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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(1) in Mahatma Gandhi National Rural Employment Guarantee Scheme-Chhattisgarh, Social Audit Rules, 2015

(1)The Chief Executive Officer, Janpad Panchayat and Programme Officer-
(a)shall collect and provide information related to all implementing agencies as requested by the Social Audit team.
(b)shall communicate about the Social Audit process, date of Social Audit Gram Sabha to all functionaries of Scheme implementation, Public Representatives and workers.
(c)shall inform the Sarpanchas of Gram Panchayats for conducting the Social Audit Gram Sabha.
(d)shall necessarily participate along with other MGNREGS functionaries in the cluster level Exit Conference.
(e)shall take corrective actions on Social Audit findings immediately and shall ensure the translation of the decisions taken during Social Audit Exit Conference into administrative action.
(f)shall dispose of any dispute or complaint recorded in the Social Audit report.
(g)shall organize fortnightly meetings with VS As and representatives of workers and apprise them of the action taken by the administration.