Section 10 in Telangana Infrastructure Development Enabling Act, 2001
10. Functions of the Infrastructure Authority.
- The functions of the Infrastructure Authority shall be as follows:-(a)to conceptualise and identify projects and ensure their conformance to the objectives of the State;(b)to receive and consider projects under the Act from the Government or Government Agency or Local Authority and process the same;(c)to advise the Government or Government Agency or Local Authority, as the case may be, on the project and give recommendations or suggestions in that behalf;(d)to co-ordinate between concerned department of the Government and Government Agency for a project;(e)to monitor the competitive bidding process for Category II Projects and provide for course correction, if required;(f)to provide enablers for projects;(g)to prioritise and categorise projects and to prepare a project shelf;(h)to prepare road map for project development;(i)to identify inter-sectoral linkages;(j)to approve the terms of reference for consultancy assignments in Category II projects and the consultant selection process thereof;(k)to decide financial support and approve allocation of contingent liabilities for projects;(l)to recommend and approve bid documents, risk sharing principles and bid processes for Category II projects;(m)to approve the scale and scope of a suo-motu proposal or project undertaken through Swiss-Challenge Approach and to recommend modifications of a non financial nature if required;(n)to resolve issues relating to project approval process;(o)to prescribe time limits for clearances necessary for any project;(p)to review periodically the status of clearances and ensure that clearances are accorded within specified time frames and grant clearances if not granted within time frames or if denied, as may be specified;(q)to decide issues pertaining to user levies including but not limiting to prescribing mechanism and procedure for setting, revising, collecting and/or regulating user levies and to decide and settle disputes relating to user levies;(r)to approve sectoral policies and model contract principles;(s)to issue and/or amend guidelines needed to effectively implement the Act;(t)to coordinate with sector regulator/s;(u)to administer and manage the Fund and its assets;(v)to coordinate execution of the projects with Government, Government Agency and Local Authority;(w)to supervise or otherwise ensure adequate supervision over the execution, management and operation of project;(x)to build public opinion;(y)to fix and provide for recovery of fees, levies, tolls and charges as may be specified from time to time;(z)to levy and recover charges for abuse and polluter charges from the developer;(aa)to prescribe regulations to regulate its own procedures;(bb)to take all steps necessary for enforcing the provisions of the Act and realising the objectives of the Act.
