Section 3AC(2) in The Haryana Development and Regulation of Urban Areas Act, 1975
(2)The Board shall-(i)act as a nodal agency to co-ordinate all efforts of the Government regarding the development and implementation of infrastructure sectors and infrastructure projects for the benefit of State of Haryana, involving private participation and funding from sources other than those provided by State budget and shall,-(a)identify infrastructure projects for private participation;(b)promote competitiveness and progressively involve private participation while ensuring fair deal to the end-users;(c)identify and promote technology initiatives in urban development and infrastructure development sector for improving efficiency in the system;(d)identify bottlenecks in the infrastructure sectors and recommend to the Government policy initiatives to rectify the same;(e)select, prioritise and determine sequencing of infrastructure projects;(f)formulate clear and transparent policies related to the infrastructure sectors so as to ensure that project risks are clearly identified and allocated between the stakeholders; and(g)identify the sectoral concessions to be offered to concessionaires to attract private participation and secure availability of viable infrastructure facilities to the consumers;Provided that where participation is sought by any person by participating in disinvestment process, the provisions of this Act shall not apply:Provided further that any authority or body, constituted to implement such disinvestment, may seek assistance from the Board.(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 Government;(iii)assist public infrastructure agencies and concessionaires in obtaining statutory and other approvals;(iv)recommend the grant of concessions to a public infrastructure agency in accordance with the provisions of this Act, the rules and the bye-laws made there under;(v)assist in determining the level and structuring of investments of the Government and public bodies into infrastructure projects with private participation including holding the investment or part thereof;(vi)create a special purpose vehicle for implementation of any infrastructure project in co-ordination with the Government or public infrastructure agencies; and(vii)administer the Fund and projects under this Act.
