Section 12 in Tamil Nadu Infrastructure Development Rules, 2012
12. Intimation of need for Financing and Application for Financing.
(1)At the stage when the Board recommends projects for implementation to the Government under sub-section (4) of Section 14 of the Act, the Board shall provide a preliminary indication of the extent and form of state support and specifically support from the Tamil Nadu Infrastructure Development Fund and for this purpose the Board may obtain necessary information from the Sponsoring Agency in such manner as may be prescribed in the Regulations;(2)Before the Board finalizes the project scope and structuring, under section 17 of the Act, if the project requires financial support from the Tamil Nadu Infrastructure Development Fund, the sponsoring agency shall prepare a financial model in the manner prescribed in the regulation and if any state support including the support from the Tamil Nadu Infrastructure Development Fund is required, they may submit an application for assistance to the Board in the format as prescribed in Appendix II along with a financial model for the project;(3)In cases where the extent of financial support from the Tamil Nadu Infrastructure Development Fund is proposed to be a tender criterion, this shall be clearly indicated in the application of the sponsoring agency;(4)The Board may after a consideration of the application, the project scope, structure and the financial model, approve the extent and form of proposed financial support from the Tamil Nadu Infrastructure Development Fund with such modifications as it considers necessary :Provided that the Board may also recommend to the Government some other form of state support or direct the sponsoring agency to approach the Central Government for public financial support;(5)For Public Private Partnership projects of a value up to Rs.100 crores, the powers to approve financial support from the Tamil Nadu Infrastructure Development Fund are delegated to the Executive Committee;(6)The Sponsoring agency shall not issue a Request for Proposal under the Tamil Nadu Transparency in Tenders (Public Private Partnership) Rules, 2012 until the Board's approval is obtained under sub rule (4);(7)The sponsoring agency intimating the acceptance of a tender under Sub-section (4) of Section 18 of the Act, shall also indicate in cases where public financial support is the bid criterion, the extent and form of public financial support sought by the bidder and the CEO of the Board shall forthwith communicate such information to the Government.
