Section 7 in Tamil Nadu Infrastructure Development Board Regulations, 2013
7. Project Concept Note.
(1)In pursuance to section 14 of the Act, the views of the public agency under sub section (1) or the proposal under sub-section (2) shall be submitted to the Board in the form of a Project Concept Note, containing the details as indicated in the format prescribed in Appendix I.(2)The public agency shall also submit along with the Project Concept Note, the Feasibility Study, if already completed and available of the proposed project.(3)On receipt of the Project Concept Note, the Chief Executive Officer shall first make a determination whether the project is within the ambit of the Board and if not, he shall return the project proposal to the public agency.(4)The Chief Executive Officer shall, where no feasibility study has been submitted by the public agency or if he finds that the feasibility study submitted is not adequate for the purposes of the Act and the Regulations, cause a feasibility study to be prepared either by directing the public agency to do so or by engaging the services of a consultant or expert.(5)The Chief Executive Officer shall based on the Project Concept Note and the feasibility study prepare a note for the consideration of the Board.(6)The said note prepared shall also indicate the possible extent and form of public financial support a project may require when it is proposed to be implemented in the Public Private Partnership mode.
