Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 10 in Mahatma Gandhi National Rural Employment Guarantee Scheme-Chhattisgarh, Social Audit Rules, 2015

10. Cluster level Exit Conference.

(1)As a culmination of the Social Audit process, after completion of Gram Sabhas in all Gram Panchayats of a cluster, a Social Audit Exit Conference shall be held at cluster level. The representatives of workers, public representatives, official functionaries, Independent Observer(s) and media shall be invited by the DPC/CEO-ZP to take part in the Exit Conference :Provided that the presence of the workers, who have already testified in the Gram Sabha before the Independent Observer, are not compulsory at such Exit Conference.
(2)The District Programme Coordinator or any officer authorized by him/her, but not below the rank of Deputy Collector, shall preside over the Exit Conference.
(3)Exit Conference shall be conducted as follows :-
(a)The action taken in the last Social Audit Report will be read out.
(b)Gram Panchayat-wise, the current Social Audit findings, shall be read by any member of the Social Audit team.
(c)For each deviation pointed out by the Social Audit team, the Presiding Officer shall examine the evidence recorded at the Gram Sabha/worksite verification/household survey and pass orders in each case in the Exit Conference itself.
(d)The concerned official functionary shall respond to each of the issues identified in the social audit by giving a clarification or an explanation to the affected individual and to public as to why certain action was taken and not taken.
(e)After hearing each finding of social audit and hearing the version of official functionary in Exit Conference, the Presiding Officer shall announce the decision on each findings as indicated by disciplinary actions and as prescribed by the Government from time to time.
(f)Where the functionaries are found to have misappropriated the funds, they may repay the same in the Exit Conference and the same shall be deposited in the designed account of the District Programme Coordinator/ Commissioner, MGNREGS and a receipt will be issued to the person there itself.
(g)The Social Audit findings along with Orders passed by the Presiding Officer shall be sent to the District Programme Coordinator/ Commissioner, MGNREGS within three days.