Section 9(2) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(2)On receipt of a proposal for land acquisition, the TNSSIA Unit shall,] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017]-(a)prepare a detailed project-specific Terms of Reference (herein after called as 'the ToR') for each proposal of land acquisition, which shall include the following particulars, namely:-(i)a brief description of the project, project area and the extent of lands proposed for acquisition;(ii)the objectives of the SIA study and all the activities that must be carried out by the SIA team;(iii)sequencing, schedule and deadlines for deliver ables with dates for the SIA process, based on the size and complexity of the project and land acquisition;(iv)whether consent of Gram Sabhas and / or land owners is required to be sought;(v)the appropriate team size, number of teams and the profile of the SIA agency required (including field surveyors, if needed) to conduct the SIA study for the project;(vi)a project-specific budget based on the ToR, with a clear break-up of costs for each item or activity; and(vii)the schedule for the disbursement of funds to the SIA agency tied to clearly-defined deliverables in the SIA process(b)prepare an estimate of the Social Impact Assessment fee based on the ToR with clear break up of costs for each item or activity. The fee amount shall be based on the parameters to be specified by the State Government from time to time such as area, type of project and number of affected families, resources deployed etc.
