Section 7(3) in Madhya Pradesh Social Audit Rules, 2013
(3)Every District Programme Coordinator or any official on his behalf shall, -(a)ensure that all records for conduct of social audit are furnished to the Samiti by implementing agencies through the Programme Officer;(b)ensure that public hearing and corrective action is taken on the social audit report;(c)ensure that, the complete action regarding the decision of Gram Sabha has been taken within 30 days;(d)take steps to recover the amount embezzled or improperly utilized and issue receipts or acknowledgement for amount so recovered;(e)pay wages found to be misappropriated, within seven days of the recovery of such amount to the wage seekers;(f)maintain a separate account for the amount recovered during Social Audit Process;(g)in case of failure to pay wages on time, pay wages with compensation within one month and imposed penalty on the person responsible for delay payment;(h)ensure that the appropriate action (including initiating criminal and civil proceedings or termination of services) is initiated against individual or class of individual or persons who misutilized or embezzled the amount meant for the Scheme under the Act.
