Section 8 in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008
8. [ Social Audit Ward Sabhas/Gram Sabhas. [Substituted by Notification No. G.O.Ms. No. 52, dated 26.2.2011 (w.e.f. 9.3.2010).]
(1)After completing the social audit, f social audit team shall hold a social audil Ward Sabha / Gram Sabha for which the date shall be fixed well in advance.(2)The Ward Sabha / Gram Sabha shall be conducted in the presence of an independent observer deputed by the District Collector who shall not be part of the Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS) implementing agency, and preferably of a cadre not less than that o( a Tahsildar.(3)On every social audit finding, the Observer shall record, in his writing, evidence of the job card holders and the version of the persons indicted in the social audit. Thereafter, statements so record* shall be read over to the deponent and his/ her signature obtained.(4)If any person aggrieved by the social audit finding desires, the Observer shall give an opportunity for re-examination of the issue in his presence.(5)The evidence so recorded shall not be reopened at the Mandal social audit public hearing.]
