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State of Kerala - Section

Section 22 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014

22. The salary and allowances of Land Acquisition, Rehabilitation and Resettlement Authority and its officers and employees.

(1)The Presiding Officer of the Land Acquisition, Rehabilitation and Resettlement Authority appointed under sub-section (1) of section 53 of the Act shall be entitled to the pay of a District Judge in the super time scale and other allowances admissible to a District Judge holding the same rank. In case, the Presiding Officer appointed is a District Judge retired from service, the aforementioned pay shall be reduced by the amount of pension drawn by him as per the provisions in Part III of the Kerala Service Rules.
(2)The categories of posts of officers and other employees of the Authority and their method of appointment shall be as specified in the Table given below:-
Sl. No. Name of Post/Category No. of posts Method of appointment
1 Registrar 1 By deputation from the category of DeputyCollector in the Land Revenue Department. In the absence of acompetent officer from Land Revenue Department any other categoryof Officers of equivalent rank in the state Government Service.
2 Sheristadar 1 By, deputation from among the officers in therank of Tahsildar or Senior Superintendent of Land RevenueDepartment. In the absence of a competent officer from LandRevenue Department any other category of Officers of equivalentrank in the State Government Service.
3 Junior Superintendent 1 By deputation from among the JuniorSuperintendent in the Land Revenue Department. In the absence ofa competent officer from Land Revenue Department any othercategory of Officers of equivalent rank in the State GovernmentService.
4 Head Clerk 1 By deputation from among the Head Clerks in theLand Revenue Department In the absence of a competent officerfrom Land Revenue Department any other category of Officers ofequivalent rank in the State Government Service.
5 Upper Division Clerk 4 By deputation from among the Upper DivisionClerks in the Land Revenue Department. In the absence of acompetent officer from Land Revenue Department any other categoryof Officers of equivalent rank in the State Government Service.
6 Lower Division Clerk 4 By deputation from among the Lower DivisionClerks in the Land Revenue Department. In the absence of acompetent officer from Land Revenue Department any other categoryof Officers of equivalent rank in the State Government Service.
7 Confidential Assistant 1 By deputation from among the employees holdingequivalent post in the Kerala Subordinate Services.
8 Computer Assistant 1 By deputation from among the employees holdingequivalent post in the Kerala Subordinate Services.
9 Attender 1 By deputation from among the employees holdingequivalent post in the Kerala Subordinate Services.
10 Office Attendant 4 By deputation from among the employees holdingequivalent post in the Kerala Subordinate Services.
11 Driver 1 By deputation from among the employees holdingequivalent post in the Kerala Subordinate Services.
12 Part Time Sweeper 1 In the manner as provided in the Kerala PartTime Contingent Service Rules.
  Total 21  
(3)The conditions of service of staff on deputation basis including leave and other benefits shall be as per the Kerala Service Rules.