Section 13 in Gujarat District Mineral Foundation Rules, 2016
13. Identification of the Affected People.
(1)Upon identification of the Affected Area, the Executive Committee shall prepare a list of Affected People, who shall be classified into following categories, namely:-(a)"Affected Family" as defined under sub-section (c) of Section 3 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013;(b)"Displaced Family" as defined under sub-section (k) of Section 3 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013;(c)Persons identified by the Gram Sabha as being affected by mining related operations;(d)Other persons who are affected by mining related operations, including people who have legal, occupational, traditional or usufruct rights over the Affected Area, as identified by the Executive Committee.(2)The Executive Committee, if deems fit, identify the Affected People in consultation with the Gram Sabha.(3)The Executive Committee shall update the list of Affected People from time to time.
