Section 26 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
26. Rehabilitation and Resettlement Committee.
(1)The Rehabilitation and Resettlement Committee constituted under sub- section (1) of section 45, shall have its first meeting as and when a draft Rehabilitation and Resettlement Scheme has been prepared by the Administrator. The Committee shall discuss the draft Scheme and make suggestions and recommendations.(2)After the Rehabilitation and Resettlement Scheme is published, the Committee shall meet once in a month and discuss the progress of the Rehabilitation and Resettlement process until it 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 areas and have discussions with the affected families, if it so desires, and pay site visits to the resettlement areas to monitor the resettlement process.(5)The members of the Committee shall get travelling allowance and daily allowance at the rates applicable to the Government servants of Group-A category.
