Section 7 in Meghalaya Community Participation and Public Services Social Audit Act, 2017
7. Functions and duties of State Council.
- The State Council through Meghalaya Society for Social Audit and Transparency shall perform and discharge the following functions and duties, namely;(a)establish a systematic concurrent audit system by involving the trained Civil Society Organizations;(b)use proven statistical methods of randomization to cover representative sample of works being audited under different programmes.(c)advise the State Government on all matters concerning the implementation of this Act;(d)review the monitoring and grievance redressal mechanism from time to time and recommend improvements required;(e)promote the widest possible dissemination of information about the Schemes made under this Act;(f)monitoring the implementation of this Act;(g)commission research studies and surveys to suggest effective strategies of implementation to the Govt.(h)preparation of annual reports to be laid before the Assembly by the State Government on the status of the implementation of the programmes and schemes as notified in Schedule I; and(i)any other duty or function as may be assigned to it by the State Government.
