Section 13 in Tamil Nadu Infrastructure Development Board Regulations, 2013
13. Publishing the Details of the proposed Public Private Partnership project for Objections and Suggestions.
(1)The CEO shall, within five days of receipt of the Government's direction to implement a project in the Public Private Partnership mode, intimate the Sponsoring Agency.(2)The Sponsoring Agency shall within fifteen days of receipt of the intimation, publish the details of the proposed project in the format prescribed in Appendix III on the Notice Board of their respective offices and their offices near the project site and on the official website of the Government of Tamil Nadu, the sponsoring agency's web site, where available and the Board's web site.(3)The notice shall invite objections and suggestions with regard to the proposed project development for a period of thirty days, which in special cases may be reduced to fifteen days with the approval of the Board.(4)Based on the objections and suggestions received, the Sponsoring Agency shall submit a report, in the format prescribed in Appendix IV to the Board, within a period of thirty days from the last date of receipt of objections and suggestions, inter alia responding to the objections and suggestions and proposing such modifications in the project as it deems appropriate.
