Section 7 in Tamil Nadu Infrastructure Development Act, 2012
7. Functions of the Board.
- The Board shall, -(1)act as a nodal agency to co-ordinate the efforts of the Government in regard to the development of the Infrastructure sectors in the State;(2)identify or conceptualize, prioritize and determine the sequence of Projects and recommend to the Government a shelf of Projects for implementation in the State;(3)identify bottlenecks in the Projects and recommend policy initiatives to rectify the same;(4)formulate polices related to the sectors specified in Schedule I, so as to ensure that Project risks are identified and allocated between the stakeholders;(5)co-ordinate with the departments concerned and the implementing agencies;(6)prepare documents including feasibility study reports and detailed Project study reports, internally or through external consultants or experts;(7)scrutinize, evaluate and prioritize the Projects proposed by a public agency and recommend to the Government for its implementation;(8)prescribe the form of tender documents for all Projects;(9)designate the public agency, which shall implement a Project through public sector mode or through a public-private partnership;(10)approve concession agreements in respect of the Projects identified by the Board;(11)evaluate and recommend financial support from the Government under the Tamil Nadu Infrastructure Development Fund or from the Central Government;(12)co-ordinate with the Government, any Government agency and the sponsoring agency in the execution of public-private partnership projects;(13)manage and utilise the Project Preparation Fund;(14)promote and oversee, capacity building for project appraisal, project management, procurement, and related areas in Government departments and public agencies; and(15)perform such other functions as may be entrusted to it by the Government.
