Section 14 in Meghalaya Community Participation and Public Services Social Audit Act, 2017
14. Periodicity.
(1)The Social Audit shall be conducted in at least 50% of the Villages and localities during a financial year.(2)The District Social Audit Coordinator shall ensure that every Village and locality is covered through Social Audit at least once in every two financial years.(3)The District Social Audit Coordinator shall ensure audit of a representative sample of all the programmes and schemes mentioned in the Schedule 1 at least once a year to give feedback to the respective Line Departments for taking necessary corrective measures.(4)The District Social Audit Coordinator can conduct a Concurrent Audit based on representations received from any citizen/s, if he/she feels that there is a need to do so.
