Section 31 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
31. Rehabilitation and Resettlement Committee at Project Level.
(1)The appropriate Government shall under Section 45(1) and (2) constitute a Rehabilitation and Resettlement Committee at project level to monitor and review the progress and implementation of the Rehabilitation and Resettlement Scheme and to carry out post implementation social audits in consultation with the Gram Sabha in concerned Grama Panchayat in the rural area and Municipality or Municipal Corporation, as the case may be, in the urban area.(2)The Committee shall have its first meeting when a draft Rehabilitation and Resettlement Scheme has been prepared by the Administrator. The Committee shall discuss the scheme and make suggestions and recommendations. Thereafter, the Committee shall meet and review and monitor the progress of Rehabilitation and Resettlement once in a month till the process of rehabilitation and resettlement is completed. For the purpose of carrying out the post-implementation social audits, the Committee shall meet once in three months. The Committee may visit the affected area and discuss with the affected families if it so desires and also visit the resettlement area to monitor the resettlement process.(3)The members of the Committee shall get travelling and daily allowance at the rate admissible to the class I Officers of the State Government.
