Section 28(3) in The Haryana Kisan Kalyan Pradhikaran Act, 2018
(3)The committee referred to in sub-section (1) shall evaluate and review the performance of the Pradhikaran and make recommendations to the Government as to-(a)the extent of fulfillment of the goals and objectives of the Pradhikaran stated in this Act, as demonstrated by the state of social and economic situation of farmers in the State;(b)further vision of the Pradhikaran along with corrective measures, if any;(c)such other matters, as may be referred to the committee by the Government.
