Section 15 in Tamil Nadu Infrastructure Development Board Regulations, 2013
15. Approval of Tender Documents and Concession Agreement.
(1)The Board may prescribe standard tender documents for adoption for different types of projects and such standard documents may be used for procurement wherever available.(2)Until such standard tender documents are prescribed, the public agency or sponsoring agency, as the case may be, shall submit the draft tender documents for the prior approval of the Board.(3)In the case of Public Private Partnership projects, the sponsoring agency may where applicable follow the model tender documents and model concession agreements for Public Private Partnership projects prepared by the Union Planning Commission as the base, with such modifications as may be necessary.(4)All tender documents including draft concession agreements for Public Private Partnership projects shall require the prior approval of the Board and any substantive changes made during pre-tender consultations with prospective tenderers shall also be approved by the Board.(5)The sponsoring agency may with the prior concurrence of the Board issue a Request for Expression of Interest at any time and even the project scope and structure are finalized by the Board under section 17 of the Act.(6)The sponsoring agency shall issue the Request for Quotations only after the project scope and structure have been finalized by the Board under section 17 of the Act and the financial support from Tamil Nadu Infrastructure Development Fund, if any, is approved under rule 12 of the Tamil Nadu Infrastructure Development Rules.(7)The sponsoring agency shall forward to the Board, the Concession Agreement to be signed with the tenderer whose tender has been accepted with a certificate that no changes have been affected in the final Draft Concession Agreement which formed part of the Request for Proposal (RFP).
