Section 12 in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008
12. Role of Administration in the Social Audit Process.
- The Social Audit is an independent evaluation of the work done by the implementing agency. Any attempt to interfere or influence the process by the administrative machinery will be dealt with sternly. All the official functionaries of NREGA shall cooperate in conduct of the social audit. In this context, the following responsibilities have been fixed on the officers as stated below:(a)The Project Director/Additional Project Director:(i)Shall ensure that administrative machinery cooperates in the required manner while conducting a social audit processes. He shall ensure that the records are submitted to the social audit team without delay.(ii)Shall necessarily attend the Social Audit Public Meetings.(iii)Responsible for monitoring the corrective action as per the social Audit findings including disciplinary cases as per Civil Services Rules; or criminal cases as(iv)Shall ensure that recoveries are facilitated, and in cases where those who have indulged in embezzlement return the money. For the money so returned, receipts shall be issued; and dues paid to the wage seekers within seven days of recovery.(b)Program Officer and Additional Program officer:(i)Shall provide copies of the records and information as requested for the social auditors immediately on filing the RTI application.(ii)Shall communicate in writing information regarding the Social Audit process and date of the Social Audit Gram Sabha to the EGS functionaries, public representatives and wage seekers on the SA process.(iii)Shall inform the Sarpanch of Gram Panchayat for convening of the social audit Gram Sabha on the last day of the social audit in the village.(iv)The MPDOs /Additional Program Officers along with the EGS functionaries shall necessarily participate in the social audit public meeting.(v)Shall take immediate corrective action on the issues arising out of social audits and shall ensure that decisions taken during Social Audit public meeting translate into administrative action.(vi)Shall dispose off any dispute or complaint recorded in the Social Audit report(vii)Shall give access to the village social auditors and labourers' representatives to attend the bi-weekly appraisal meetings and apprise them of the action taken by the Administration.
