Section 37(6) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(6)The Request for Technical Proposal (RTP) shall ordinarily require the Qualified Applicants to submit responses on the technical solution, business solution and financial plan for implementing the Project. The Procuring Entity shall define and document the specific requirements for Technical Proposal for each Project in the Request for Technical Proposal (RTP), which have not already been assessed at the Request for Qualification (RFQ) stage and shall ordinarily include:(a)Basic information about the Qualified Applicant:(i)Corporate information about the Qualified Applicant;(ii)Constitutional documents of the Qualified Applicant;(iii)Annual reports (if required);(iv)Details about business activities including number of years of operation, certifications, tie ups and similar arrangements; and(v)Any other documents considered relevant.(b)Experience of the Applicant, relevant to the Project:(i)Details of the project experience; and(ii)Certificates and other documentation supporting the project experience;(c)Approach and methodology for implementation of the Project, including:(i)Understanding of the scope of work;(ii)Technical solution proposed or the approach for implementation of the Project;(iii)Activity plan and schedule;(iv)Details of the facility or service proposed;(v)Brief construction plan; and(vi)Brief operations and maintenance plan;(d)Business plan for implementation of the Project, including.-(i)Organisation structure of the Concessionaire;(ii)Marketing plan;(iii)Environmental and social impact management plan;(iv)Tie-ups and associations; and(v)Identification of risks and risk management plan.(e)Financial plan for implementation of the Project, including.-(i)Sources of finances and their expected boundary conditions;(ii)Plan for financial sustainability of the Public Private Partnership (PPP) Project; and(iii)Projected financial assessments and key assumptions.
