Section 10A in The Gujarat Infrastructure Development Act, 1999
10A. [ Selection by direct negotiation. [Section 10A inserted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).]
(1)Notwithstanding anything contained in sections 9 and 10, a person other than the State Government, Government agency or specified Government agency, may submit a proposal and proposed concession agreement for direct negotiation to the State Government, Government agency or the specified Government agency for any of the project specified in Schedule III.(2)If the State Government, Government agency, or, as the case may be, the specified Government agency is satisfied that the project is of a nature specified in Schedule III, it may-(a)consider the proposal from all aspects (including technical and financial) and if necessary modify the same in consultation with the person who has submitted the proposal and the proposed concession agreement, and(b)submit the proposal and the proposed concession agreement to the Board, if the cost of the project exceeds the limit provided by the regulations.(3)On acceptance of the recommendation of the Board made under sub-section (2) of section 5, the State Government, Government agency or, as the case may be, the specified Government agency may enter into a concession agreement with a person who has submitted the proposal under sub-section (1).] [Sub-section (1) substituted by Gujarat 18 of 2006, dated 31s' March, 2006 (w.e.f. 15-05-2006).]
