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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(a) in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008

(a)Social audit has to be an ongoing process of public vigilance. Therefore, the statutory requirement of carrying out Social Audits twice a year shall facilitate independent initiatives by the primary stakeholders to carry out independent Social Audits as per the demand of the wage seekers.