Section 18 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
18. Consultation with Gram Sabha.
(1)When the Government considers land acquisition under any Act, the Government or the authority concerned shall submit to the Gram Sabha the following written information along with the proposal:-(i)The complete outline of the proposed project; including the possible impact of the project;(ii)Proposed land acquisition;(iii)New people likely to settle in the village and possible impact on the area and society; and(iv)The proposed participation, amount of compensation, job opportunities, for the people of the village.(2)After getting complete information the concerned Gram Sabhas shall be competent to summon representatives of the concerned authorities and the Government to examine them either individually or collectively. It shall be mandatory for all such persons summoned to furnish point-wise clear and correct information.(3)The Gram Sabha after considering all the facts, shall make a recommendation regarding the proposed land acquisition and rehabilitation plan of persons displaced.(4)The recommendation of Gram Sabha shall be considered by the Government or the authority concerned.(5)In case the Government or the authority concerned is not agree with the recommendations of Gram Sabha, it/they shall send the case again to the Gram Sabha for reconsideration.(6)If after a second consultation, the Government or the authority concerned passes an order against the recommendations of the Gram Sabha, record the reasons for doing so in writing.(7)In case of industrial projects, all the Gram Sabhas that are affected by such projects shall be consulted.
