Section 11 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
11. Process for conducting public hearings.
(1)Public hearings shall be held in the affected areas to bring out the main findings of the SIA, seeking feedback on the findings and to seek additional information and views for incorporating the same in the final documents.(2)Public hearings shall be conducted in all Gram Sabhas where members are directly or indirectly affected by the acquisition of the land.(3)The date and venue of the public hearing must be announced and publicized by the State SIA Unit with assistance of Collector one week affixed at some conspicuous places in all the villages where the land is proposed to be acquired through direct communication with Gram Panchayat or Municipal Ward representatives and by uploading the information on the official website of the concerned district.(4)The draft SIA report and Social Impact Management Plan shall be published in the telugu language one week prior to the public hearing and distributed to all the affected Gram Panchayats and Municipal offices. One copy of the draft report shall be made available in the Offices of the District Collector, Sub-Divisional Magistrate and Tahsildar concerned. The Requiring Body may also be served with a copy of the draft report. Adequate copies of the report and summaries shall be made available on the day of the public hearing.(5)A member of the SIA team shall facilitate the public hearing. The concerned Tahsildar, MPDO and Station House Officer of respective police station shall also be present in the public hearing to assist the SIA team. The Gram Panchayat or Municipal Ward representatives shall also be involved in all the decisions regarding the arrangements for the public hearings in their respective areas.(6)All the proceedings shall be held in the telugu language with effective and credible translators to ensure that all the participants could understand and express their views.(7)Representatives from the Requiring Body and Collector and Administrator shall also attend the public hearing and address the questions and concerns raised by the affected parties.(8)Public representatives, local voluntary organizations and media shall also be invited to attend the public hearings.(9)The proceedings of the public hearing shall be video recorded and transcribed accordingly. This recording and transcription shall be submitted along with the final SIA report and SIMP to the Collector.(10)After the conclusion of the public hearings, the SIA team shall analyze the entire feedback received and information gathered in the public meetings and incorporate the same along with their analysis, in the revised SIA report accordingly.(11)Every objection raised in the public meeting shall be recorded and the SIA team shall ensure that the every objection shall be considered in the SIA report.
