Section 12 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
12. Process for conducting public hearings. [Section 5].
(1)The public hearings shall be held in the affected areas to bring out the main findings of the Social Impact Assessment, seeking feedback on the findings and to seek additional information and views for incorporating the same in the final documents.(2)The public hearings shall be held in the affected area or as close to it as possible considering the ease of access, availability of resources, infrastructure etc. to conduct the public hearing. If the affected area encompasses more than one local authority, the public hearing shall be held in each of the local authorities within which land sought to be acquired is situated.(3)The date, time and venue of the public hearing shall be published by the Social Impact Assessment unit at least three weeks prior to such date of hearing in form of notice in FORM-V.(4)The draft Social Impact Assessment report and Social Impact Management Plan shall be published three weeks prior to the public hearing and distributed to all affected local authorities. One copy of the draft report shall be forwarded to the District Collector's office. The Requiring Body may also be served with a copy of the draft report. Adequate copies of the report and summaries shall be made available on the day of the public hearing. Accessible displays and other visual shall be used to share the findings of the Social Impact Assessment report.(5)A member of the Social Impact Assessment team shall facilitate the public hearing which shall be organized through the local administration alongwith the Government officers i.e. Sub Divisional Officer (C)/Tehsildar, as may be specified. Public representatives in the local authorities shall also be included in all the decisions regarding the arrangements for the public hearings in their respective areas.(6)All the proceedings shall be held in the local language with effective and credible translators, if needed, to ensure that all the participants may understand and express their views.(7)Representatives from the Requiring Body and land acquisition and rehabilitation and resettlement functionaries such as Naib Tehsildar/Kanungos etc. dealing with the subject shall also attend the public hearing and address the questions and concerns raised by the affected parties.(8)Public representatives, local voluntary organizations and media shall also be invited to attend the public hearings.(9)The proceedings of the public hearing shall be video recorded and transcribed accordingly. This recording and transcription shall be submitted along with final Social Impact Assessment Report and Social Impact Management Plan.(10)After the conclusion of the public hearings, the Social Impact Assessment team shall analyze the entire feedback received and information gathered in the public meetings and incorporate the same along with their analysis, in the revised Social Impact Assessment report accordingly.(11)Every objection raised in the public meeting shall be recorded and the Social Impact Assessment team shall ensure that every objection is considered in the Social Impact Assessment report.
