Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
Form–I
Part
-A. Terms of Reference and Processing Fee for the Social Impact Assessment
[See
sub-rule (1) of rule 5]
i.
The
Social Impact Assessment Unit will review the proposal for land acquisition
sent by the appropriate Government and produce a project-specific Terms of
Reference and budget. Based on the Terms of Reference and budget, a processing
fee will be determined, which must be deposited by the Requiring Body before
the notification of the Social Impact Assessment can be issued.
ii.
The
Terms of Reference shall include the following information:-
a.
A
brief description of the project, project area and the extent of lands proposed
for acquisition.
b.
The
objectives of the Social Impact Assessment and all the activities that must be
carried out by the Social Impact Assessment team.
c.
Sequencing,
schedule and deadlines for deliverables with dates for the Social Impact
Assessment process, based on the size and complexity of the project and land
acquisition, and whether consent of Gram Sabhas and/or land owners is required
to be sought.
d.
The
appropriate size and profile of the Social Impact Assessment team required
(including field surveyors if needed) to conduct the Social Impact Assessment
for the specific project.
e.
A
project-specific budget based on the Terms of Reference, with a clear break-up
of costs for each item or activity.
f.
The
schedule for the disbursement of funds to the Social Impact Assessment team
tied to clearly defined deliverables in the Social Impact Assessment process.
i.
ii.
iii.
The
processing fee will be determined based on the Terms of Reference and budget
developed for each specific project and will be based on the type, size,
location, and sensitivity of the project and the land proposed for acquisition.
Information regarding the processing fee bands and the cost for separate
components or line items must be made consistent and easily accessible, so that
the Requiring Body can factor this into its costs in advance. These rates must
be reviewed and revised from time to time. A fixed proportion of the fee will
go towards meeting the costs of the Social Impact Assessment Unit.
Part-B.
Notification of the Social Impact Assessment
[See
sub-rule (1) of rule 3]
The
notification of the Social Impact Assessment must include:-
a. Name of project
developer, a brief description of the proposed project and the extent of the
lands proposed for acquisition, the project area and the affected areas to be
covered by the Social Impact Assessment.
b. The main objectives
of the Social Impact Assessment and key activities including
i.
consultations
ii.
survey
iii.
public
hearing/s.
a.
b.
c. If consent of Gram
Sabhas and/or land owners is required, the notification must state this.
d. The timeline for the
Social Impact Assessment and the final deliverables (Social Impact Assessment
Report and Social Impact Management Plan) along with the manner of their
disclosure must be specified.
e. Statement that any
attempt at coercion or threat during this period will render the exercise null
and void.
f. Contact information
of the Social Impact Assessment Unit.
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