Section 15(1) in Tamil Nadu Infrastructure Development Rules, 2012
(1)The Project Preparation Fund may, in addition to the purposes specified in sub-section (4) of Section 25 of the Act, be used for the following purposes:(a)Any technical study required to finalize the technical, legal or financial parameters of a project including legal reviews and commercial assessment studies;(b)Preparation of Impact Assessment Studies including Environmental Impact Assessment Studies;(c)Preparation of tender documents including standard tender documents;(d)Preparation of other essential project documentation prior to signing concession agreement;(e)Training; and(f)Conduct of outreach events including seminars and conferences.
