Section 22 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
22. Rehabilitation and Resettlement Committee at Project Level.
(1)The Principal Secretary of the Revenue Department to the State Government or Union territory Administration shall under sub-section (1) and (2) section 45 of the Act constitute a Rehabilitation and Resettlement Committee at project level under the chairpersonship of the Collector 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 Gram Panchayat in the rural area and area of urban local body, as the case may be.(2)The Rehabilitation and Resettlement Committee shall include, apart from officers of the appropriate Government, the following members, namely: -(a)a representative of women residing in the affected area;(b)a representative each of the Scheduled Castes and the Scheduled Tribes residing in the affected area;(c)a representative of a voluntary organisation working in the area;(d)a representative of a nationalised bank;(e)the Land Acquisition Officer of the project;(f)the Chairpersons of the panchayats or municipalities located in the affected area or their nominees;(g)the Chairperson of the District Planning Committee or his nominee;(h)the Member of Parliament and Member of the Legislative Assembly of the concerned area or their nominees;(i)a representative of the Requiring Body; and(j)Administrator for Rehabilitation and Resettlement as the Member Convenor.(3)(a)The Committee shall have its first meeting when a draft Rehabilitation and Resettlement Scheme has been prepared by the Administrator.(b)The Committee shall discuss the scheme and make suggestions and recommendations and 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.(c)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.(4)The non-official members of the Committee, if any, shall get travelling and daily allowance at the rate admissible to the Class I Officers of the Central Government.
