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State of Andhra Pradesh - Section

Section 7 in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008

7. [ Social Audit process in the village. [Substituted by Notification No. G.O.Ms. No. 52, dated 26.2.2011 (w.e.f. 9.3.2010).]

(1)Prior to the start of social audit, there shall be an orientation programme with the Sarpanehes and other people's representatives to explain the objectives of the social audit and to seek their participation in the programme.
(2)The quality control unit at the district level shall depute at least 3 engineers to work as Technical Resource Persons in the SA process.
(3)During the social audit, in the village the following activities shall be undertaken:
(a)A thorough verification of Muster Roll entry and payments made in the time period specified for Social Audit by establishing contact with the wage seekers whose names are entered in the muster rolls;
(b)Verification of all the Works by going to the work site;
(c)Recording the written statements of the labourers on any issue as well as filling of the Social Audit formats and writing reports.
(d)In case of any misappropriation funds, both the persons responsible and the ultimate recipient of such funds shall be identified and indict in the Report.]