Section 25 in Haryana Rural Employment Guarantee Scheme, 2007
25. Physical and financial audit (section 24).
(1)Both physical and financial audit of the works under the Scheme are compulsory. This must be carried out at the end of the financial year by each District Programme Coordinator. The audit shall be done either by Local Fund Auditors or by the Chartered Accountants listed in the panel of the State Government or Accountant General of the State. The audit report together with action taken on the Auditor's observations is required to be submitted along with the proposal for release of second installment of funds. Auditor shall authenticate such action taken note.(2)Details of all demand, registration, employment cards, list of people who have been given employment/not given, payments made, duration of work, expenditure, material, man days generated, reports of local committee, copies of muster roll shall be placed before Grama Sabha once in three months.
