Section 5 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
5. Social Impact Assessment study [sections 4,5,6].
(1)The Government after being satisfied with the report of the District Collector shall, publish a notification for initiating consultation with concerned local authority, in the affected area and for carrying out Social Impact Assessment study in accordance with PART-A of FORM-II of these rules:Provided that such notification shall be published within thirty days of the deposit of the processing fee for carrying Social Impact Assessment by the Requiring Body, as determined under rule 7.(2)The Social Impact Assessment shall be conducted in consultation with concerned local authority at village level or ward level in the affected areas, for the purposes of section 4, followed by a public hearing in the affected areas by giving adequate publicity about the date, time and venue for the public hearing, to ascertain the views of the affected families, which shall be duly recorded.(3)The Social Impact Assessment Report shall be submitted in FORM-III to the Government within a period of six months from the date of its commencement and shall include the recorded views of the affected families.(4)The Social Impact Management Plan listing the ameliorative measures required to be undertaken for addressing the impact of the project under sub-section (6) of section 4 shall also be submitted in FORM-IV along with the Social Impact Assessment Report.(5)The Social Impact Assessment Report and the Social Impact Management Plan shall be published.
