Section 22(1) in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
(1)The Social Impact Assessment Unit shall determine the qualified individuals/institutions from among the registered individuals/institutions for the purpose, to be included in the Social Impact Assessment team for each project:Provided that no person belonging to the Requiring Body shall be included in this team.
