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State of Andhra Pradesh - Section

Section 14 in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008

14. Monitoring of the social audit.

- With a view to ensuring proper coordination between the social audit and the Government machinery, and to ensure complete objectivity in the process, Commissioner Rural Development shall Constitute special task force teams at State level with senior officers of Rural Development department to cross-check the functioning of SRPs/ DRPs and the findings of the social audit report. Such Random cross-checking should help in process evaluation and transparent conduct of social audit and to dispel doubts on the social audit methodology.