Section 12(5) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
(5)A member of the Social Impact Assessment team shall facilitate the public hearing which shall be organized through the local administration alongwith the Government officers i.e. Sub Divisional Officer (C)/Tehsildar, as may be specified. Public representatives in the local authorities shall also be included in all the decisions regarding the arrangements for the public hearings in their respective areas.
