Section 20(2) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
(2)The Social Impact Assessment Unit shall undertake the following tasks, namely:-(a)Build a database of expert Social Impact Assessment Resource Partners and Practitioners which will serve as a network of individuals and institutions.(b)Respond immediately to Social Impact Assessment proposal of Appropriate Government.(c)Conduct training and capacity building programmes for Social Impact Assessment teams and make available manuals, tools, comparative case study reports and other materials as required.(d)Provide necessary help and support as required by the Social Impact Assessment team.(e)Continuously take measures for improving the quality of Social Impact Assessment.
