Section 22 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
22. Selection, of the Social Impact Assessment tea.
(1)The Social Impact Assessment Unit shall determine the qualified individuals/institutions from among the registered individuals/institutions for the purpose, to be included in the Social Impact Assessment team for each project:Provided that no person belonging to the Requiring Body shall be included in this team.(2)All the members of Social Impact Assessment team shall give an undertaking that he/she or his/her family members are directly or indirectly not concerned with the activities of Requiring Body.(3)If at any stage, it is found that any member or any family member of the team directly or indirectly receives any benefit from the Requiring Body, that member shall be disqualified.(4)Independent practitioners, qualified social activists, academicians, technical experts shall be included in the team.(5)There shall be at least one female member in the team.(6)One team leader shall be appointed from the Social Impact Assessment team.
