Section 7 in Tamil Nadu Infrastructure Development Rules, 2012
7. Projects where the Board will be Procuring Entity.
- The Board itself may be the procuring entity for the following classes of projects:(a)Multi-sector projects where the Government is of the view that the Board would be the most appropriate procurement entity;(b)A complex or innovative project for which the Board is unable to identify an appropriate public agency;(c)Any other project for which the Government may specifically designate the Board as the procuring entity.
