Section 5 in The Gujarat Infrastructure Development Act, 1999
5. Recommendation by Board.
(1)A proposal prepared by the State Government, a Government agency or a specified Government agency for participation by a person other than the State Government, a Government agency or a specified Government agency in financing, construction, maintenance and operation of the project, the cost of which exceeds such amount [as may be provided by the regulations] [Substituted for 'as may be prescribed' by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).], shall be submitted to the Board alongwith proposed concession agreement relating thereto for its consideration and different amounts of cost may be [provided] [Substituted for 'prescribed' by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).] for different nature of projects.(2)The Board shall consider the proposal and the proposed concession agreement submitted to it under sub-section (1) or sub-section (1) of section 10 [or section 10A] [These words, figures and letter inserted by Gujarat 18 of 2006, dated 31s' March, 2006 (w.e.f. 15-05-2006).] and may either recommend with or without modifications or not recommend, or return the proposal and concession agreement for reconsideration of the State Government, the Government agency or, as the case may be, the specified Government agency.
