Section 21 in Telangana Infrastructure Development Enabling Act, 2001
21. Selection criteria.
- The Government Agency or the Local Authority will first satisfy itself about the technical ability of the Developer to undertake and execute the Project and will follow,-(a)one or combination of one or more of the following criteria for Developer selection through competitive bidding in Build Own Operate and Transfer, Build Operate and Transfer and Build Own and Operate Projects,-(i)Lowest bid in terms of the present value of user fees;(ii)Highest revenue share to the Government;(iii)Highest up front fee;(iv)Shortest concession period;(v)Lowest present value of the subsidy;(vi)Lowest capital cost and Operation & Management cost for Projects having a definite scope;(vii)Highest equity premium; and(viii)Quantum of State Support solicited in present value;(b)For Build Transfer, Build Lease and Transfer and Build Transfer and Lease Projects selection criteria used will be the lowest net present value of payments from the Government.(c)Such other suitable selection criteria the Infrastructure Authority may allow or determine.
