Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
8.
Process for conducting public hearings.—
Public hearings shall
be held in the affected areas to bring out the main findings of the Social
Impact Assessment, seeking feedback on the findings and to seek additional
information and views for incorporating the same in the final documents.
Public hearings shall
be conducted in all Gram Sabhas where members are directly or indirectly
affected by the acquisition of the land:
3. The date and venue of
the public hearing must be announced and publicised three weeks in advance
through public notifications and posters in all the villages within a radius of
five kilometres of the land proposed to be acquired, advertisement in local
newspapers, radio, and through direct communication with Gram Panchayat or Municipal
Ward representatives and by uploading the information on the website of the
appropriate Government.
4.
i.
The
draft Social Impact Assessment report and Social Impact Management Plan shall
be published in the local language three weeks prior to the public hearing and
distributed to all affected Gram Panchayats and Municipal offices. One copy of
the draft report shall be made available in the District Collector’s office.
ii.
The
Requiring Body may also be served with a copy of the draft report. Adequate
copies of the report and summaries shall be made available on the day of the
public hearing. Accessible displays and other visual shall be used to share the
findings of the Social Impact Assessment report.
1.
2.
3.
4.
5.
i.
A
member of the Social Impact Assessment team shall facilitate the public hearing
which shall be organised through the local administration with the designated
government officers of appropriate level.
ii.
The
Gram Panchayat or Municipal Ward representatives shall also be included in all
the decisions regarding the arrangements for the public hearings in their
respective areas.
1.
2.
3.
4.
5.
6. All the proceedings
shall be held in the local language with effective and credible translators to
ensure that all the participants could understand and express their views.
7. Representatives from
the Requiring Body and designated land acquisition and Rehabilitation and
Resettlement functionaries shall also attend the public hearing and address the
questions and concerns raised by the affected parties.
8. Public
representatives, local voluntary Organisations and media shall also be invited
to attend the public hearings.
9. The proceedings of
the public hearing shall be video recorded and transcribed accordingly. This
recording and transcription shall be submitted along with the final Social
Impact Assessment Report and Social Impact Management Plan.
10. After the conclusion
of the public hearings, the Social Impact Assessment team shall analyse the
entire feedback received and information gathered in the public meetings and
incorporate the same along with their analysis, in the revised Social Impact
Assessment Report accordingly.
11. Every objection
raised in the public meeting shall be recorded and the Social Impact Assessment
team shall ensure that the every objection shall be considered in the Social
Impact Assessment Report.
|
