Section 24(iii) in Meghalaya Rural Employment Guarantee Scheme, 2006
(iii)The PO shall be the Public Information Officer (PIO) for the Scheme, under the Right to Information Act at the Block level and the Gram Sevak shall be the Public Information Officer at the village level. The DPC shall be the appellate authority under the Scheme. The PIO shall make available the copies of the documents/ registers for verification and sale on cost as per the provisions of the RTI Act. The PO shall make available to the village level executing agencies the estimates of the works commenced, copies of Muster Rolls, pay orders for facilitating public scrutiny and to ensure transparency, accountability and facilitate social auditing.
