Section 4 in Madhya Pradesh Social Audit Rules, 2013
4. Social Audit facilitation.
(1)To facilitate the conduct of social audit by Gram Sabhas, an independent Samiti has been registered by the State Government under the Act.(2)The Samiti shall be responsible for the following -(a)build capacities of Gram Sabhas for conducting social audit and towards this purpose identify, train and deploy suitable resource persons at village, block, district and State level, drawing from primary stakeholders and other civil Society Organisations having knowledge and experience of working for the rights of the people;(b)prepare social audit report formats, resource material, guidelines and manuals for the social audit process;(c)create awareness amongst the labourers about their rights and entitlements under the Act;(d)help of Gram Sampariksha Samiti, to facilitate verification of records with primary stakeholders and work sites;(e)facilitate smooth conduct of Social audit Gram Sabhas for reading out and finalising decisions after due discussions;(f)hosting of Social audit reports including action taken reports in the public domain.
