Section 32 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
32. Procedure of State Monitoring Committee for Rehabilitation and Resettlement and Allowances of the experts associated with it.
(1)The State Monitoring Committee constituted under Section 50(1) and (2) shall have its first meeting for review and monitoring the implementation of the Rehabilitation and Resettlement Schemes for the projects within a month of the publication of the said approved Schemes by the Commissioner of the Rehabilitation and Resettlement under section 18. 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)The experts associated with the State Monitoring Committee shall be paid an amount of rupees one thousand as sitting fee and travelling and daily allowance at the rate admissible to the Class-I rank Officers of the State Government for journeys outside headquarter.
