Section 28 in The Haryana Kisan Kalyan Pradhikaran Act, 2018
28. Review of performance.
(1)The Government shall, within five years from the commencement of this Act and thereafter at the expiration of every five year, constitute a committee, in such manner and consisting of such members, as may be prescribed to evaluate and review the performance of the Pradhikaran in the said period.(2)The committee shall include experts of national eminence and standing in the field of agriculture, rural development, crop insurance, management, public administration.(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.(4)The Government shall cause to be laid before the State Legislature, the report of the committee constituted under sub-section (1) along with an explanatory memorandum on the action taken or proposed to be taken, thereon in respect of each recommendation of the committee.
