Section 3 in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019
3. Constitution of Judicial Preview.
- The Government may, by notification shall, -(i)Provide for undertaking Judicial preview, prior to inviting tenders, by a person who is or has been Hon'ble Judge of High Court, for all infrastructure projects including Public Private Partnership (PPP) projects of the value of Rupees 100 Crore and above to ensure conformity in procedure, rules and guidelines prescribed by State and Central Governments from time to time.(ii)Provide the Terms of Reference for the Judicial Preview and also specify the guidelines, rules as applicable from time to time, in the conduct of such preview.
