Section 33 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
33. Procedure of State Monitoring Committee for Rehabilitation and Resettlement and Allowances of the experts associated with it.
(1)The State Monitoring Committee, as may be constituted by the government, 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. The Commissioner (RR) shall be the Member Convener.(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.
