National Food Security Act, 2013
28. Conduct of social audit.
1. Every
local authority, or any other authority or body, as may be authorised by the
State Government, shall conduct or cause to be conducted, periodic social
audits on the functioning of fair price shops, Targeted Public Distribution
System and other welfare schemes, and cause to publicise its findings and take
necessary action, in such manner as may be prescribed by the State Government.
2. The
Central Government may, if it considers necessary, conduct or cause to be
conducted social audit through independent agencies having experience in
conduct of such audits.