Section 27 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
27. Meetings of State Monitoring Committee.
(1)The State Monitoring Committee constituted under sub-section(1)of section 50 shall review and monitor the implementation of Rehabilitation and Resettlement Schemes approved by the Commissioner under section 18. Meetings of the State Monitoring Committee shall be held at least once in six months. If the Committee so desires, it can have its meetings at any time.(2)For the purposes of sub-rule (1), the Committee may -(a)call for records and information of rehabilitation and resettlement schemes;(b)call the Requiring Body for discussion as and when required;(c)ask for report about implementation of its decisions.(3)The members of the Committee shall get travelling allowance and daily allowance at the rates applicable to an officer of the rank of Secretary to Government.
