Section 12 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013
12. Social audit :
(1)The expenditure incurred under this Act shall be subjected to Social Audit to be conducted by the Society for Social Audit, Accountability and Transparency (SSAAT) in accordance with the rules framed for the conduct of social audit.(2)All observations brought out in social audit shall be acted upon by the departments concerned within 30 days from the conduct of the social audit.
