Section 23 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
23. Powers and duties of the Administrator.
(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.(2)For the discharge of his functions under the Act and these rules the Administrator for Rehabilitation and Resettlement shall have full authority to seek the assistance of any police officer in the State.(3)The police officer in the State to whom a request is made in writing by the Administrator for Rehabilitation and Resettlement shall be bound, subject only to the limitations on his functions and powers conferred by any other law to provide immediate and effective assistance as requested by the Administrator(4)All officers and employees of the Government shall be bound to assist the Administrator for Rehabilitation and Resettlement in the discharge of his functions, if so requested by him, provided that the service requested comes within the powers conferred on him by any law for the time being in force.(5)Any officer or employee of the Government including police officers who fails to provide any assistance required by the Administrator in writing shall be liable to.be proceeded against in a departmental proceeding for the imposition of a major penalty under the departmental rules applicable to him unless the failure on his part was on account of factors beyond his control.(6)The Administrator shall report to the Collector any failure on the part of any officer or employee of the Government including any member of the police force to render timely and effective assistance to him despite a request made in writing.(7)If the Collector is satisfied that the complaint of the Administrator is genuine, he shall forward a report to the Head of the Department of the officer/employee of the Government who shall on receipt thereof be required to initiate departmental proceedings for the imposition of a major penalty on the concerned officer.
