Section 3 in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008
3. The Social Audit Resource Base.
- In order to 'provide support to the Gram Sabhas to carry out the functions as described in the Act in Sections 15 & 17, the State Government shall facilitate a resource base in the following manner.(a)A social audit unit which is independent of the implementation structure shall be responsible for coordinating the social audit processes in the state.(b)The Rural Development Commissioner-ate shall enter into an MOU with the unit which will be headed by a Government officer and consist of senior resource persons, for conduct of social audits.(c)State Resource Persons (SRPs) are drawn from Civil Society Organizations who are having experience and worked on strengthening and establishing people's rights at the grass root level and who are specifically trained in the social audit processes. They will be the resource base at the State and District level for carrying out training and capacity building in social audits on an ongoing basis.(d)District Resource Persons (DRPs) are social activists selected from Civil Society Organizations and from the field level persons who have participated in social audits. The DRPs are allocated for conduct of social audit selecting randomly within the zone.(e)Village Social Auditors (VSAs) help the DRPs in conduct of the social audit by mobilizing the primary stake holders for participating in the social audit. They shall not conduct any audit in their native village and shall be allotted for social audit on a random basis.(f)Identification of various Social Auditors and their training shall be done as per the Government Orders, Memos and Executive Instructions issued by the State Government from time to time.
