Section 28 in The Punjab Infrastructure (Development & Regulation) Act, 2002
28. Project identification and prioritisation.
(1)The Board shall be the nodal agency to coordinate all the efforts of the State Government in the identification and prioritisation of infrastructure projects.(2)The Board in consultation with the State Government shall scrutinise, evaluate and prioritise infrastructure projects to be developed, managed and operated in the State of Punjab.(3)The Board shall inform the State Government of the infrastructure projects so identified. The State Government shall decide within a period of [sixty] [Word 'ninety' substituted by Punjab Act 22 of 2003.] days of the receipt of such information, as to whether and which of the infrastructure projects will be undertaken as State Government projects in a time bound manner.(4)In case, the State Government decides not to take up an infrastructure project with total State Government budgetary funds or if it fails to decide within the stipulated period, the infrastructure project will automatically be referred back to Board. Upon such reference, the Board shall decide whether the infrastructure project is to be executed on complete private participation basis or with part private participation and part dependence upon the Development Fund or by complete funding out of the Development Fund; and thereafter, the Board through the Project Management Team or the Sectoral Sub-Committee, as the case may be, shall take the following steps, namely :-(i)publication of the notice containing details pertaining to the infrastructure projects in the leading newspapers, inviting objections and suggestions;(ii)assisting the Authority in conducting public hearing on objections and suggestions received to finalise the scope of the infrastructure project(iii)notification of infrastructure project inviting bids or placement of request for proposal;(iv)conducting pre-bid processes;(v)conducting evaluation of bids; and(vi)conducting negotiations and recommending the grant of concession by the Board.
