Section 31(2) in Tamil Nadu Infrastructure Development Act, 2012
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)the information that may be assessed or ascertained through feasibility study and detailed Project study;(b)the posts, that may be created for appointment of officers and staff of the Board, their salary, allowances and conditions of service;(c)the form and manner of tender documents and the class of Projects in respect of which, the tender documents require prior approval of the Board;(d)the time and place of meetings of the Board and of the Executive Committee, the procedure to be followed in regard to the transaction of business at such meetings and the quorum at such meetings;(e)the "value for money test" to ascertain the cost of implementation of a Project through public sector mode and through public-private partnership, in order to compare and adopt the mode of implementation, which is cost effective;(f)the form and manner in which the details of the proposed Project shall be published by the sponsoring agency under section 16;(g)the period within which the sponsoring agency shall submit a report to the Board under section 16;(h)period of experience for appointment as Project Manager;(i)the number of members of the Project Management Facility, their qualifications, powers and functions;(j)the form and manner of submission of periodical and special reports by the sponsoring agency to the Board under section 21;(k)any other matter which is to be, or may be provided for in the regulations.
