Section 10A(2) in The Gujarat Infrastructure Development Act, 1999
(2)If the State Government, Government agency, or, as the case may be, the specified Government agency is satisfied that the project is of a nature specified in Schedule III, it may-(a)consider the proposal from all aspects (including technical and financial) and if necessary modify the same in consultation with the person who has submitted the proposal and the proposed concession agreement, and(b)submit the proposal and the proposed concession agreement to the Board, if the cost of the project exceeds the limit provided by the regulations.
