Section 3 in Mahatma Gandhi National Rural Employment Guarantee Scheme-Chhattisgarh, Social Audit Rules, 2015
3. The Social Audit Resource Base.
- In order to provide support to the Gram Sabhas to carry out the functions as described in Section 17 of the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (No. 42 of 2005), the State Government shall provide facilities in the following manner :-(1)The Chhattisgarh Social Audit Unit (hereinafter referred to as CGSAU), being an independent society of the mainstream administration and implementation structure, shall be responsible for facilitating social audit processes in all Gram Panchayats in the State.(2)The Chhattisgarh Social Audit Unit will be headed by a Social Audit Expert (Director) and consist of Senior and Junior Social Audit Facilitators for facilitating of Social Audits in villages.(3)The Senior Social Audit Facilitators are social-workers, striving for 'Rights and empowerment of people' at grassroot level, having vast experience and trained in the social audit process. They will form the resource base at each of the Division and District level to carry out the training and capacity building on Social Audit process on continuous basis. The Social Audit Facilitators will monitor and support the Village Social Auditors in all villages and follow up actions on Social Audit findings.(4)The Junior Social Audit Facilitators are youth, having experience in social audit process and hail from households of MGNREGS workers and whose services are being hired by CGSAU. The Junior Social Audit Facilitators form the resource base and participate in the Social Audits process in the allotted Block (s) of a district/division and present the social audit findings in the Gram Sabha and Exit Conference.(5)The Village Social Auditors (VSAs) are the family members of MGNREGS workers trained in Social Audit process to carry out the Social Audits in villages.
