Section 4 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
4. Resettlement Commissioner and Project Resettlement Officer and Assistant Project Resettlement Officer.
(1)For carrying out the purposes of this Act, there shall be a Resettlement Commissioner for the whole State, who shall be cither Secretary or Additional Secretary to the State Government or an Officer of a rank not below that of Deputy Secretary to the State Government as the State Government may, by order in writing specify.(2)The State Government may constitute an Advisory Board consisting of such number of persons not exceeding seven as it may deem fit to appoint to assist the Resettlement Commissioner in exercise of the powers and discharge of functions conferred or imposed upon him by or under this Act.(3)In each project, there shall be a Project Resettlement Officer who shall be the principal Executive Officer of the Project. There shall be as many Assistant Project Resettlement Officers as the State Government may appoint lo assist the Project Resettlement Officer. The Project Resettlement Officer and Assistant Project Resettlement Officer shall be appointed by the State Government.
