Section 24 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
24. The form and the manner to carry out social audit of the Activities of Town Vending Committee and maintenance of records.
- Every TVC shall constitute a three member unit for the purpose of carrying out social audit under Section 26(3). The social audit unit shall be an independent body.(1)The social audit unit shall consist of the following:-(a)An eminent Academician in the field of Sociology(b)An eminent Social Activist(c)A Retired AdministratorSupporting adequate Secretariat Staff with office space and equipment should be provided by the local authority(2)The social audit shall be carried out at least once in three years. The schedule for conduct of the social audit shall be determined at an appropriate time(3)The TVC shall provide details of all relevant information, at least a fortnight before the social audit process commences. This shall include the following:-(a)Status of implementation of the Act and the Scheme for Street Vendors.(b)A record of the minutes of the meetings of the TVC conducted in those years.(c)Record of all registered street vendors.(d)Records of appeals made before the local authority under Section 11 of the Act.(e)Record of all grievances/disputes brought before the Grievance Redressal Committee under Section 20 of the Act.(f)Record of the total number and details of evictions and confiscation of goods and relocation of street vendors taken place in those years.(g)Records of social audit reports, if any, taken place previously.(4)The social audit unit shall conduct meetings and focused group discussions with street vendors on various aspects of the implementation of the Act and the Scheme.(5)The social audit unit shall record in writing grievances of street vendors on any issue faced by them.(6)At the culmination of the social audit process, the unit shall record its findings in writing.(7)The social audit unit shall hold a social audit public meeting at the TVC office. TVC members and representatives of the local authority shall attend the meeting. Street vendors of the particular area and other persons from the public may participate in the meeting. The social audit unit shall read out its findings at the meeting. Street vendors shall be encouraged to testify and the TVC shall respond to each of the issues identified in the social audit by giving clarification and/or explanation to the affected party and the public as to why a certain action was taken or not taken.(8)The social audit unit shall give adequate notice of the social audit public meeting by a public notice.(9)The local authority shall on each finding of the social audit in cases of gaps, lapses or deviations fix responsibility and shall take immediate corrective or disciplinary action. In case of a dispute, an administrative enquiry shall be conducted by the local authority and action taken accordingly in the shortest time possible and in any case not later than a month.(10)The statutory requirement of conducting social audit shall not preclude any independent initiative to carry out normal audit of accounts.(11)Social audit reports submitted in this process shall form part of the record and shall be responded to by the TVC. Where shortcomings are found immediate action shall be taken as per these rules. The social audit report as well as the action taken report shall form part of the record and shall be public information.(12)The budget for conducting social audit shall be allocated from amongst the administrative cost allowed for TVC.Chapter - IX Miscellaneous
