Section 20 in Tamil Nadu Infrastructure Development Board Regulations, 2013
20. Treatment of variation.
(1)Where a Contract or a Concession Agreement includes provisions for amendments consequent on variations; it shall be the responsibility of the Project Manager or PMF to :(a)Ensure party proposing an amendment consequent upon variation justifies it with adequate evidence and related costs;(b)Validate that the proposed amendments consequent upon variation are in accordance with procedures laid down in the Contract or Concession Agreement;(c)Maintain a register of all amendments consequent upon variation throughout the project life cycle;(d)Promote effective communication to have a shared understanding of implications of any amendments consequent upon variation between contracting parties; and(e)Ensure that timing for all amendments consequent upon variation are mutually agreed to, and take steps to ensure that variation management process outlined in the contract is followed by all contracting parties.(2)The Sponsoring Agency shall obtain approval for all amendments to terms of the Concession Agreement from the Board.
