Section 25 in Meghalaya Rural Employment Guarantee Scheme, 2006
25. Monitoring and Evaluation.
-(i) At least 10% of the EGS works shall be inspected by District level officers and at least 2% of the works by State level officers. The State Government shall designate Area Officers for each District for effective monitoring.(ii)The village level executing agency shall fill the MIS format and send to BDO and PO. PO shall compile, analyse this data and take appropriate remedial actions. He /she shall forward the reports to DPC with specific remarks. The DPC shall send the reports to SPC at quarterly intervals. SPC shall also submit quarterly reports to the Government of Meghalaya and Government of India. State EG Council shall submit an annual report to the State Legislature.(iii)SPC shall impanel reputed agencies to carry out impact assessment. The DPC shall engage agencies to carry out studies specific to district, which are not covered by the agencies employed by SPC. The Impact Assessment Reports shall be put before the State EG Council and also be submitted to Government of Meghalaya and Government of India. SPC shall take appropriate remedial measures based on the reports of the above studies.
