Section 2 in Mahatma Gandhi National Rural Employment Guarantee Scheme-Chhattisgarh, Social Audit Rules, 2015
2. Definitions.
- In these rules, unless the context otherwise requires,-(1)"Act" means the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (No. 42 of 2005);(2)"Block/Janpad Panchayat" means a Community Development and Tribal Development area within a District comprising a group of Gram Panchayats;(3)"CEO Janpad Panchayat" means the Chief Executive Officer of Janpad Panchayat at Block level;(4)"Civil Society" means any village communities, non-official public spirited groups or individuals including MGNREGS workers who expressed in writing showing their interest or chosen to participate in the public vigilance process in general and Social Audit process in particular;(5)"Cluster" means a group of Gram Panchayats in a Block constituted on the basis of geographical proximity;(6)"Commissioner" means the Commissioner, MGNREGS, Chhattisgarh;(7)"District Programme Coordinator" means the District Collector;(8)"Division" means cluster of adjoining districts as defined by the Government of Chhattisgarh from time to time;(9)"Exit Conference" means meeting conducted by the District Programme Coordinator (hereinafter referred to as the DPC) with the social audit team and implementing staff, to hear the Gram Panchayat wise social audit findings and concerned officials shall respond on which decision shall be taken by the DPC;(10)"Government" means the Government of Chhattisgarh;(11)"Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a village comprised within the area of Panchayat at village level as defined in the Constitution (Seventy Third Amendment) Act, 1993 and Chhattisgarh Panchayat Raj Adhiniyam, 1993 and rules made thereunder. However, for the purpose of Social Audit, Gram Sabha means, meeting in one ward/village/para/habitation constituting residents of that Panchayat;(12)"Implementing Agency" means any Department of the Central Government or State Government or any local authority or Non-Governmental Organisation authorized by Central Government or the State Government to undertake the implementation of any work taken up under MGNREGS;(13)"Independent Observer" means the officer identified and deputed by District Programme Coordinator to Social Audit Gram Sabha;(14)"Primary Stakeholders" means workers who have worked under MGNREGS including their family members and residents of Panchayats where the MGNREGS works are carried out;(15)"Programme Officer" means the Officer appointed for Mahatma Gandhi NREGA Programme at Janpad level;(16)"Social Audit Facilitators" means the persons who shall carry out the training and capacity building activities and support the Village Social Auditors at village level;(17)"Social Audit Gram Sabha" is a special Gram Sabha which shall be held at least once in every six months to discuss the Social Audit findings. Gram Sabha procedures regarding announcement, quorum, chairperson-ship, etc., shall also be applicable to the Social Audit Gram Sabha;(18)"Social Audit of a Scheme" means auditing of a scheme with the active participation of the primary stakeholders of the Scheme. Audit includes the verification of implementation process to ensure the entitlement of workers, verification of works, facts on the ground vis-a-vis official records and taking into account the written or oral evidences which is aided and facilitated by the Government;(19)"Society" means the Chhattisgarh State Social Audit Unit registered under Section 7 of the Chhattisgarh Societies Registrikaran Adhiniyam, 1973 (No. 44 of 1973);(20)"Village Social Auditors" means the persons who execute the Social Audit Process at village level with the Primary Stakeholders.
