Section 28 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
28. Powers, duties and responsibilities of Administrator [Section 43].
- The Sub Divisional Officer (C) or any officer not below the rank of extra Assistant Commissioner or any other officer of equivalent rank duly authorised by the Government in the State, shall act as Administrator for Rehabilitation and Resettlement. The Administrator shall have the following powers, duties and responsibilities, namely:-(a)to conduct a survey and undertake a census of the affected families and details of livestock possessed by each affected family in accordance with rule 20;(b)to prepare a draft Rehabilitation and Resettlement Scheme (hereinafter referred to as the draft scheme);(c)to give wide publicity to the draft scheme in accordance with sub-rule (5) of rule 20 in the affected areas;(d)to make the draft scheme available to the concerned persons and authorities;(e)to organise and conduct public hearings on the draft Scheme;(f)to submit the draft scheme to the Collector;(g)to execute and monitor the rehabilitation and resettlement scheme;(h)to assist the Commissioner in post-implementation of social audit of rehabilitation and resettlement scheme; and(i)any other work required to be done for rehabilitation and resettlement.
