Section 2 in Madhya Pradesh Social Audit Rules, 2013
2. Definitions.
- In these rules, unless the context otherwise requires.-(a)"Act" means the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (No. 42 of 2005);(b)"Director" means the Chief Executive Officer of the Madhya Pradesh State Samajik Sampariksha Samiti;(c)"Government" means the Government of Madhya Pradesh;(d)"Gram Sampariksha Samiti" means the group of people nominated by the Gram Sabha to conduct Social Audit;(e)"Nominated Officer" means an Officer nominated to represent the District Programme Coordinator / Collector, social audit Gram Sabha;(f)"Primary Stakeholder" means the wage seekers and their families who have worked under the Employment Guarantee Scheme and residents of the village where the Employment Guarantee Scheme works are being carried out;(g)"Resource Person" means the person identified by the Samiti for State, District, Block and Gram Panchayat level to facilitate the Social Audit process;(h)"Samiti" means the Madhya Pradesh State Samajik Sampariksha Samiti;(i)"Social Audit Gram Sabha" means the special Gram Sabha to be held at least once in every six months for this purpose;(j)"Social Audit of a Scheme" means auditing of a Scheme by the primary stakeholders of the Scheme. In context of the Mahatma Gandhi National Rural Employment Guarantee Scheme, Madhya Pradesh, Social Audit shall include verification of works, facts on ground vis-a-vis official records, taking into account the recorded or oral evidence, which is aided and facilitated by civil Society Organisations and / or Government;(k)"Village Social Animator" means preferably the members from the labourer's families or from the community who shall be identified by the resource persons, trained in Social Audit process and who shall facilitated the social audit and present the findings in the Social Audit Gram Sabha with the help of Gram Sampariksha Samiti.
