Section 9 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
9. Selection of the SIA team.
(1)The Commissioner, R&R shall select the SIA team for each project from the individuals and institutions registered or empanelled in the State Database of Qualified Social Impact Assessment Resource Partners and Practitioners.(2)The Requiring Body shall not be involved in any way in the appointment of the Social Impact Assessment team being appointed to carry out the Social Impact Assessment.(3)The size and selection criteria for the Social Impact Assessment team shall be as per the project-specific Terms of Reference developed by the State Social Impact Assessment Unit.(4)The Social Impact Assessment team may be constituted by appointing individuals or an organization with experience in conducting SIAs or related field-based assessments and the team may include-(i)a combination of independent practitioners, qualified social activists, academics, technical experts, who are not directly connected with the requiring body; and(ii)at least one woman member;(5)A team leader shall be appointed from amongst the Social Impact Assessment team to liaison with the State Social Impact Assessment Unit throughout the assessment period.(6)While selecting the Social Impact Assessment team, it is to be ensured that there is no conflict of interest involving the team members appointed to assess the concerned project.(7)If at any stage, it is found that any team member or any family member of the team member directly or indirectly receives any benefit from the Requiring Body or any other stakeholder in the project, the said member shall be disqualified.
