Section 29(2) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(2)The Committee shall have its first meeting when a draft scheme has been prepared by the Administrator. The Committee shall discuss the draft scheme and make suggestions and recommendations. Thereafter, the Committee shall meet to review and monitor the progress of rehabilitation and resettlement once in a month till the process of rehabilitation and resettlement is completed;
