Section 7 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
7. Institutional support and facilitation for Social Impact Assessment.
- The State SIA Unit shall undertake the following tasks namely:-(a)build and continuously expand a State Database of Qualified SIA Resource Partners and Practitioners, which will serve as a network of individuals and institutions with the required skills and capacities to conduct SIAs for land acquisition and Rehabilitation and Resettlement;(b)respond immediately to the State Government or District Collector's request for an SIA to be conducted by preparing a project-specific Terms of Reference (herein after referred to as ToR);(c)conduct training and capacity building programmes for the SIA team and community surveyors and make available manuals, tools, comparative case study reports and other materials required for the analysis;(d)provide ongoing support and corrective action, as required during the SIA process;(e)ensure that the transaction based web-based work-flow for SIAs and MIS for land acquisition and Rehabilitation and Resettlement as specified in rule 16 is maintained and that all relevant documents are disclosed as per the provisions of the Act;(f)maintain, catalogue of all SIAs and associated primary material; and(g)continuously review, evaluate and strengthen the quality of SIAs and the capacities available to conduct them across the State.
