Section 10(2) in The Gujarat Infrastructure Development Act, 1999
(2)On acceptance of the recommendation of the Board made under sub-section (2) of section 5, the State Government, the Government agency or, as the case may be, the specified Government agency shall adopt the proposal as the basis for selecting a person with whom concession agreement for undertaking the project may be entered into, and for selecting such person, the State Government, the Government agency or, as the case may be, the specified Government agency shall follow the procedure of competitive public bidding [prescribed under] [Substituted for 'specified in' by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).] section 9.
