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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(a) in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008

(a)The Project Director/Additional Project Director:
(i)Shall ensure that administrative machinery cooperates in the required manner while conducting a social audit processes. He shall ensure that the records are submitted to the social audit team without delay.
(ii)Shall necessarily attend the Social Audit Public Meetings.
(iii)Responsible for monitoring the corrective action as per the social Audit findings including disciplinary cases as per Civil Services Rules; or criminal cases as
(iv)Shall ensure that recoveries are facilitated, and in cases where those who have indulged in embezzlement return the money. For the money so returned, receipts shall be issued; and dues paid to the wage seekers within seven days of recovery.