Section 7(1) in Madhya Pradesh Social Audit Rules, 2013
(1)The Programme Officer shall ensure that all the required information and records of all implementing agencies such as, Job card register, employment register, work register, shelf of project, Gram Sabha Resolution, copies of the sanctions (Administrative or Technical or Financial), work estimates, Naksha-Khasra, Work Commencement Order, muster-roll issued and receipt register, muster-rolls wage payment acquaintance and order, Material-Bills and vouchers (for each work), measurement book (for every work), asset register, exit protocol register, cash book, pass book, cheque book register, action taken report on previous social audits, grievance or complaints register, any other documents that the Samiti requires to conduct the social audit process are properly collated in the requisite formats and shall be provided along with photocopies, to the Samiti for facilitating conduct of social audit at least fifteen clays in advance of the Scheduled date of meeting of the Gram Sabha for conducting social audit.
