Section 15 in Tamil Nadu Infrastructure Development Act, 2012
15. Project Implementation through public sector mode.
(1)In respect of a Project decided by the Government to be implemented through public sector mode, the Board shall designate the public agency which shall implement that Project, give direction for its implementation and monitor the progress of implementation.(2)If the public agency does not commence the Project within three months from the date of receipt of such direction or expresses its inability to implement the Project, for any reason recorded in writing, the Board with the approval of the Government shall re-examine the Project as in sub-section (3) of section 14 and make a fresh recommendation to the Government.
