Section 12 in Mahatma Gandhi National Rural Employment Guarantee Scheme-Chhattisgarh, Social Audit Rules, 2015
12. Role of Administration in the Social Audit Process.
- The Social Audit is an independent evaluation of the work done by the implementing agencies. Any attempt to interfere with or influence the process by the administrative machinery will be dealt with strictly. All the official functionaries dealing with MGNREGS implementation shall cooperate in conduct of the Social Audit. In this context, the following responsibilities are fixed on the officers :-(1)The Chief Executive Officer, Janpad Panchayat and Programme Officer-(a)shall collect and provide information related to all implementing agencies as requested by the Social Audit team.(b)shall communicate about the Social Audit process, date of Social Audit Gram Sabha to all functionaries of Scheme implementation, Public Representatives and workers.(c)shall inform the Sarpanchas of Gram Panchayats for conducting the Social Audit Gram Sabha.(d)shall necessarily participate along with other MGNREGS functionaries in the cluster level Exit Conference.(e)shall take corrective actions on Social Audit findings immediately and shall ensure the translation of the decisions taken during Social Audit Exit Conference into administrative action.(f)shall dispose of any dispute or complaint recorded in the Social Audit report.(g)shall organize fortnightly meetings with VS As and representatives of workers and apprise them of the action taken by the administration.(2)District Programme Coordinator and CEO-ZP-(a)shall be responsible for making arrangements for smooth conduct of Exit Conference in all clusters.(b)shall ensure that administrative machinery cooperates in the required manner while conducting social audit. He/She shall ensure that all records are submitted by all implementing departments to CEO, Janpad who then, handovers them to Social Audit team.(c)shall identify, designate and train a group of Officers as Independent Observers to attend the Social Audit Gram Sabhas in the allotted Blocks.(d)shall attend the Social Audit Exit Conference either in person or nominate an officer on his behalf.(e)shall be responsible for monitoring the corrective action on the social audit findings including disciplinary cases as per the Civil Service Rules and Criminal cases as required/necessary.(f)shall ensure that recoveries are facilitated and in cases where those who have indulged in embezzlement must return the money. For the money so returned receipts shall be issued and dues shall be paid to the workers within seven days of recovery.
