Section 25 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
25. The State Monitoring Committee for rehabilitation and resettlement.
(1)The State Monitoring Committee to be constituted by the Government under section 50 of the Act shall meet at least once in six months and the quorum for the meeting of the Committee shall be not less than one half of the total number of members.(2)The State Monitoring Committee for Rehabilitation and Resettlement shall examine either suo motu or on request, any rehabilitation scheme/plan implemented in the State.(3)The Committee may at any time call for the records relating to the implementation of the rehabilitation plan of the project the scheme concerned and review the same. The Committee may for this purpose call for the report of the Commissioner for Resettlement and Rehabilitation appointed under section 44 of the Act or the Rehabilitation and Resettlement Committee at project level constituted under section 45 of the Act.(4)The Committee may, if it so desires, visit the affected areas, discuss with the affected families, record statements from the project affected people and may give necessary instructions to the Rehabilitation and Resettlement Committee at the project level.(5)The Committee may make recommendations to Government regarding the corrective measures to be taken up in respect of any rehabilitation plan/scheme implemented in the State.(6)The experts in the Committee shall be entitled to get an allowance of 2,000 per sitting or the amount for which such person is eligible, subject to revision by Government from time to time.
