Section 11(5) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(5)A member of the Social Impact Assessment team shall facilitate the public hearing. The concerned Tahsildar, Mandal Parishad Development Officer and Station House Officer of respective police station shall also be present in the public hearing to assist the Social Impact Assessment 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.
