Section 3 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
3. Selection of the social impact assessment team.
(1)The Collector shall constitute the Social Impact Assessment (SIA) team for each project from amongst Government officials/or qualified institutions in social impact assessment resource, partners and practitioners which may also be appointed to assist the team where he feels necessary. The team leader shall not be below the rank of Deputy Collector but he shall not be in charge officer of the land acquisition section of the office of the Collector.(2)The Collector may change any team member during the process of 'study.(3)If, it is found at any stage that any team member or any family member of the team member receives any benefit directly or indirectly from the requiring body or any other stakeholder of the project, the said member shall be disqualified.
