Section 5(4) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
(4)The Authority shall advise the State Government on all or any of the following matters, namely :-(a)formulation of the Maharashtra Infrastructure Projects Policy;(b)promotion and use of new concepts, new ideas, innovation, efficiency and economy in harnessing the proposals, awarding contracts and overall development of Infrastructure Projects in the State;(c)promotion of investment in the Public Private Partnerships;(d)any other matter referred to the Authority by the State Government.
