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State of Rajasthan - Section

Section 18 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020

18. Social Audit.- (1)Social audit of the delivery of public welfare benefits shall be

conducted at such intervals and in such manner, as may be prescribed in the Gram Sabhas inrural areas and the Ward Committees in urban areas or any other forum specified by the StateGovernment by notification.
(2)Particulars of the delivery of public welfare benefits shall invariably be uploadedon the Jan-Soochana Portal of the State.Explanation.- For the purpose of this section, the expression "Gram Sabha" and"Ward Committee" shall have same meaning as assigned to them respectively in theRajasthan Panchayati Raj Act, 1994 (Act No.23 of 1994) and the Rajasthan MunicipalitiesAct, 2009 (Act No.18 of 2009).भाग 4 (क ‍‍‍‍‍‍‍‍‍‍‍‍‍‍‍‍‍‍‍राजस्‍थान र राज-्र, मार्च‍1 , 0 0 ‍‍‍ 169CHAPTER-VIRajasthan Jan-Aadhaar Authority