Section 5(1) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
(1)The Authority shall exercise the following powers and perform the following functions, namely :-(a)to receive all proposals and certify whether the project qualifies to be the Infrastructure Project, keeping in mind the overall objectives of the State Government and the provisions of the Maharashtra Infrastructure Projects Policy;(b)to receive, consider and process the proposals for development of the Infrastructure Projects and to recognize and grant the status of 'Original Project Proponent' or 'Project Entrepreneur', as the case may be;(c)to facilitate co-ordination between the Government Authority, Government Agency, Local Authority or the concerned Department of the State Government, and the Original Project Proponent or Project Entrepreneur, as the case may be;(d)to promote the competitive bidding of the Infrastructure Projects;(e)to select Project Entrepreneur for the implementation of Infrastructure Projects by making appropriate recommendations to the Government Authority, Government Agency, Local Authority or the State Government;(f)to identify and leverage inter-sectorial or inter-project linkages;(g)to recommend and approve standard form of documents relating to the Infrastructure Projects;(h)to identify and encourage use of new concepts, new technologies, intellectual property rights in the Infrastructure Projects;(i)to resolve issues relating to the approvals of the Infrastructure Projects;(j)to recommend time limit for approval of Infrastructure Projects;(k)to periodically review the status of the Infrastructure Projects;(l)to approve sectorial policies and model contract principles;(m)to discharge such other functions as may be prescribed.
