Section 9 in Mahatma Gandhi National Rural Employment Guarantee Scheme-Chhattisgarh, Social Audit Rules, 2015
9. Social Audit Gram Sabha.
(1)After completion of social audit surveys, the social audit team shall hold a Social Audit Gram Sabha for which the date shall be fixed well in advance.(2)The District Programme Coordinator shall depute an officer, who has not been a part MGNREGS implementing agency, as an Independent Observer to testify the social audit findings.(3)Block and Gram Panchayat level implementing functionaries should ensure their presence in the Social Audit Gram Sabha.(4)The Primary Stakeholders and village community shall be informed well in advance about the Social Audit Gram Sabha by the Social Audit team as well as the Gram Panchayat to ensure their full participation.(5)The Gram Panchayat shall convene the Gram Sabha as per the requisition of the Social Audit team.(6)Findings of Social Audit would be read out in the Social Audit Gram Sabha and the responses, if any, shall be recorded and signatures/thumb impressions of concerned shall be obtained.(7)If any person is aggrieved by the Social Audit findings, the Independent Observer shall give an opportunity to re-examine the issue in his/her presence.(8)The evidence so recorded shall not be reopened for discussions at Cluster level Exit Conference.
