Section 12 in Tamil Nadu Infrastructure Development Board Regulations, 2013
12. Project Implementation by Public Sector Mode.
(1)On receipt of Government's decision to implement a project in the public sector mode, if the Board is of the view that the information available regarding the technical, economic, social or financial parameters of the project are adequate to proceed with the implementation of the project, it shall inform the designated public agency and direct them to commence implementation forthwith.(2)In cases where the Board is of the view that the information is inadequate it may cause further detailed project study covering all or any specific aspects of the project for which further information is required and upon being satisfied with the further information provided, it will direct the designated public agency to commence implementation forthwith.(3)For the purposes of section 15 of the Act, implementation of the project will be deemed to have commenced from the date the first tender notice covering a significant proportion of the project is published:Provided that if even after three successive tender notices, there is inadequate response and it has not been possible to finalize the tenders, the Board may decide that the public agency has not commenced implementation of the project and proceed to act under sub-section (2) of section 15 of the Act.
