Section 5 in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019
5. Functions of Judicial Preview Committee.
(1)The Government Agency or the Local Authority shall place before the Hon'ble Judge, all the tender related documents with regard to the Infrastructure projects of value of Rupees 100 crores and above.(2)The Hon'ble Judge may, suggest suitable modifications essential to achieve the object of transparency, to secure competition and equal opportunity.(3)For the purpose of identification of an infrastructure project of value Rupees 100 crore and above; any part so segregated or divided or tendered separately which form part of the original work shall deemed to be an integral part of such infrastructure project, necessitating preview.Chapter-III Technical or Other Committees
