Section 6(4) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
(4)The Social Impact Assessment team may be constituted by appointing individuals or an organisation with experience in conducting Social Impact Assessments or related field-based assessments and the team may include -(a)a combination of independent practitioners, qualified social activists, academics, technical experts, who are not directly connected with the requiring body; and(b)at least one woman member;
