Section 45(2) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013
(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-Convener.
