Section 11(e) in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008
(e)Wherever, in the course of a Social Audit, if evidence, through written and oral testimonies against those who have misappropriated money is established, action shall be initiated for recovery. This action for recovery' shall be without prejudice to action to be taken against the person under the relevant laws; provided that wherever it is established that these irregularities extractions have had a direct relation to wage payments under National Rural Employment Guarantee Act and the amount shall be paid back to workers within a period of a week.
