Section 18 in Meghalaya Community Participation and Public Services Social Audit Act, 2017
18. Corrective Actions and Grievance Redress.
(1)The Public Hearing shall decide the timelines and responsibility is entrusted to the concerned department or officer or stakeholder for effective redress of the grievances raised therein and for initiating time bound corrective measures on the findings.(2)The timeline for resolution of the grievances and for initiating actions on the findings can vary from 5 (five) working days up to 30 (thirty) working days.(3)Any delay in taking corrective measures shall be subject to explanation by the respective implementing agency or officer concerned. Departmental proceedings shall be initiated against willful defaulters.
