Section 39 in The Punjab Infrastructure (Development & Regulation) Act, 2002
39. Execution of Concession Agreement.
(1)[Immediately after the issuance of the notice of award under sub-section (4) of section 35] [Words, brackets, figures and sign 'within a period of thirty days from the date of receipt of the notice of award or selection under sub-section (4) of section 34' substituted by Punjab Act 22 of 2003.], the public infrastructure agency shall execute a Concession Agreement with the awardee or successful bidder.(2)Where the Board, having regard to the nature of an infrastructure project is satisfied that it is necessary to do so, it may permit combination of two or more model contracts of the nature specified in Schedule II into one agreement for the purpose of private participation in the development, operation and management of the infrastructure projects.
