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State of Andhra Pradesh - Section

Section 13 in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008

13. Code of conduct for the social audit personnel.

(a)The social audit teams including the SRPs, DRPs and the VSAs shall necessarily follow the code of conduct laid down below:
(i)The social audit shall exhibit high standards of impartiality and integrity in their operation.
(ii)They shall conduct themselves with dignity in the village.
(iii)They shall stay only in the houses of wage seekers.
(iv)They shall accept the food arranged by Village Organization of SHGs only. VO shall be paid L 100 per day per social auditor to cover the expenses by the DRP.
(b)Services of any social auditor violating the above code of conduct shall be summarily dispensed with.