Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013

110. Power of appropriate Government to make rules.

1.      Subject to the other provisions of this Act, the appropriate Government may, by notification, make rules for carrying out the provisions of this Act.

2.      In particular, and without prejudice to the generality of the foregoing, such rules may provide for all or any of the following matters, namely:-

a.      the process of obtaining the prior consent under the first proviso to subsection (2) of section 2;

b.     the limits of land in rural areas or urban areas under clause (a ) of sub-section (3 ) of section 2;

c.      prior information process under the first proviso to sub-clause (vii ) of clause (za ) of section 3;

d.     the manner and the time limit for carrying out social impact assessment study under sub-section (1 ) of section 4;

e.      the manner of preparing and publishing social impact assessment study reports under sub-section (1 ) of section 6;

f.      the manner and time for conducting survey and undertaking census under sub-section (1 ) of section 17;

g.     the manner of preparing draft Rehabilitation and Resettlement Scheme under sub-section (2 ) of section 17;

h.      the manner of conducting public hearing under sub-section (5 ) of section 17;

i.       the manner of depositing amount by the Requiring Body under second proviso to sub-section (2 ) of section 20;

j.       the manner in which and the period within which any excess amount paid may be recovered under sub-section (3 ) of section 34;

k.      the form in which the Development Plan shall be prepared under sub-section (4) of section 42;

l.       the powers, duties and responsibilities of Administrator under sub-section (2 ) of section 44;

m.    the procedure of Rehabilitation and Resettlement Committee under subsection (3 ) of section 46;

n.      the procedure to be followed by the Rehabilitation and Resettlement Committee and allowances to be paid to the experts under sub-section (3 ) of section 49;

o.     the procedures to be followed by the State Monitoring Committee and the allowances payable to the experts under sub-section (3 ) of section 51;

p.     the salaries and allowances and other conditions of service of the Registrar and other officers and employees of an Authority under sub-section (3 ) of section 56;

q.     the salary and allowances payable to and the other terms and conditions of service (including pension, gratuity and other retirement benefits) of, the Presiding Officer of an Authority under section 57;

r.       any other matter under clause (g ) of sub-section (1 ) of section 61;

s.      the manner of recovery of the rehabilitation and resettlement benefits, availed of by making false claim or through fraudulent means, under sub-section (2 ) of section 85;

t.       the manner of returning the unutilised land by reversion under section 102;

u.      manner of publication wherever the provisions of this Act provide for;

v.      any other matter which is required to be or may be specified under this Act.

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