Section 9 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
9. The Powers and duties of the City/ Urban Area Slum Redevelopment Committee Shall be as follows, namely.
(1)To survey and make a list of slum dwellers for grant of legal entitlement of dwelling space ;(2)To review, and make an inventory of the existing position regarding slum areas and lands in urban areas for provision of dwelling space;(3)To formulate schemes for slum redevelopment/ up-gradation so as to cover every slum area within a specified period of time ;(4)To implement the schemes for slum redevelopment/ up-gradation/resettlement by designating agencies;(5)To constitute special Committees headed by members of the Committee, for implementing slum redevelopment/ up-gradation/resettlement schemes;(6)To appoint such number of experts for technical and legal work as may be necessary far the efficient performance of its functions;(7)To put in place effective monitoring and evaluation systems relating to various projects under the slum redevelopment/ up-gradation/ resettlement schemes with clear responsibilities and budgets.(8)To formulate schemes for rental housing for the urban poor and slum-dwellers in-eligible under the Act, and ensure its implementation;(9)To ensure prevention of slums in the future and to review and monitor the implementation of the provisions of the relevant Acts relating to prevention and removal of encroachment on government land.(10)To partner with the private sector and other non-government organizations for implementation of the schemes;(11)To assist the slum dwellers in the forming of Co-operatives or Association or Society; (1)(12)To do all such other acts and things as may be necessary for achieving the objective of redevelopment/ up-gradation/ resettlement of slums.
