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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in Madhya Pradesh Social Audit Rules, 2013

(1)The Samiti shall, at beginning of the year, frame an annual calendar to conduct at least one social audit, in each Gram Panchayat, in every six months and a copy of the calendar shall be sent to all the District Programme Coordinators for making necessary arrangements. The social audit will be carried out in a staggered manner all over the State.