Section 6 in Mahatma Gandhi National Rural Employment Guarantee Scheme-Chhattisgarh, Social Audit Rules, 2015
6. Filing of application for relevant Official Records.
(1)The social audit team will file an application before the CEO, Janpad Panchayat for relevant information of the MGNREGS, in a prescribed form, at least 15 days before commencement of Social Audit. The Gram Panchayat wise and work wise records including the following details shall be provided free of cost to social audit team :-(a)Gram Sabha Approval,(b)Copy of Technical and Administrative sanction,(c)Copies of Muster Rolls,(d)Wage lists,(e)Measurement Books,(f)Copies of Bills and Vouchers of materials.(2)The CEO, Janpad Panchayat shall provide the required information within 7 days of the receipt of the application.(3)Failure to provide records as provided under sub-section (1) of Section 6 of the Act will automatically result in disciplinary action against the CEO, Janpad Panchayat.(4)The Social Audit team, without wasting time shall collect the required data from online database (http://nrega.nic.in)and start their social audit process. Under no circumstances, the conduct of social audit will be postponed on the above mentioned ground.
