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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(5) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012

(5)The Minimum Technical Requirements (MTR) shall necessarily include the following:
(a)description of the scope of the Project; which shall mean the physical facilities that need to be constructed, the capacity of each such facility or its component and related aspects;
(b)output specifications; which shall include a description of the target users, levels of service, quality standards and performance parameters;
(c)the design and safety codes or standards that the facility must comply to, including for management of social and environmental impacts;
(d)the operation requirements including the standards to be followed for operations of the facility and provision of service including standards for safety, security, labour relations, quality, monitoring, reporting and dissemination, service levels to be offered to customers including waiting times and standards for grievance redressal;
(e)maintenance requirements including the maintenance standards and schedule for compliance; and
(f)testing and performance monitoring requirements specifying the tests that would be carried out for performance monitoring and the key performance indicators that would be monitored.