Section 19 in Tamil Nadu Infrastructure Development Board Regulations, 2013
19. Project Management Plan.
(1)The Public agency or Sponsoring Agency shall cause to be prepared by the Project Management Facility or the Project Manager, following the principles contained in Appendix V, a Project Management Plan at a stage no later the signing of the Contract or the Concession Agreement, which shall:(a)define the processes that enable all parties to meet their obligations;(b)monitor performance by the Parties of their respective obligations under the contract or the Concession Agreement;(c)manage differences through proactive relationship management;(d)manage unanticipated developments and mitigating risks through efficient risk management; and(e)resolve disputes in an expeditious manner, with minimal impact on service delivery.(2)The Project Management Plan shall also serve as a repository of basic project related documentation and shall include -(a)The Contract or Concession Agreement and its schedules;(b)All financing agreements as well as financial models, where applicable;(c)The names, roles and contact details of key individuals of both parties;(d)Implementation plan during development, construction, operations and exit phases;(e)Performance management plan;(f)Risk management plan;(g)Financial and contract administration plan;(h)Relationship management and Contingency plan; and(i)Contract Termination and Handover plan.
