Section 5 in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
5. Duties and functions of Collector.
- It shall be the duty of the Collector,-(a)to co-ordinate and supervise the work of rehabilitation of affected persons in his district;(b)to ensure speedy rehabilitation of affected persons, within the framework of the policy of the State Government relating to the rehabilitation of affected persons by requiring the project authorities and subordinate officers posted to work on the project to attend to the work of rehabilitation as may be assigned to them, from time to time;(c)to issue a certificate to a person who is nominated by the project affected person for being employed against the quota reserved for the nominees of affected persons;(d)to perform such other functions as the State Government or the Commissioner may, from time to time, by an order in writing, entrust to him.
