Section 15 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
15. Preparation of Rehabilitation and Resettlement Scheme by the Administrator.
- The [Administrator] [Notified vide G.O. Ms. No. 302 Rev & DM Department dated 20-9-2017] appointed under sub-section (1) of section 43 in respect of a project shall,-(1)upon the publication of the preliminary notification under sub-section (1) of section 11 by the appropriate [Government] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017], conduct a survey and undertake the census of the affected families within a period of three months from the date of publication of the preliminary notification, taking into account of the Social Impact Assessment study report, (in cases where such a report has been prepared), as well as the data obtained from secondary sources, such as local bodies concerned and other Government records. The data shall be verified by door to door visit to the affected families whenever required and by making site visit to assess the infrastructure amenities available in the affected areas.(2)based on the above survey and census, prepare a draft Rehabilitation and Resettlement Scheme which shall contain the particulars, in addition to the particulars mentioned in sub-section (2) of Section 16 and the Second Schedule to the Act, namely:-(a)list of families likely to be displaced;(b)list of infrastructure existing in the affected area;(c)list of land holdings in the affected area;(d)list of trades / business in the affected area;(e)list of affected families belonging to disadvantaged groups such as Scheduled Castes or Scheduled Tribes and members thereof and handicapped persons who belong to the affected families; and(f)list of landless agricultural labourers in the affected areas whose livelihood was primarily dependent on the acquired land.(3)give wide publicity to the draft Rehabilitation and Resettlement Scheme in the affected areas through publication in,-(a)the Official Gazette;(b)two daily news papers having wide circulation in the locality;(c)the local language in the Panchayat, Municipality, Corporation as the case may be, and in the offices of the Village Administrative Officer/Revenue Inspector, Tahsildar, Revenue Divisional Officer, Collector and the Commissioner.(d)the website of the appropriate [Government] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017].(e)its offices in the affected areas, by affixing a public notice.(4)make the draft scheme available to the persons and authorities concerned.(5)or an officer designated by him shall conduct a public hearing regarding the draft Rehabilitation and Resettlement Scheme in the affected areas on a suitable date as he thinks fit but not earlier than fifteen days from the date of publication of such Scheme, giving wide publicity about the date, time and venue thereof and shall maintain a record of objections and claims raised in the public hearing. The provisions of rule 11 relating to conduct of public hearing shall mutatis-mutandis apply to this public hearing.(6)submit the draft Rehabilitation and Resettlement Scheme along with his report on the claims and objections to the Collector within fourteen days after completion of public hearing.
