Section 6 in Tamil Nadu Infrastructure Development Board Regulations, 2013
6. Panel of Transaction Advisors and other Consultants.
(1)The Board may prepare panels of Transaction Advisors and other categories of consultants by following the pre-qualification process prescribed under Tamil Nadu Transparency in Tenders Act, 1998 (Tamil Nadu Act 43 of 1998);(2)The panel for each category of consultants shall be valid for a period of two years and shall ordinarily consist of at least six members.(3)When a procuring entity wishes to engage the services of a Transaction Advisor or of any category of consultant for which the Board has prepared a panel, financial quotations for the specified scope of work may be called for from the transaction advisors or consultants on the panel and select the lowest tenderer.
