Section 11 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
11. Process for conducting public hearings.
(1)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)Public hearings shall be conducted in all Gram Sabhas the members are directly or indirectly affected by the acquisition of the land.(3)The date and venue of the public hearing must be announced and publicized by the State Social Impact Assessment Unit with assistance of Collector one week in advance through public notifications affixed at some conspicuous places in all the villages where the land is proposed to be acquired through direct communication with Gram Panchayat or Municipal Ward representatives and by uploading the information on the website of the concerned district.(4)The draft Social Impact Assessment report and Social Impact Management Plan shall be published in the telugu language one week prior to the public hearing and distributed to all affected Gram Panchayats and Municipal offices. One copy of the draft report shall be made available in the offices of the District Collector, the SDM and the Tahsildar concerned. 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.(5)A member of the Social Impact Assessment team shall facilitate the public hearing. The concerned Tahsildar, Mandal Parishad Development Officer and Station House Officer of respective police station shall also be present in the public hearing to assist the Social Impact Assessment team. The Gram Panchayat or Municipal Ward representatives shall also be involved in all the decisions regarding the arrangements for the public hearings in their respective areas.(6)All the proceedings shall be held in the telugu language with effective and credible translators to ensure that all the participants could understand and express their views.(7)Representatives from the Requiring Body and District Land Acquisition Officer and Administrator 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 the final Social Impact Assessment report and Social Impact Management Plan to the Collector.(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 the every objection shall be considered in its report.(12)Procedure/format for seeking Grama sabha consent shall be as mentioned in the LA R&R (SIS and Consent) Rules, 2014.
