Section 30 in Tamil Nadu Infrastructure Development Act, 2012
30. Power to make Rules.
(1)The Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the websites in which the list of Projects recommended by the Board for implementation under section 14 shall be published;(b)the proportion of the cost of Project that may be provided as subsidy by the Government;(c)incentives that may be provided to a concessionaire as State support;(d)the tenure of experts in the Executive Committee and the terms and conditions of their appointment;(e)the fees and allowances payable to the non-official members of the Board or of any of its committees and to the special invitees to the meetings of the Board or of any of its committees;(f)the class of Projects for which the Board shall be the procuring entity under the Tender Act;(g)the rate and period for which Infrastructure cess may be levied;(h)the rates at which the Board may levy fees, user charges and abuser charge;(i)the purposes for which the Tamil Nadu Infrastructure Development Fund and the Project Preparation Fund shall be utilised;(j)the manner in which the Tamil Nadu Infrastructure Development Fund and the Project Preparation Fund shall be managed and utilised;(k)the manner and form in which accounts shall be maintained by the Board;(l)the form in which the annual statement of accounts of the Board shall be prepared;(m)the time limit within which the accounts and the audit report shall be forwarded by the Board to the Government;(n)the form of the Annual report and the time limit within which it shall be submitted by the Board to the Government;(o)any other matter which is to be, or may be, provided for in the rules.
