Section 20(2) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(2)The Board shall :-(i)act as a nodal agency to co-ordinate all efforts of the State Government regarding the development of the infrastructure sectors, involving private participation and funding from sources other than those provided by State budget and will, -(a)identify infra structure projects for [private participation] [Word 'privatisation' substituted by Punjab Act No. 22 of 2003.];(b)promote competitiveness and progressively involve private participation while ensuring fair deal to the consumers;(c)identify bottlenecks in the infrastructure sectors and recommend to the State Government, policy initiatives to rectify the same;(d)select, prioritise and determine sequencing of infrastructure projects;(e)formulate clear and transparent policies related to the infrastructure sectors so as to ensure that project risks are clearly identified and allocated between the state holders; and(f)identify the sectoral concessions to be offered to concessionaires to attract private participation and secure availability of viable infrastructure facilities to the consumers;(ii)prepare internally or through external consultants or service providers engaged for the purpose, all necessary documents including the bid or tender documents, draft contracts including the various contractual arrangements and incentives to be offered by the State Government ;(iii)create a Fund to be known as Punjab Infrastructure Initiative Fund, which shall vest in the Board to carry out the pre-feasibility and feasibility studies and the preparing of reports for the proposed infrastructure projects, alongwith the collection of the relevant data. The Punjab Infrastructure Initiative Fund will have contributions from the Development Fund, budgetary resources of State Government, public bodies and multilateral lending agencies and financial institutions;(iv)assist public infrastructure agencies and concessionaires in obtaining statutory and other approvals;(v)recommend the grant of concessions to a public infrastructure agency in accordance with the provisions of this Act, the rules and the regulations made thereunder ;(vi)assist in determining the level and structuring of investments of the State Government and public bodies into infrastructure projects with private participation including holding the investment or part thereof ;(vii)create special purpose vehicles for implementing infrastructure projects in terms of section 38 in coordination with the State Government or public infrastructure agencies ; and(viii)manage and administer the Development Fund and the Punjab Infrastructure Initiative Fund.
