Section 15 in Himachal Pradesh Infrastructure Develoment Act, 2001
15. Procedure for identifying Projects.
(1)For the identification of projects for private sector participation in infrastructure development in pursuance of section 14, the Board may consider suggestions from Government agencies or persons engaged in the business of developing or implementing infrastructure projects.(2)The Board may itself conduct or have conducted on its behalf such preliminary investigations as are necessary to establish the prima facie suitability of the project for private sector participation within the parameters for a concession agreement or arrangement given in section 16 in identifying the projects which can be developed for private sector participation.(3)The Government agencies may opt to undertake the development of such identified projects on their own or with the assistance of the Board.
