Section 10 in Tamil Nadu Infrastructure Development Board Regulations, 2013
10. Recommendation of the Board.
(1)On considering the note prepared under clause (5) of regulation 7, the project concept note and the feasibility study, the Board shall make a determination as to the feasibility and the desirability of implementing the project on account of its socio-economic benefits, including the priority of such implementation vis a vis other projects under its consideration.(2)The Board shall satisfy itself that all options to increase efficiency in project scoping have been considered, the same level of service delivery needs cannot be met with a reduced scope and scale of the Project and that the capital and operating costs have been optimized and are reasonable;(3)Upon deciding that the project is feasible and is of priority, the Board shall, subject to the provisions of regulation 11, make a determination as to whether the public private partnership mode would be appropriate.(4)The Board shall then recommend to Government that those projects which are to be implemented in the public sector mode, those which may be implemented in either mode, and those which are to be implemented in the public-private partnership mode. Where the Board recommends the public private partnership mode of implementation, it shall also indicate the appropriate form of concession agreement to be entered into from out of those in Schedule II of the Act.(5)In cases where the Board recommends implementation through the Public Private Partnership mode, it shall also indicate the possible extent and form of public financial support that the project may require in accordance with rule 12:Provided that in cases where the public financial support proposed is from the Central Government, the sponsoring agency may be advised to approach the appropriate agency of the Central Government.(6)The Board shall also indicate in its recommendations the public agency which is to implement the project in the public sector mode, or which is to be designated as the sponsoring agency for Public Private Partnership mode of implementation.
