Section 5 in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008
5. Filing of Application for relevant official records.
- The Social Audit Team will file an application before the Program Officer under the Right to Information Act, 2005, for relevant information on the Employment Guarantee Scheme in Form at least a fortnight before the Social Audit commences.(a)The records called include the following details: Shelf of Works, GP resolutions, Technical Estimation and Sanction (work wise), Administrative Sanction, Work commencement order, Muster Rolls, Pay orders, Measurement sheets, Work done report, Material payment vouchers and bills, Consolidated Muster roll, and the Final report.(b)The Programme Officer shall provide the required information within 7 days of the receipt of the application without fail.(c)Failure to provide records will automatically result in disciplinary action on the Programme Officer, apart from penalties under the RTI Act.(d)Whereas disciplinary action shall be taken on such programme officers who do not furnish the records to the social audit team, without wasting time, the social audit team should collect the required data from online database and start their social audit. Under no circumstance, the conduct of social audit be postponed on this ground.
