Section 19(1) in Tamil Nadu Infrastructure Development Board Regulations, 2013
(1)The Public agency or Sponsoring Agency shall cause to be prepared by the Project Management Facility or the Project Manager, following the principles contained in Appendix V, a Project Management Plan at a stage no later the signing of the Contract or the Concession Agreement, which shall:(a)define the processes that enable all parties to meet their obligations;(b)monitor performance by the Parties of their respective obligations under the contract or the Concession Agreement;(c)manage differences through proactive relationship management;(d)manage unanticipated developments and mitigating risks through efficient risk management; and(e)resolve disputes in an expeditious manner, with minimal impact on service delivery.
