Section 14(3) in Tamil Nadu Infrastructure Development Act, 2012
(3)The Board, on receipt of the views of the public agency under sub-section (1) or proposal from any public agency under sub-section (2), shall examine the same with reference to the following factors, namely :-(i)the cost-benefit analysis of the Project including the socio-economic cost-benefit;(ii)the cost effectiveness of implementation through public-private partnership with a value for money test, as may be prescribed in the regulations;(iii)the possibility of specifying Project performance parameters and measuring their outcomes;(iv)the risk sharing possibilities with the private sector participant;(v)the technological and managerial advantages that may accrue due to private sector participation; and(vi)the socio-economic factors which may affect investment by the private sector participant.
