Section 24(b) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
(b)The Lead Consortium Member of a pre-qualified consortium cannot be replaced except with the prior permission of the [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] and which permission will be considered only in case of acquisition or merger of the Lead Consortium Member Company. Further, after a Bidding Consortium is selected to implement any Project, the Lead Consortium Member shall maintain a minimum equity stake of 26% for a period of time, as specified in the Sector Policy or the Concession Agreement.
