Section 8 in Tamil Nadu Infrastructure Development Act, 2012
8. Powers of the Board.
- The Board shall, for the purpose of carrying out its functions under this Act, have the following powers, namely :-(a)to call upon any public agency or concessionaire or any person to furnish any information in regard to any Project;(b)to inspect, visit and monitor any Project and its execution, operation and management; and(c)to regulate its own procedures.
