Section 7 in Madhya Pradesh Social Audit Rules, 2013
7. Obligation of certain persons in relation to social audit.
(1)The Programme Officer shall ensure that all the required information and records of all implementing agencies such as, Job card register, employment register, work register, shelf of project, Gram Sabha Resolution, copies of the sanctions (Administrative or Technical or Financial), work estimates, Naksha-Khasra, Work Commencement Order, muster-roll issued and receipt register, muster-rolls wage payment acquaintance and order, Material-Bills and vouchers (for each work), measurement book (for every work), asset register, exit protocol register, cash book, pass book, cheque book register, action taken report on previous social audits, grievance or complaints register, any other documents that the Samiti requires to conduct the social audit process are properly collated in the requisite formats and shall be provided along with photocopies, to the Samiti for facilitating conduct of social audit at least fifteen clays in advance of the Scheduled date of meeting of the Gram Sabha for conducting social audit.(2)The information referred to in sub-rule (1) shall be publically available at the same time and photocopies shall be available at nominal cost.(3)Every District Programme Coordinator or any official on his behalf shall, -(a)ensure that all records for conduct of social audit are furnished to the Samiti by implementing agencies through the Programme Officer;(b)ensure that public hearing and corrective action is taken on the social audit report;(c)ensure that, the complete action regarding the decision of Gram Sabha has been taken within 30 days;(d)take steps to recover the amount embezzled or improperly utilized and issue receipts or acknowledgement for amount so recovered;(e)pay wages found to be misappropriated, within seven days of the recovery of such amount to the wage seekers;(f)maintain a separate account for the amount recovered during Social Audit Process;(g)in case of failure to pay wages on time, pay wages with compensation within one month and imposed penalty on the person responsible for delay payment;(h)ensure that the appropriate action (including initiating criminal and civil proceedings or termination of services) is initiated against individual or class of individual or persons who misutilized or embezzled the amount meant for the Scheme under the Act.(4)The State Government shall be responsible for follow up action on the findings of the social audit.(5)The State Employment Guarantee Council shall monitor the action taken by the State Government and incorporate the action taken report in the annual report to be laid before the State Legislature by the State Government.(6)The costs of establishing the Samiti and conducting social audit shall be meet as per the instructions issued by Central Government in this regard.
