Section 21 in Tamil Nadu Infrastructure Development Act, 2012
21. Monitoring of Project Implementation.
(1)The Board shall monitor the implementation of all Projects including the enforcement of concession agreements.(2)The Board may, for the said purpose, -(a)require the submission of periodical or special reports from the sponsoring agency, in such form and manner, as may be prescribed in the regulations;(b)give directions to the sponsoring agency to maintain project documentation in such form and manner, as may be prescribed in the regulations; and(c)give such other directions to the sponsoring agency as it deems fit.(3)The Board may make recommendations to the Government for corrective actions where projects appear to be failing to achieve their objectives.
