Section 14 in Tamil Nadu Infrastructure Development Act, 2012
14. Project Identification and Prioritization.
(1)The Board, on its own accord or on a study or survey caused to be conducted or based on inputs received from a third party, on identifying or conceptualizing a Project to be developed, managed and operated in this State, shall seek the views of the public agency concerned thereon:Provided that if the public agency does not furnish its views within thirty days from the date of receipt of the said communication from the Board, it shall be deemed that the public agency has no views to offer.(2)Any public agency may also identify or conceptualize a Project to be developed, managed and operated in this State and send proposal therefor to the Board for its recommendation. The Board shall scrutinize, evaluate and where more than one such proposal is received, prioritize the same.(3)The Board, on receipt of the views of the public agency under sub-section (1) or proposal from any public agency under sub-section (2), shall examine the same with reference to the following factors, namely :-(i)the cost-benefit analysis of the Project including the socio-economic cost-benefit;(ii)the cost effectiveness of implementation through public-private partnership with a value for money test, as may be prescribed in the regulations;(iii)the possibility of specifying Project performance parameters and measuring their outcomes;(iv)the risk sharing possibilities with the private sector participant;(v)the technological and managerial advantages that may accrue due to private sector participation; and(vi)the socio-economic factors which may affect investment by the private sector participant.(4)The Board, shall cause the feasibility study and after satisfying itself as to the feasibility of the proposed Project, recommend the same to the Government, indicating specifically as to whether it may be implemented through public sector mode or through public - private partnership.(5)The Board shall cause the details of projects recommended under sub section (4), to be published on its website and on such other websites, as may be prescribed in the rules:Provided that the Board may, for reason to be recorded in writing, choose not to publish the details of a Project.(6)On receipt of proposal for implementation of the Project under sub-section (4), the Government shall consider the same and communicate its decision on the implementation of the Project including the mode of its implementation, to the Board ordinarily within thirty days.
