Section 21 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
21. Power, duties and responsibilities of the Administrator.
- The Administrator shall exercise the powers and perform the duties and have the responsibilities as follows:-(a)to conduct a survey and undertake a census of the affected families in the manner and within time as provided under these rules and the Act;(b)to prepare a draft Rehabilitation and Resettlement Scheme;(c)to publish the draft scheme by the mode provided under these rules;(d)to make the draft scheme available to the concerned persons and authorities;(e)to organise and conduct public hearings on the draft scheme;(f)to provide an opportunity to the Requiring Body to make suggestions and comments on the draft scheme;(g)to submit the draft scheme to the Collector;(h)to publish the approved Rehabilitation and Resettlement Scheme in the affected area;(i)to help and assist the Collector in preparing the Rehabilitation and Resettlement award;(j)to monitor and supervise the implementation of the Rehabilitation and Rehabilitation award;(k)to assist in post-implementation audit of Rehabilitation and Resettlement, and(l)any other work required to be done for Rehabilitation and Resettlement.
