Section 23(1) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(1)The Administrator appointed under subsection (1) of section 43 of the Act shall have the following powers and duties namely:-(a)to prepare a draft Rehabilitation and Resettlement Scheme;(b)to make known to the people about the draft Rehabilitation and Resettlement Scheme;(c)to make available the draft Rehabilitation and Resettlement Scheme to the concerned persons and authorities;(d)to issue and publish notices for public hearings on the draft Rehabilitation and Resettlement Scheme in the affected areas;(e)to conduct public hearings on the draft Rehabilitation and Resettlement Scheme in the affected areas;(f)to give an opportunity to the requiring Body to make suggestions and comments on the draft Rehabilitation and Resettlement Scheme;(g)to submit the draft Rehabilitation and Resettlement 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 prepairing the Rehabilitation and Resettlement award;(j)to monitor and supervise the progress in Rehabilitation and Resettlement study;(k)to assist in post implementation audit of Rehabilitation and Resettlement; and(l)any other work required to be done for Rehabilitation and Resettlement.
