Section 6 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
6. Social Impact Assessment Study.
(1)The Government / Commissioner, Rehabilitation & Resettlement shall be the Competent Authority for the State Social Impact Assessment Unit to arrange to carry out Social Impact Assessment Study.(2)The District Collector shall, within a period of fifteen days from the date of deposit of the processing fee for carrying the Social Impact Assessment study by the Requiring Body, issue a notification for carrying out Social Impact Assessment (SIA) in accordance with Part-B of FORM-II appended to these rules. The same shall be made available in Telugu language to the Gram Panchayat, Mandal Parishad, Municipality or Municipal Corporation, as the case may be, and in the offices of the District Collector, the Sub-Divisional Magistrate and the Tahsildar at Mandal level. The notification shall be published by way of a public notice by affixing at some conspicuous places in the affected areas and shall be uploaded on the website of the State Government and the revenue district concerned.(3)The Social Impact Assessment shall be conducted in consultation with concerned Gram Panchayat, Mandal Parishad, Municipality or Municipal Corporation, as the case may be, at village level or ward level in the affected areas, for the purposes of section 4 of the Act, followed by a public hearing at the affected areas by giving adequate publicity about the date and time and venue for the public hearing to ascertain the views of the affected families which shall be recorded in writing.(4)The Social Impact Assessment Report shall be submitted in Form-III appended to these rules to the Commissioner, R&R within a period of Six months from the date of commencement and shall include the views of the affected families recorded in writing.(5)The Social Impact Assessment Report including summaries shall be prepared and divided into two parts;(i)the Social Impact Assessment Report; and(iii)the Social Impact Management Plan.(6)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 be submitted in FORM-IV appended to these rules to the Commissioner, R&R.(7)The Social Impact Assessment Report and the Social Impact Management Plan shall be made available in the Telugu language to the concerned Gram Panchayat, Mandal Parishad, Municipality or Municipal Corporation, at village level or ward level in the affected areas and in the Offices of the District Collector, the Sub-Divisional Officer and Tahsildar. It shall also be published by way of a public notice by affixing at some conspicuous places in the affected areas and shall be uploaded on the website of the State Government and the revenue district concerned.
