Section 4(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
(2)The Social Impact Assessment Unit shall undertake the following tasks namely :-(a)build and continuously expand a Database of Qualified Social Impact Assessment Resource Partners and Practitioners, which will serve as a network of individuals and institutions with the required skills and capacities to conduct Social Impact Assessments for land acquisition and Rehabilitation and Resettlement;(b)respond immediately to the appropriate Government's request for a Social Impact Assessment to be conducted by preparing a project-specific Terms of Reference;(c)conduct training and capacity building programmes for the Social Impact Assessment 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 Social Impact Assessment process;(e)ensure that the transaction based web-based work flow for Social Impact Assessments and Management Information System for Land Acquisition and Rehabilitation and Resettlement as specified in rule 13 is maintained and that all relevant documents are disclosed as per the provisions of the Act;(f)maintain, catalogue of all Social Impact Assessments and associated primary material; and(g)continuously review, evaluate and strengthen the quality of Social Impact Assessments and the capacities available to conduct them across the State or Union Territory as the case may be.
