Section 29 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
29. Rehabilitation and Resettlement Committee at Project Level [Section 45].
(1)The Government shall constitute a Rehabilitation and Resettlement Committee at project level to monitor and review the progress and implementation of the Rehabilitation and Resettlement Scheme and to carry out post-implementation social audits in consultation with the Gram Sabha in the rural area and Municipality, Municipal Council or Municipal Corporation, as the case may be, in the urban area.(2)The Committee shall have its first meeting when a draft scheme has been prepared by the Administrator. The Committee shall discuss the draft scheme and make suggestions and recommendations. Thereafter, the Committee shall meet to review and monitor the progress of rehabilitation and resettlement once in a month till the process of rehabilitation and resettlement is completed;(3)For the purpose of carrying out the post-implementation social audits, the Committee shall meet once in three months;(4)The Committee may visit the affected area and discuss with the affected families, if it so desires and also visit the resettlement area to monitor the resettlement process.(5)The Member-Convener of the Committee shall be assisted by subordinate officers and staff provided by the Government.(6)The members of the Committee shall get traveling and daily allowance at the rate admissible to the Class I Officers of the Government and amount shall be paid by District Collector from the fund provided for these purposes by the Requiring Body.
