Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
19.
Roles and responsibilities of the appropriate Government for consent
processes.—
The appropriate
government shall notify and publish the date, time and venue of Gram Sabhas,
Panchayats or Autonomous District Council meetings (in cases where Gram Sabha
does not exist or has not been constituted) and affected land owners meetings
for obtaining the consent and organise public awareness campaigns to encourage
participation of the affected land owners in the consent processes.
The appropriate
Government shall ensure that the following are provided at least three weeks in
advance to every member from whom consent is sought, in the local language,
namely:—
a.
a
copy of the draft Social Impact Assessment report (if readily available) in the
local language;
b.
initial
package being offered for compensation and Rehabilitation and Resettlement;
c.
a
list of the rights currently enjoyed by the village and its residents under
revenue laws, Forest Rights Act and other legislations;
d.
a
written statement signed by the District Collector, certifying that there will
be no consequences, if consent is denied for a project and stating that any
attempt to coerce or intimidate in order to obtain consent shall be illegal;
and
e.
contact
details of the officer or authority along with official telephone number to be
contacted in case of any attempt to coerce for signing the declaration of
consent process.
1.
2.
3. The District
Collector or any official appointed by the District Collector shall attend the
Gram Sabhas, Panchayats or Autonomous District Councils (in cases where Gram
Sabha does not exist or has not been constituted) and land owners meetings.
4. The appropriate
Government shall ensure that all the documents relating to Social Impact
Assessment are made available to the affected land owners and all requests for
information are provided within seven days.
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