Section 19 in Tamil Nadu Infrastructure Development Act, 2012
19. Appointment of Project Manager and Experts.
(1)The Board may, if it considers necessary, shall direct the sponsoring agency to appoint a person, who has knowledge and experience in the working of public-private partnership modes and processes, for such period as may be prescribed in the regulations, as Project Manager for a public-private partnership Project. The Project Manager, so appointed shall be responsible for the management and tendering of the Project.(2)A public-private partnership project for which a Project Manager is appointed, the sponsoring agency shall, make available the services of the officers serving in that agency who possess expertise in the fields of risk management, contingency planning, quality assurance and performance management, public sector accounting and financial management, to assist the Project Manager:Provided that, if expert in a field is not available within the sponsoring agency, the agency may engage the services of a practicing consultant.
