Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014

Contents
Sections	Particulars
	Preamble
Chapter I	General
1	Short title and commencement
2	Definitions
Chapter II	Social Impact Assessment
3	Social Impact Assessment study
4	Institutional support and facilitation for Social Impact Assessment
5	Project-specific Terms of Reference and Processing Fee for the Social Impact Assessment
6	Selection of the Social Impact Assessment team
7	Process of conducting the Social Impact Assessment
8	Process for conducting public hearings
9	Submission of Social Impact Assessment Report and Social Impact Management Plan
10	Social Impact Assessment Report and Social Impact Management Plan
11	Appraisal of Social Impact Assessment Report by an Expert groups
12	Consideration of the Social Impact Assessment Report, recommendations of the Expert Group etc..
13	Web-based Work Flow and Management Information System for Land Acquisition and Rehabilitation & Resettlement
14	Additional Norms with regard to the Social Impact Assessment Process
15	Inventory of Waste, Barren and Unutilised Land
Chapter III	Consent
16	Consent Requirements
17	Consent of the Gram Sabha
18	Consent of the Affected Land owners
19	Roles and responsibilities of the appropriate Government for consent processes
20	Roles and responsibilities of the Requiring Body for consent processes
	Form - I
	Form - II
	Form - III
	Form - IV