conducted by the Chartered Accountant, Local Fund Auditor or Internal Audit Cell and Auditors of AG or CAG, and Social Audit reports will be sent to the State Government by the District Programme Coordinator. State Government will ensure speedy action against concerned officials/non-officials for misappropriation of funds, frauds, wrong measurement, false entries in muster rolls and other irregularities of serious nature resulting in leakage of Government/public funds/resources and denial of entitlements of workers. The State Government will also take appropriate steps to prevent such irregularities.9.15Annual Reports :(a)Every State Employment Guarantee Council is required to prepare an Annual Report to be laid before the State Legislature by the State Government.Annexure A-1Form of application for Registration
