Section 13 in Meghalaya Community Participation and Public Services Social Audit Act, 2017
13. Social Audit Facilitators.
(1)At the Village and locality level, the Social Audit will be facilitated by reputed Non-Governmental Organisations (NGOs) and Self Help Groups (SHGs) and they will be termed as Social Audit Facilitators (SAF).(2)The SAF shall have adequate human resources for smooth conduct of the Social Audit and their capacities shall be regularly strengthened by the District and State level authorities.(3)The Nodal Department in consultation with the District and State level authorities shall prepare social audit reporting formats, resource material, guidelines and entitlements for various schemes and programmes covered within the scope of Schedule 1 of this Act to facilitate work of SAFs.
