Section 22(1) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
(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.
