Section 6 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
6. Social Impact Assessment Study.
- The Notification required to be issued under sub-section (1) of section 4 for carrying out the Social Impact Assessment study shall include the following particulars, namely:-(a)Name of project developer, a brief description of the proposed project, the extent of lands proposed for acquisition, the project area and the affected areas to be covered by the SIA study.(b)The main objectives of the SIA study and key activities such as consultations, survey, public hearings etc.,(c)If consent of Gram Sabhas and / or land owners is required or not;(d)The timeline for the SIA study and the final deliver ables (Social Impact Assessment Report and Social Impact Management Plan) along with the manner of their disclosure;(e)Contact information of the TNSSIA Unit:Provided that no such notification shall be issued, unless the Requiring Body has submitted the administrative sanction order for such land acquisition along with a clear undertaking for availability of funds by the competent authority of the Requiring Body:Provided further that no such notification shall be issued, unless the Requiring Body has deposited the cost towards the Social Impact Assessment study and any other such cost as may be required by the appropriate Government:Provided also that, such notification shall be issued within a period of thirty days from the date of deposit of the cost towards the Social Impact Assessment study by the Requiring Body.
