Section 10 in National Rural Employment Guarantee Scheme - AP Social Audit Rules, 2008
10. Concurrent social audit.
(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.(b)For this purpose, after the completion of the social audit in the village, the Village Social Auditors (VSAs) in the village along with the other primary stakeholders would undertake social audit concurrently at least once a month and on their own by following the process of social audit in Rule 5 (a) and (b) above.(c)Government agencies shall support such initiatives by providing copies of records as per RTI Act.(d)Reports submitted in such a process shall form part of the record, and shall be responded to by the implementing agencies.(e)Where shortcomings are found immediate action must be taken as per these rules. The report of the concurrent social audit as well as the action taken report must be placed before the next Gram Sabha.(f)For following up on the findings of social audit and provide hand-holding support to the process, there shall be a monthly meeting at mandal level with all the VSAs who have done concurrent social audit. Prompt action shall be initiated on all the observations made in the concurrent social audit in the monthly meeting by the Programme Officer.
