Section 30 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
30. Procedure of State Monitoring Committee [Section 50(3)].
(1)The State Monitoring Committee, shall review and monitor the implementation of the Rehabilitation and Resettlement Schemes for the projects within two months of the publication of the approved schemes by the Commissioner under section 18 and thereafter, the meetings of the Committee shall be held once in three months to review and monitor the implementation of the rehabilitation and resettlement schemes.(2)For the purposes of sub-rule (1), the Committee may -(a)call for records and information of rehabilitation and resettlement schemes;(b)call the Requiring Body for discussion as and when required;(c)ask for report about implementation of its decision from Rehabilitation and Resettlement Committee.(3)The non-official experts associated with the State Monitoring Committee, shall be paid travelling and daily allowance at the rate admissible to an officer of the rank of Secretary in the Government.
