Section 23 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
23. Establishment of Land Acquisition, Rehabilitation and Resettlement Authority.
(1)The appropriate government shall establish a Land Acquisition, Rehabilitation and Resettlement Authority under chapter VIII of the Act.(2)The salary and allowances payable to and the other terms and conditions of service (including pension, gratuity and other retirement benefits) of the Presiding Officer of Land Acquisition, Rehabilitation and Resettlement Authority shall be the same as applicable to a District Judge.(3)The salary and allowances payable to and the other terms and conditions of service (including pension, gratuity and other retirement benefits) of the Registrar of the Land Acquisition, Rehabilitation and Resettlement Authority shall be the same as applicable to the rank of Deputy Secretary in Central Government.(4)The salary and allowances payable to and the other terms and conditions of service (including pension, gratuity and other retirement benefits) of the officers and employees of the Land Acquisition, Rehabilitation and Resettlement Authority shall be the same as applicable to the equivalent officers of the Central Government.
