Section 16 in Meghalaya Community Participation and Public Services Social Audit Act, 2017
16. Concurrent Social Audit.
- The District Social Audit Coordinator shall ensure that the Social Audit Facilitators conduct Concurrent Social Audit for various activities on a random sampling basis undertaken through the programmes listed in Schedule 1. A few of the activities that can be concurrently audited are:-(a)quality and quantity of food items, books, seeds, saplings, medicines or any material/s supplied or purchased under the programmes.(b)verification of the beneficiaries that have received any kind of assistance either in cash or kind under the programmes.(c)physical verification of the quality and quantity of the works against the proposals, work orders, plans, estimates, drawings and other relevant records as may be maintained under the programme.(d)the findings of the concurrent Social Audit shall be separately recorded and placed before the Public Hearing; and(e)the Social Audit Facilitators shall conduct project impact assessment on the benefits and outcomes of the programmes.
