Section 21 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
21. Conduct of Social Audit :
(1)Social Audit shall be conducted in rural areas in accordance with the AP Social Audit Rules, 2008 issued vide GO. Ms. No. 98 PR & RD (RDII) Department, Dated 9.3.2010 as amended from time to time.(2)Social audit shall be conducted for a Mandal at a time, in every village, once in every six months scheduled along with social audit of other schemes.(3)Social audit in urban areas shall be conducted for a town at a time in every ward once in every six months schedule along with the social audit of other schemes.(4)Social Audit shall examine whether the entries in the Central Registry correspond to the field reality and whether or not the beneficiaries received the incentives disbursed under the Act.(5)All cases of deviations shall be recorded and responsibility shall be fixed on the persons concerned.(6)The Sub-Divisional Implementing Authority shall attend the Social Audit Public Hearings, and shall also be responsible for taking follow up action as per the observations of the Social Audit.
