Section 24 in Meghalaya Rural Employment Guarantee Scheme, 2006
24. Social Audit and Right to Information.
- (i) Social audit shall be taken up to make the planning, implementation and evaluation of EGS more participatory, transparent and accountable. Social audit shall not be retrospective but an ongoing process of participation to ensure that legal guarantees and entitlements flow to the workers in a legitimate way. Social audit shall be done in three stages - pre, during and post implementation. Social audit shall be integrated into the critical activities of EGS. The VEC shall be competent to carry out social audit.(ii)An Information Wall shall be built in every village. One side of the Wall shall be painted with long-term information like task-wise wage rates to be adopted for the year, non-negotiables, important guidelines, shelf of works identified etc. The other side of the wall shall be updated with weekly information like work-wise number of labour working, materials procured and consumed, expenditure etc.(iii)The PO shall be the Public Information Officer (PIO) for the Scheme, under the Right to Information Act at the Block level and the Gram Sevak shall be the Public Information Officer at the village level. The DPC shall be the appellate authority under the Scheme. The PIO shall make available the copies of the documents/ registers for verification and sale on cost as per the provisions of the RTI Act. The PO shall make available to the village level executing agencies the estimates of the works commenced, copies of Muster Rolls, pay orders for facilitating public scrutiny and to ensure transparency, accountability and facilitate social auditing.
