Section 17 in Tamil Nadu Infrastructure Development Board Regulations, 2013
17. Appointment of Project Managers.
(1)In cases where no Project Management Facility is created for a project, the public agency implementing a project in the public sector mode shall designate a Project Manager and a sponsoring agency implementing a Public Private Partnership Project shall designate a Project Manager under section 19 of the Act.(2)Any person designated as Project Manager under sub-regulation (1) shall be either a senior Government official or have ten years of project management experience, and shall discharge the functions specified in Appendix V.
