Section 30 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
30. Power, duties and responsibilities of the Administrator.
- The Administrator shall exercise the powers and perform the duties and have the responsibilities as follows-(a)To conduct a survey and undertake a census of the affected families in the manner and within time as provided under these rules;(b)To prepare a draft Rehabilitation and Resettlement Scheme;(c)To publish the draft scheme by the mode provided under these Rules;(d)To make the draft scheme available to the concerned persons and authorities;(e)To organize and conduct public hearings on the draft scheme;(f)To provide an opportunity to the Requiring Body to make suggestions and comments on the draft scheme;(g)To submit the draft scheme to the Collector;(h)To publish the approved Rehabilitation and Resettlement Scheme in the affected area;(i)To help and assist the Collector in preparing the Rehabilitation and Resettlement award;(j)To monitor and supervise the implementation of the Rehabilitation award;(k)To assist in post-implementation audit of Rehabilitation and Resettlement, and(l)Any other work required to be done for Rehabilitation and Resettlement.
