Section 28(4) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(4)In case, the State Government decides not to take up an infrastructure project with total State Government budgetary funds or if it fails to decide within the stipulated period, the infrastructure project will automatically be referred back to Board. Upon such reference, the Board shall decide whether the infrastructure project is to be executed on complete private participation basis or with part private participation and part dependence upon the Development Fund or by complete funding out of the Development Fund; and thereafter, the Board through the Project Management Team or the Sectoral Sub-Committee, as the case may be, shall take the following steps, namely :-(i)publication of the notice containing details pertaining to the infrastructure projects in the leading newspapers, inviting objections and suggestions;(ii)assisting the Authority in conducting public hearing on objections and suggestions received to finalise the scope of the infrastructure project(iii)notification of infrastructure project inviting bids or placement of request for proposal;(iv)conducting pre-bid processes;(v)conducting evaluation of bids; and(vi)conducting negotiations and recommending the grant of concession by the Board.
