Section 15 in Meghalaya Community Participation and Public Services Social Audit Act, 2017
15. Implementation.
- For the effective conduct of the Social Audit the following mechanisms shall be adhered to:(a)The State Implementing Agency shall be responsible for the preparation of the guidelines in the conduct of the Social Audit and the Public Hearings which shall be adhered by the implementing agencies and stakeholders;(b)The Nodal Officers shall ensure that relevant records are made available to the Social Audit Facilitators for smooth conduct of the Social Audit. The records should be provided at least 15 (fifteen) working days prior to the conduct of the Social Audit;(c)To facilitate social Audit, the nodal Department shall undertake the following:i. Wide dissemination of information through websites and IEC activities regarding government programmes, scheme guidelines and public services as listed under Schedule I;ii. Creating 'process maps' regarding the planning, proposal, sanction and implementation cycles of the above schemes;iii. Ensure availability of the 'process maps' and documentation of the above mentioned processes through publication and hosting in the public domain including English and in local languages.(d)The Social Audit Facilitators shall conduct the Social Audit with an objective to address the delays, improve the processes in selection of beneficiaries, generate awareness amongst the people, strengthen the record maintenance, assess the quality of work and any other responsibility as entrusted to them.(e)The Social Audit Facilitators shall interact with the beneficiaries, participants and stakeholders for garnering information pertaining to the implementation of the schemes and programmes.(f)The Social Audit Facilitators shall ensure that the findings, feed backs and suggestions received during the Social Audit process are placed before the Public Hearings for public dissemination and discussion.(g)The Social Audit Facilitator shall prepare a separate list of Social Audit findings that require further inquiry. Such cases should go to the Administrative Heads of the respective Departments or Agencies.(h)The Social Audit report will also contain a list of grievances that are required to be redressed. All such grievances should be registered with the designated authority at the District level and Block level for disposal and action.(i)It shall be mandatory for the Nodal Officers or their representatives to be present during the Public Hearings.
