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State of Tamilnadu - Section

Section 21 in Tamil Nadu Infrastructure Development Board Regulations, 2013

21. Exit strategy for continued service delivery after exit.

(1)The Public Agency or Sponsoring Agency shall ensure that the Contract or Concession Agreement provides for a hand back and exit strategy for the Project.
(2)Such an exit strategy shall include : -
(a)Review of options to ensure service continuity;
(b)Testing and valuation of assets;
(c)Resource allocation for implementing the exit strategy; and
(d)Obligation of the parties in relation to the exit strategy.
(3)The Project Management Facility shall be responsible for implementation of exit strategy at the end of contract term.
(4)After the exit of the Private Sector Participant, the Sponsoring Agency may decide to continue the delivery of the service through a fresh operations and maintenance contract.Appendix- IFormat For Project Concept Note(See regulation 7)
1 General Response
1.1 Name of the Project  
1.2 Project Id number (if already assigned)  
1.3 Sector  
1.4 Implementing Agency, Government Department  
1.5 Previous phases, if any  
1.6 Project development in public or Public PrivatePartnership mode  
2 Project Description  
2.1 Brief description of the project  
2.2 Justification for the project  
2.3 target population  
2.4 Project land available with Government Yes/ No
2.5 Land acquisition required, if any. Yes/ No
2.6 Rehabilitation and Resettlement, if any Yes/ No
2.7 Would the project require a transaction advisor? Yes/ No
2.8 Basic design/components developed Yes/ No
2.9 Preliminary studies undertaken Yes/ No
2.1 Feasibility studies undertaken Yes/ No
2.11 Statutory clearances required Yes/ No
2.12 Statutory clearances obtained Yes/ No
2.13 Project implementation schedule prepared Yes/No
2.14 Assessment on possible risks and challenges Yes/ No
2.15 REOI floated? Yes/ No
2.16 Will the project have future phases? Yes/ No
2.17 Does the project have linkages with similarprojects? Yes/ No
2.18 Whether similar projects undertaken previously? Yes/ No
2.19 Would the project generate direct employment? Yes/ No
2.2 Would the project generate in-direct employment? Yes/ No
2.21 Does the project have the capacity to kick-offcontinuous and comprehensive development of the location? Yes/ No
3 Brief Project Description  
3.1 The engineering and technical aspects of theProject  
3.2 The operational aspects of the Project  
3.3 Preliminary assessment of all likely technicaland operational risks  
3.4 Socio-economic assessment and analysis  
3.5 Environmental assessment scoping  
4 Financials  
4.1 Estimated total project cost with break-up/phasing of investment  
  Sources of financing: (if available)  
4.2 For Public Sector Mode  
a Internal resources of Public Agency  
b Budgetary support  
c Support from any other agency  
d Project Based Loans  
4.3 For Public Private Partnership Mode  
a Resources to be raised by the Concessionaire  
b Equity  
c Debt  
d Public Financial Support the project may need Rs.
e Form of Public Financial Support- please detail(Refer Rule)  
f Source of Public Financial Support Yes/No
g Govt, of India VGF - is project eligible Yes/ No
h State support envisaged and reason? Yes/ No
i Extent and Sources of State Support Sponsoringagency's internal resources Other budgetary resources TNIDF  
j Form of state support (please specify)  
k Is it an annuity-based project? Yes/ No
l Financial IRR  
m Economic RR  
4.4 Will the project have predetermined usercharges/ tariffs Yes/ No
4.5 The cost recovery/income generation assumptionsof the Project  
4.6 Likely interest of private entities in theProject  
4.7 Possible financial risks  
4.8 Identification of likely economic benefitsgenerated by the Project  
5 Next Steps:  
5.1 Further steps needed to complete projectpreparation (Please detail: preparation of detailed projectstudy; other market/financial/legal studies; preparation oftender documents including RFQ, RFP, DCA etc.)  
5.2 Resources required to complete the projectpreparation process (Please detail: need to engage consultantsincluding transaction advisors)  
5.3 Is financing needed from TN Project PreparationFund? If so has an application been made?  
5.4 Parties responsible for completing next steps  
5.5 Roles and responsibilities of involved parties  
5.6 Time frame required for completing projectpreparation  
Appendix- IIFormat For Feasibility Study Report(See regulation 8)
(1)Executive Summary