Section 10 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
10. 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;(b)to prepare a draft rehabilitation and resettlement scheme;(c)to publish the draft scheme in same manner as prescribed in rule 9;(d)to organize and conduct public hearings on the draft scheme;(e)to provide an opportunity to the requiring body to make suggestions and comments on the draft scheme;(f)to submit the modified draft scheme suitably to the. Collector for approval;(g)to publish the approved rehabilitation and resettlement scheme in the affected area;(h)to help and assist the Collector in preparing the rehabilitation and resettlement award;(i)to monitor and supervise the implementation of the rehabilitation and resettlement award;(j)to assist in post-implementation audit of rehabilitation and resettlement; and(k)any other work required to be done or assigned to him by the Collector for rehabilitation and resettlement.
