Section 14 in Tamil Nadu Infrastructure Development Board Regulations, 2013
14. Project Structuring and Final Approval for Public Private Partnership Projects.
(1)Based on the report from the Sponsoring Agency under regulation 13, if the Board is of the view that the information available regarding the technical, economic, social or financial parameters of the project are adequate to proceed with Public Private Partnership procurement, it will direct the Executive Committee to finalize the scope and structure of the project.(2)In cases where the Board is of the view that the information is inadequate it may cause further detailed project study covering all or any specific aspects of the project for which further information is required and upon being satisfied with the further information provided, it will direct the Executive Committee to finalize the scope and structure of the project based on such further information.(3)In finalizing the scope and structure of the project, the Executive Committee shall subject to the provisions of rule 12 of the Tamil Nadu Infrastructure Development Rules 2012 either approve of its own accord or secure the Board's specific approval for the extent and form of public financial support for the project.(4)In cases where the public financial support is to be state support, the possible extent and form of state support proposed shall be reported to the Government forthwith, including whether such state support is proposed to be a tender criterion.(5)In cases where the public financial support is to be support from the Central Government, the concerned administrative department and the sponsoring agency shall be advised to directly approach the agencies concerned in the Central Government.(6)If the Board concludes that project cannot be implemented in the Public Private Partnership mode, it may recommend to Government that the project may be implemented in the public sector mode or dropped.
