Section 11 in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008
11. Follow up action.
- It shall be the responsibility of the District Programme Officer and the Commissioner to take follow up action on the social audit observations. In this context, the following shall be ensured:(a)Any issue which is raised during a Social Audit or any item in the Social Audit report that indicates a contravention of the Act or a shortcoming in the implementation of National Rural Employment Guarantee Act should automatically be interpreted as a "complaint" under the Grievance Redressal Section of the National Rural Employment Guarantee Act, 2005.(b)The DPO shall ensure that action shall be completed as per the social audit observations finalised in the mandal public hearing within 14 days from the date of completion of the public hearing.(c)Where there is a dispute in the findings of the Social Audit the administration shall cause an enquiry and shall decide on the issue at the earliest and not later than one month(d)All cases remain unresolved for 15 days from the date of conduct of the public hearing shall be taken up by the Commissioner for follow up and effective resolution.(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.
