Section 9(3) in Meghalaya Community Participation and Public Services Social Audit Act, 2017
(3)The functions of the district level Unit shall be:(i)to finalise and approve Block-wise Social Audit Calendar and Public Hearings to fulfill mandatory social audit of programmes and schemes;(ii)to select and em-panel reputed and experienced Non-Governmental Organisations and Self Help Groups for conduct of the Social Audit;(iii)to review, coordinate, supervise and monitor the social audits to be taken up at the Block level;(iv)to coordinate with the concerned Social Audit Nodal Officers and ensure effective participation of the departments implementing the Schemes/ programmes in Schedule I;(v)to conduct the Public Hearings of social audit at the Block level.(vi)to ensure time bound redress of the grievances raised during the Social Audit and Public Hearings;(vii)to submit the reports and findings of social audit to the State Council;(viii)to carry out such other functions as may be assigned by the State Council, from time to time.
