• . . Extra No. 13 REGISTERED NO. GIGNR/2 © •
IDIJt .< &ujarat Oinutrnmtnt •
EXTRAORDINARY · • PUBLISHEl> BY AUTHORITY VOL. XL] TUESDAY. OCTOBER 5, 1'99/ASVINA 13, 1921 Separate ·paging is given to this Part in order that it may be filed as a Separate Compilation.
. PART-IV - Acts o(t he Gujarat Legislature and Ordinances promulgated and Regulations made by1h!! Govemo&
The following Act oft he Gujarat Legislature, having been assented to by the Governor on the 2nd October, 1999 is hereby published for general 'infonnation.
KUM. H.K. JHAV ERI
Secretary to the Government ofG ujarat, Legislative iina Parliamentary Affairs Department
GUJARAT ACT NO. 11OF1999.
(First published, after having received the assent oft he Governor in the Gujarat
• Government Gazette, on the 5th October, 1999). -
AN ACT
lo provide for a framework for participation by persons other than the State Government and Government agencies in financing, constructiqn, maintenance and operation of infrastructure projects and for that purpose to esta!>lish a Board and to provide for the
matters connected therewith.
It is hereby enacted in the Fiftieth Year of.the Republic ofI ndia, as follows:-
CHAPTER I
PRELIMINARY
Short title, ex· •
1. (l) This Act may be called the Gujarat Infrastructure Development ttntand com- Act, 1999. , mencemeot.
(2) It extends to the whole oft he State of Gujarat. _(3) It shall be deemed to have come into force on the 28th April, 1999. IV-Ex. 13-J 13-1
1
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•. _. . - ------- - GUJARAT GOVERNMENT GAZETTE, EX., 5-10· 1999 [PART IV .,....,.._ J. ID 1his Act, unk:ss tbe C1111a:t u1bea witc 1equiies,
(a) "Boald" mcam1hc0ujllatiafiutroctll1e Dewdc9 1•"' Boan! eslllbl.isbcd imda sectim 17;
(b) "<> n iessirn asa.........m" means a contract oft be oata:n: specified in Scl•ec!nle n betwem a deo
(c) "dewloper" means a perlOD widl whom coneessiaa agieemmt is em:ml Dito by 1he Stale Gavemmmt, a Oova:mnmt agency or a specified Gowrnmem agency;
(d) "escrow aa:ouot" IJIC8llS a baok-ac:comit in which cash is dep+ wited or from wbid! cash is withdrawn in such-as spcci&d in1hemw: asiaaagim•enl, (e}. "GcMmmmt af/llllCJ"' means a €orpontioo or a body owacd or cootrolled by 1he S1atlc Gow:rmneot.o r an auduity eltl!blished by or 1llJder any law aod ill"'"dcs a localaulbcrity;
(/) "iDftasttuctll" lllClllll fac:jljrir:s and services provided by a ~ · (g) "local aulhority" mc:aos a mnnjcipa1 IXllpoiatioa, mgar paocbayat, lllllDicipal IXlUDCil, o«ified area committoe, clisttil:t pandlayat, talub paodlayat, village paodlayal or such other body;
(h) "nimiber" mcam a nmbcr oftbc Boan1 ioohdiog C'.bainmm, Vice- Chainnao and Member • secRlaty;
(i) "presc:nbed" llJCllllS piescnbed by Nies made UDder ~ M;
(j) "projea" means a project 'PC' ified in Scliedolc I;
(k) "teguiatioas" 1111:31!S ieguiBliaas made UDder section 38;
(1) "rules" meaouules made UDder sectim 37;
(m) "senior loan" means a loan in rapc:ct of'Wbidl a tlaim ODaaseC! is prior to the claim on 1hc assca ill reipccl of other loan and which is specified as suc6. ill au agieemeut providiDg ....... e;
(n) "specified Govermoent agmc:y" llJCllllS llll agency coasistiDg of the State GhetlJdleS ml & CJut0 IMl""1t lgalC}' participllliDg joimfy; ·(o) "State Govemmeot guarantee" means a guarantee given by the State Govemmcal to a dm:lopcr ocmi!lrnt wilh 1hc provisicns of 1hc Gujarat Stale CeJ. rm Guaraulees Act, 1963; "'1"3.
(p) "su~ loan" meam a loan in respect of which a claim on assets is 'subsequc:m to tbc claim m1hc lllCls ill iapcc:t ofl llOlha' bm llJll wbicb is spccifiM as such in an agmmaa providing fop•• e;
(q) "sUbsidy" nms fimncial P"i!!lmp ill cub or kind provided by the State GoYamoait, a Gowmmmt aemcy OI' a specified Go\'l2IJlllClll agimcy; ·
(r) ~ ~" means tbe 8IJ1C1l!l!t daargcd 1llJder scctiCll 11.
•
2
PART JV] GUJARAT GU\'ER."-\1Et-:TGAZETTE, EX., 5-10-1999 CHAPTER fl
· JNFRASTRVCTURE PROJECTS • ·
3. Any person ~ parti&ipate in final!i:ing, coostni"c:tion, maintecaDce and pperation of a Partidpatio» prpject. • la project.
>
4. (1) (a) A persoo may eater iDto a COllCenioD agreemmt of .the nature specified in Co-on Schedule·ll wi1frthe Staii: Go~ a 'Government·a g121cy or a specified •cu t. Govenimmt agm;y. .
(b) The scheme fur a coocessioo agrec:ment sball be sucb,as may be prescn'bed. r
(2) When: the.~ having ft&lUd to the nature ofa ~is satisfied that it is necessary so to do, it may Pemut combinatioo of two or mor~ ag=maits of the nature • specified in Sd1ednle U iDlo ooc agn:emem. .
(3) No c0ocession agreemmt shall provide fBr transfer ofa projeci by a developer · to the State Govemroent, a Government agency or a specified Govemmeot agency later than thirty-five years from Jbe date of agreemmt.
(4) (a) The state GOwmmmt may, by notificatioo ~the Official Gazett£, add to Schedule n any olher nature of 3gieemmt and dlereiq1oil the nanue of agreement so added sball be deeuled ID be a nature .o f agiccmcpf specified in Scbedule ll for the purposes oft his ~
(b) Every oocificatioo issued Wider dauai: (a) shall be laid befure the State Legislature as ~ as may be after it is issued.
S. ( l)A proposal prqiaml. by the StllSe CloYanmelll, a Govcmmcnt agency or a Specified Rem........ia- ~ · agem;y fut panic:ipatioo liy a pmm olher 1han the State Goveromeul, a :::.~ Govemment agency or a specified Govrmment agency in finaneing, construction, · majntaia,,C.., and opcratiol oft he projcc:t, the C06t of' Which --=ls such amoout as may be prescribed, shall be suhnritted to the Boani aluugwidl proposed cooo•ssioo agnaoeot relating thereto fOr its coosidenltion and different amoumsJJf ccst may.be prescribed for diffi:rent nature of projects.
(2) The Boani shall o "'"'"" the proposal and the p1oposed concc:ssion agn:c:anmt submitted to it UDder sulHleclice (I) or sub-section (I) of section 10 and may eilller ICC>lllHMOd with or widDJt modfficatioas or DCJt J:eOIM!Mi!f«I, OI' R:tum the proposal and ·
6. The Staie ~ a Gmiemmenr agency or a specified Govemnem agency may A • s - bJ provide to a person assiatance in the fullowin811111111er, namely:- State m . • Goffnllll. .t , (a) participation theequityoftheprojec:t not exceeding forty-nine per~. ofthe Go---1 iocal equity; oe-J or
., llled
(b) submy DCJt c:wc61iog fifteen per tall. ofthe cost ofthe project; Gonnmmt
(c) aenior or sobouliill!fe loans; .....,,.
(d) guarantee by the State Govemmeat, a ~ agency or a sptcified Govemmeat agency in respect of liability ofa Gowrmncot agmcy arising oat ofa Oll"tsSion agJCCUMlt;
(e) ~01ing and opcaatiou of escrow NXXlQDI;
(f) coofcrmeat of a right to dcwlop any land;
(g) incenttves by the Statcau-mnent in die fonn ofc vmption from payment~ or defeated payment~ any tax or ftics lmesl by !be S1Btc GOYa:nmatt Wider any law; or
(h) in any other 111B11D« as dresned fiL
7. No omicessioo agrecmcot far undc:a1akiJlg a project shall be mlaed iDIO widl any Pro• ilDn penon llllless the proceckm: specified in sections 8 and 9 or, as the cue may be, ... I q:x:tims •• • 8 and 10 bas been followed. . • .... -
3
13-4 GUJARAT OOVERNMENTOAZETI"E, EX. . 5-10-1999 fPART IV - - -.- -~--- .
s I :d • or &. (1) A
(2) The matters relating to o "'Pdi ii .e W.ning and direct negnriation sbalf be sUcb · be ' .
as~ . ~ ... . •:A,j, -.• :. ••. • ~w• ~-· ••• • •• ;, .\..
s 1 r rJlf 9'. (l)Ontbc acce;Jia•ire of~ m>\i'••jj.w1arion of~Bs1Pl ~,~.-_section (2) ...,._ bJ of section S, the Slate Oovemmmt, the Oo\iemmaJt a8mcY. pr, as. ~·~y._be, the -• . 'Hive speciMI GovemmDa gency shall select adeYClopc:r fcrtbc projec:tdirough the e::w!jditive pabllc lliddlDC- pubjic bidcliDg iil tbs !!!8lmcir provi&d bOO!aiadm. . ... > •
(a) A public DDtice inviting pcnoaifo pariiQpato in o1 1q...a'tive'pUbliC bDtiug fur ll!iderlakiDg the ptoject;._ .' •-' . . •, . r
,,•' .-. . ' •• , _:. - ~·, 'T. •
(i) shall be publisbcd OllCIC in a week fur tWo ocmecuthoe weeks in ~ thrCe newspapers, tV«>iit gmcnl' dn:ulatioa aiidoociil circulatioo. in tbc atea inw hich .' dle.prnject is to be·ualiltakm, aiid . '. . . ~ ., ..
(ii) may be publisbcd by any & means of~-
• Cbi.(i) .Ally peiso!i~;mtmd$·11i·~-~d)C ~; ~:b~ ti> -~lhe · · · ' ·' · of a pjiJ>lic: idWc puhl' ~ nM-dsi1(a\
. :'sb!ilt'~' ~tt@ant i0'1iis k9I, ~ ;;"'"· -~-;.,l tman!u capacity to UDdeitake the said project in such fonii ~ ~ c'~. •. · particulwai-nDy·be*" :ililit-!Jtftleostate'6o~;lhe~ alJ2>CY or, as the case may .be, the speCifieil' 00.tiaiicar ~ :'· ~ 'i-~r,,. · ' · • · ~· •. . ,· (ii) IJllD$t&n:O...•.i11nue111,.t1ie-OO+eiutuiW~'
. persoll;·felfills-t11e emena·Cor prelq.nt1immo11::as laid c1oWD. by' the siatb ,Go~1he~:egency or, as ttie·case·ihaybe, t&e:speciiitd
·~ .. .s. . -' ' ' -: .... .. . ~- ··~} ...... ' , ·. •
-- t
r ....... • '._,, ~:" . !~.~
(iii) A person who fulfills the a1teria as laid down under sub-clause (ii) shall be
. the pn>qualified perscn. . .• ' (c)(i) Where aiter a~ who is.a ~~ p~1;,31_ifil,t uod_ei: ~
• - ' ....,,,,. •• • •. • • ·-P • ·- .•• • • · , butbefure siic;h l!C~ ~rs ~.a .~sjQll ~t.w¢i-~.~ Govetnmem, the Clm~ffillint.·~ Qi, ii! ~ -~ IJ!8Y..be. tbe sP,Ccijie!) • GovemmcU1 agency, any comtitueot oftbe consoriium disa•sociates from such , :· ··~1beneiis Slate Go\'emr1*llt, the 6ovb•u•Magmc{or, .s'ihe Cub may be, the spc:cified ~ agency shall c:d upoll tlii' c:oosortiiun tO ·c, ~~.~ ~~~,.~~ill.~ ~Jiii\ as specified by it
so that; m the opm.tOll. oft he State Government, the Govemmeut·~ or, as the case may be, tbe. specifjed ~~. the coosortium .fulfills the critefia retei1ea to in sub-clause (ri).of clai'isC (b). · ··· . · . ' (ii) Where the ~rtium fails to CQDJply wiih ~ ~w;=eot~ in sub- ~ claUSe (i); 1be sli4ll ~to be.the p~}>CnOii. ,
( d) Al! pre-qualified pez 3Wl shall be pamitted to subm.it their propnsil• 10 under1ake thep roject in such form(~ tecbnica,l and_financial.aspccts) as.maybe specified by the State GovefllJDeDt, the Govemmeot ~or, 3$.the case may be, the-~i."".".-:'1..:-U:..\ .i.l.U Government' agcocy. N , > _.
. (2)oii~oftbe~fu;.mthe~~tbe~~ the Go. .e rmnent agency or, as the case may be, the specified Government ~ shall · evaluate the proposals from technical asp«t. . ·
(3) If the proposals are mo rder frc'.11 the technical aspect, the State. Oo\-emoiem, the Govcnnnetrt agency or, a;, the -~may be, the .s;=ified Goy~ age:iicy Slian evaluate the propos:ils iiom the 'fiaaru:ia! aspect, ha.n.ng regard to diffeteo! factors.s pecified below in respect cI drlierent nan;re ?fthe~1lt~ :;p
4
• PART !VJ GUJARAT GOVER.NM ENT GALEITE. EX .. 5-10-1999 13-5
(a) In relation to the build O\•m operate and transfer agreement and tbe build oper:ite and transfer agreement, any of!he following factors shall be taken mto consideration for the purpose ot evaluauc.n ofth0 proposal, namcly.-
(i) lowest· bid in terms of the present \'alue of user charges, where penod of concession is fixed;
(ii) the highest revenue share to the Stare Government. the Govcrrummt agency or the specified Go\iernment agency; -
• (iia) a bid in terms of the shortest concession period, where the user charges is fixed;
(iv) the lowest present value of the subsidy, where the period of concession is fixed.
(b) In relation to the build and transfer agreement and the butld lease and transfer agreement, the lowest net present value of the amortization payment from the State Government, the Government agency or the specified Government agency_s hall be iaken into coosideration.
(c} In relation to the ·lease management agreement, highest presen.t value of the leaSe payment to the State Government, the Go~rrunent agency or the specified Government agency shall be taken int.:> consideration.
( d} In relation to ihe management and service agreement, the lowest present valu~~. of the management fees to be paid.by the State Government, !he Government agency or the specified Government agency shall be taken into consideration.
(e) In relation to any other nature of agreement, the State Government, the Government agency or the specified Goverrunent agency may consider such factors as may be recommended by the Board.
(4) Where-
,
(a) the propos:tls are evaluated under sub-section (3) from the financial aspect
. having regard to a relevant factor specified in that sub-section and referred to in the proposals, and
(b) one oft he proposals so evaluated satisfies the financial aspect having regard to the relevant factor,
the State Govcmmcnt, ·the Government agenc)r or, as the case may be, the specified Government agency, may enter into a concession agreanan '•1itl1 the pei-son who has submitted the proposal referred to in clause (d) of sub-section (I).
(5) Where no proposal stands the scrutiny from the technical or financial aspect, the . competitive bu:!ding shall stand cancelled.
(6) Nothing iii sub-section (5) shall prohibit !he State Government, the Government agency or, as the case may be, the specified Government agency fran inviting pecsons to participate ' in competitive public bidding in respect oft he proposal which stands cancelled under that sub-section after, if neces~ary, revising the same.·
JO. (I) Where-
ScltttioD by dJttCt
(i) a proposal for participation by a person for undertaking a project and a oego•"-tion. proposed concession agreement have not been prepared by the State Government. a Government agency or a specified Government agency for being submitted to • the Bj)ard under sub-section (1) of sect:Jou 5, and
. .
(ii) a proposal for Undertaking a project and a proposed concession agreement prepared by a person are submitted to the State Government, a Government
. -
agency or a specified Government agency; the State Government, the Government agency or. as the case may be. the specified Government agency may-
{tn<;iudu.,& tedulical and finar:.Cia.i) a.tad ifl letA.!ssary, n1od~fy the salTtC tn ''-'.JJ1St:1tation
. '
5
13-6 GUJARAT GOVERNMENTGAZETIE, EX., 5-10-1999 [PART IV - -- -.- --·-Withtnep ersoiiWho bas sub . m . i tte9 the. propqsal andt h~ p.; ,... ' · . . ropose(feoncession:
agreement; and · . . . .
(bfSubmit the proposal and the proposed c0ncession ~ent to the Boord, if-
(i) the cost of the prQject exceeds the limit prescribed under sub-section (1) of section 5, and
(ii) the undertaking of the project does oot requir-e financial assistance in the form of subsidy from the State Govemment, the Government agency or the specified Government Agency.
(2) On acceptance of the recommendation of the Board made under sub-section
(2) of section 5, the State Government, the Goverr.raent agency .or, as the case may be,. 'the specified Gover11;.w:nt agency shall adopt the proposal as the basis for setecting a person with whom -:oncession agreement for UDdertaking the project may be entered into, and for selecting such person, the Slate Government, the Government agency or, as the case may be, the specified Government agency shall follow the procedure of competitive public bidding specified in se..."tioii 9.
(3) Where a person is selected by following the p~ocedure oft he cqmpetitivc public bidding (hereinafter referred to as "the selected person"), the proP.csal of the selected person shall be compared with the proposal which i~ earlier subffiiruid by a person to the State Government, the Goveinment agency or, as. the case may be, the speetfied Government agency under sub-section ( 1) (hereinafter referred to as "the earlier proposer''). ·
{ 4) Whcsc the proposal of the earlier proposer is not preferable to the proposal of the selected person, the earlier proposer shall be given an opportunity to ma.1
(5) (a) Where a concession agreem~'llt bas not been entered into with the earlier pr-0poser, the cost of preparation of' the propo:;al and the conoession agreement incurred · by him shall be re:.mbursed by the State Government, the Government agency or, as the case may be, the specified Government agency and on such roiinbursement, the proposal and ti1c C-ODCCSsion agreement submitted by the earlier proposer shall be the property of tile St< ; Government, the Government agency or, as the. case may be, the specified
Govcrm. .~. .a t ~ency. ~ , {b) n.~ cos! of preparation of the proposal and the ccricess1on agfeernent shall be rjetcnnined in such manner as may be prescribed.
A1no.unt to fl. {I) When~, in pursuance of a concession agreement with the State Government, the
becllarged Govermnent agency or, as the case may be,the specified Government agenc>,- for pro,iding
good!> aod ( a) (i) ·the developer has constructed a project for providi'lg goods or services, and
secTices. (ii) the project \ests in the developer for a penod specified in the concession agreement, and
(iii) on expiry ofs uch period, the project is to vest in the State Government, the Governmeut agency or, !he specif.ed Government agency,
the ueveloper may cbar,ge such amount as specified in ·the agreement for· providi.-Jg goods or services by t)le project so long as the project continues to vest in him or
(b) a." existing project is vested to a perSon to renovate, cper~ and maintain, the deve;~r rn:iy charge suc.h amount as specified in the agrecmen~ for pro,~ciing goods or services by the pro¢ so long as L'ie proJ~ continues to vest in him.
(2) A concession agreement may provide. that a developer may, bavi~ regard to the rate of inflation, variation in the? rate oft he fcreign exchanse ai1d such other factors, as may be prescriped, revi•e the amcunt of charges referred to :-, s>Jh-section (1) in such
manner, as may Pe prescnbcd.
6
PART !VJ GUJARAT GO' _F. . VENT GAZ: 1 F.. EX., 5-1 :-1999 13-7
12. Where a provision is nude m a ccw...ess;cn :>3n¥.mt:nt requirir.g the c!eveioper to linancial mainta..1 u'tc project constructed ~)-him fo:- ~~nod spc'Clfied ir. sur: agr~emen•,-. seainty !or
.. u;lal.ntecaoce
(a) there shall be opened an escrow acro•111t :i} the develo.P<', the mo.~y out of or projuet. which shall be e..-pended for the maintenai:..-c of t.l>e project i::, xordance with the proviSions made in me coo=sior. agreement or ;,, 3'1) otlw agreerr.ent "ith the State Govcrnmcr.t, the. Govcmmer.t agency er, 3S the case mly be, the specified • Government agency: or
(b) the developer shall execute a bond in the favour of the State Governmem. tho Government agency or, as the case may be, the :;pec1fied Government agenc; binding himself to make payment ofs uch amount ofi »oney as spec• tied in the bond to the State Government, the Govemin~nt ag1.'tlcy or, as the case may be. ·ne specified Govcrnmern agenc)·. in case be fails to maintain the projec: in accorci>.J>ce with the provisions ma
I 3. ·A developer shall provide at his exi)ense, training to the employees of tne S•ate Training to Government, the Government 3gency .or, as the case may be, the specified Government 'emplo1-. ag "1CY in respect of maintenance or ope:ation of the project in accordance with the pre . :sions made in the concession agreemem or ill any other agreement W>th the State Ge. -ernment, the Government agency or, as die case may be, :he sp;.;c.fied Governmc-.it
agenC}'
14. V..'here the project is transferred 1o the Stai..:: Govemmcnt, the Government agency Tntosfer or or the sp~ified Go·.~mment agency according to the provisions of the concession «rtam rights. agrcemen~ ti! the "'ghts cf the developer in respect of the project shall stanc'. transf.:rred to the State Goverr..ment, th~ Government agency or, as the case may be, :ht: specified Government a.;ency. '
15. (!) Where ;oncession .greemcnt 1s terminated by the State Government., the Tttruioation Government ag. ;icy or, as the cas.: may be, the specified Go«emmeilt agency with the of ooaeesoioo consent oft he developer or iil abS
(2) A concession agreement may provide that if a derault specif.~ therein is coounitted by the developer, the State Government, the G "ernment agency or, as the case may be, the specified Government agency shall, after gi'ing to t.'te developer an opportwiity of lx.>ir.g heard in such manner as may be prcscnbc
(a) take over the project without repaying the amount invested by the developer in the eqwt} and shall assume the liability oft he developer towards Joans taken by him in respect of the project, or
(b) enter into a concession agreement with a,~other person whose narnc is recommended by the lenders oftbedevebpe< aildapproved by the State Government. the Government agency or, as the case·may be, the specified Government agency, on tile same terms and condruons as are specified m the concesSJon agreement so terminated
16. (!) Tne State (1overmnait may, by notification in the Official Gazette, add to Schedule ro- "' add I any olhc> project which falls witbm the executive p
(2) Every ootificatiou issued under sub-section (ll shall be laid before the State Legislature as soon as may be after it is issued. "
7
,
13·8 GlJJARAT GOVt!RNMENT GAZETTE. EX. 5-10-1999
CHAPTER 111
ESTABLISHMENT AND CONSTITUTION OF 804 RD.
17. As soon as may be after the oommencement of this Act, the Stile Government may, by notification in the Officio/ Gazelle. establish a Board tu be called the Gujarat Infrastructure !)evelopmcnt Board ,,,th effect from such date as ma~ be spcc:ficd in the notificatioo_
• Htad J8 . The head quarters of the Board slWI be at Gandhiiiagar or at such other place as the quarters of State Gcvenunent may, by notificati'On in the Official Gazett,e. specify Board.
Conllituli
THm or omu 20. Every member shall hold office during the pleasure of the Srate Government.
or mnatN'n.. ...
• Fllllog op U. If any vacancy arises 1n the Board or any committee lhcn:of by reason of death.
c•sual resignation or Olberwise. the same shall be filled up by the State Government as soon as
VIC••cia
possible, M ..t inp of 22. The Board shall mec..'I at such time and place and shall observe such rules of prooedure Boord. lll regard to transaction of1 ts bus mess at its meeting (including !he quorum at such meeting) as may be provided by regulations.
T•mponl'J' 23. The Board may associate "ith itself any person whose asstStance or advice is ,.._.11ioa or required in perfomung any of its functions Wilier this Act
ptl"408J with
Boom • Pl'O'idlag 24. The Board may obuin the informatlon with regard to the rrogrcss of the projea
1nfonnahon "hich was submitted to 1t under sub-section l I) of sectioo 5 or which "as undertaken as lo Board
per the pro\~Sions of section I 0 from the State Gc''el'lllllellt, a Government ag,'tlcy or a speeified Go\·crntntmt ag~ncy
Consliturion 25. The Board may CQl1Sti
of commit· consisting of such .1umbcr of members, for performing such of its functions, as may be tte~. provided by regulations
o rr"",.. •"" 26. {l} The Boa.'11 may appoint such officers and se.-vants as 1t may consider n<:eessaJ)
'lfl"\'aots of for the efficient discharge of1ts functions s...m
(2) The remuneratlOO, alla..ances and conditior.s of semce of the offi:ers wid sena nts of the Board shall be such a~ may be pro.idcd by the regulaoor.s Acg and 27. No act or pr~'Cdmg of the Board or of a..~y of ltS ConmtJllCCS shall be invalid procttJ1a~ merely by reason of -
of Bo•i;d
pr,.,umcd tu (a)any vacancy therem or'any d~foct in the constitution then:of. or l>r ••lid. /·
8
••-- - •' "'''•••••OU • .-"'' .. '"""' ·- .,. ..• '1• . ••• •.-.o•o ••••"• o• ••u••• ~• ~· • •• • •••••• p.,., IV! GUJARAT GOVERNMENT GAZ t 1 1 !:.. EX .. 5·i 0-I \l
CHAPTER IV
FUt.CTIONS OF 80ARO_ . .i
18. The func:nons oft he Board shall be as follo\\s. namely :-
(a)to promoce participalioo ofa pcr.IOll in financ:iog, ~on, mairircnancc and ,_ o r operation ofa ny project UTCSpeetl\'C of llS cost, a..rc1.
(b) to advise the State Gov.:mment, a Govemmc:ol agency or a specified Government agency oo matters ofp olicy m respect of participation :cfened to in clause (a), (~)to lay down priorities of ptjccts to be undcnaken hy the State Government, a Go-.emment agency or a specified Government agency ;
(d) to consider the prop<>;W for undcltllcing a project and the pl'O\l<>SCd concession agice111ent submitted to it and to recommcod with or without modifications or not recommend or return the proposal and proposed concession agreement for reconsideration of the State Government, the Government agency or, as the case may be, tbe specified Govanmcnt agency ;
(e ) to elicit infonnatioo relating to National and International Financial lnstitutioos and to ensure co-operation of such Instilutions;
(f) to oo-ordinate aod.mooilor the projcas UDdertaken in tbe State; (g)to 8SS1..ct in developing couc:cpcs of piojecls by UDdt.rtaking pre-feasi1uhty and feasibility srudies oftbe pl'OJeCI;
(b)to undertike such project as may be CDUus!cd to it by tbe State Government,
(i) to pcrfonnSi!~h olhecfuncboos as may bec:ntrusledto it by the State Govermnent
CHAPTER V
FINANCE, ACCOUNTS, AUDIT AND ANNUAL REPORT.
29. , (!) The Board shall have its own fund l'uadol Boen!.
(2) All sums which may, from bme to time, be paid to the Boa..-d by the State Government or by any body and the amount charged by the Board IJJl&r sectioo 32 shall be carried to the fund of the Board and all paymems shall be made the1eftom
(3) The Board may spend such sums as it thinb fit for the performance of i1S f\anrti
30. (I) The accountS oft he Board shall be prepanxl and maintainM in such form and m • Aecoulllllld such manner as may be provided by n:gulalions. aDCllL
(2) The Board shall came to be prqiaml for each financial yeann annual ~ ment of acw1nts in such form as may be provided by regulations.
(3) The accounts oftbe Board shall be audiled by an audiuir duly qualified to act I or 1956. as an auditor oftbe companies under scc:tion 226 oft he Companies Act, 1956.
(4) The auditoc shall send a copy of the report togedJcr with an audited copy of accounts to the Board which shall as soon as may be after the receipt of the audit report forward the same to the Sl3IC Gowmmcnt.
(5) The Slate Govemmmt sbaU caux the audit rqiort ~with audited copy of BCConnt• to be laid be:fure the S- I qis••n as soon as may .be after tbe reccipt of the same onder snb-slClion (4) •
31. (I) The Board shall during cacb financial )'Qr prq>are in such form and at such A•u l time as may be provided by regnllfjms, an -1 rqiort giving a tnJe and full accouul of ._t. its activities during the pmoious financial year and an account oft he aaivitics likdy to be UDder13lcen by it in current financial year and copies of such report shall be forwarded to the State Governmeol
(2) The State Government shall cause CMll')' such report to be laid before the State 1.egjs!an1re as soon as lllllY be after the reciqJt of the report under sub· section ( l ). •
9
- 13-10 GUJARAT GOVERNMENT GAZETTE, .EX., 5-10-1999 [PART IV .. ·CHAPTER VI
MISCELLANEOUS.
~ - ID be 32. Thi: lloaid may charge such atJIOWli as may be ddei1uixw:id by it for considering the m.rp.d by proposal and the proposed concession agreemmt under snMection (2) of section 5. M-bon, 3J. All members and ofikers and Se.tV3Jlls oft he Board shall, while acting or purporting
..nnn llDd to~ in pursuanc oflhe provisions oft his Aaor.any rules or regulations made thereunder.
-111 to be be deemed to be pub!ic SCMID!s. within the mt.aning of sec:tioD 21 of the Indian Penal 45 oft860.
pablc Code - -
terVaatl. • P1-. or 34. No suit, pn:isecution or other leg3i procmling shall lie against the Board or any action talwl member and officer or servant of the Boan! for anythirig which is in good f3ith done or 111 good ra1& intc:ndr4 to be dune in pursuance oft he provisia)s of this Act or any rules and regulation made thei-ewider. · . '
Arbilntion. 35. A conressian agxeemeut shall CCl$in an arbitn!tim clause providing' !hat- (a)all paroe., to the~ shall submit to ~any dispute Y.bich may
arise between them out of~ provisioos of the agreement, ·
(b}the place ofa rbitration shall be at Ahllledabad or any Olha ptaee in Indiaagn:ed lo by the parties, and
(c ) the dispute referred to in clause (a) ~ be decided in acc:ordance with the law for the time being in force in India.
G11jarat 3 6. Nothing contained in the Gujarat Public W&tks Contracts Disputes Arbitration Public 'l"orb Tribunal Act, 1992 sh.all apply toa::.y a.'1lilratioo arising out oft he provisi
Disputes agre.emer:t entered into by the State ('-o,·emmen\ a Gowrnmellt agency or a spe.;ified Arbitratio.o Govemment agency with a developer.
li'ibwlal Act,
1992 not to
.pp1,i. .
PowU' to , J7. U) The State Government may, by ooti.iicatic: ~ l1ie Official Gaufie, make roles mu. rcl.
(;; n particular ar.d with0tlt prejudice to the generality of the fo.-egoing power, such rulzs -i;-.::.y ?rovide for all or any oft he following matters, namely:-
Sc ' (a) .the 1ic:me for concession agreemect wlder clause (b) of sub-section (1)
of S«tinn 4; . ·- - 1'
(b) the amount of~ ofa project exceeding wbi91t a proposal shall be sut- m.ined to the Board UDdet sub-sec!lon (l) of section 5; and diffemtt amounts ofc osts for diifereut nature ofp rojects; ( c) the matters relatillg to competitive public bidding and direct negoti&ion under sub-section (2) of ~on 8; •
(d) the manner in wb:ch the costofpreparationoftlie proposal and.the con- cessTon agreement ·s.".all be detcrmi."ltd undea- clause (b) of sub-section (5} of sec:ti~ 10;
(e} the other factors ~ving regard t; which <-barges may be revised and !he mard:r in which.t hey may be re-,ised under sub sectiim (2) ofs ection 11;
. (f) the manner in which an opportunity of being be;ud sbaU be given to the devc::lcp« Wider sub-section (2) ofs ection 15; ·
(g) any o.t her matter w . h ich is to=be or ID3y be .P .. ~- - .
(3) All. rules JDade wcleT Uris =tioo shall be laid fut no;, les!> than thirty dey;s befure the State Legislature as •ooo 'as ;>ossible after tlley an: rnaJc l'l
10
-___ .... --~ PAR"r IV] -
GUJARAT GOVER. .1ENT GAZbT IL. EX. . 5- l O· J 999 -13-ll rescission by the State Legislatu.~ or to sucil rnodiileativ. as the State Le~' may
• make during the session in \'iilich they are so laid or the sesGior im"'ediatcl) fo!hwing.
(4) Any rescission ormodificatioc so made bytlic State LegisJaft,,e shcli be published in the Official Gazette, and sbal.l thereupoo take effect ·
38. (I) The Board may make regu!atioos no!. iocon.•istl:ct with provisions ofthi.3 Act and p.,,.,.1o the rules made thereunder, for enabling it to discllarge its functions uruler this Aa. "'~k• .· rtgclations. (2) In particular and \'lithout prejudice to the for
• may provide fur all or any oft he following matters, :ia.-ncly :-
(a) the time and the place at which the Boazd sball meet ar..d r.tlcs of proo;- dure the Board shall observe in regard to transaction ofI ts ln;sin= ati ts ineeting under section 22;
{b) the other committees which the Board m' ay ~;the uumlx;r of members \\iiicb the executive comrnnu:e and other COO':t-ittees
(c ) tlie ·remuneration, allowimces ar.d condi1MlS of seivicc o• offi~ and serva.!$ of the Board under su!>-sectioo (2) of section 26; •
(d) the furm and m:mner in which th: ac.counts of the Boan! shall Ile ,,.re-- pared ani i:naintailllld u.'ldc · sut ;,ection (1) of section 30; (e ) tbe fonn in which an annual statement ofa ccounts of the Beard shall be prt.-;ared UDdei sub-section (2) of section 30;
(!) th.. form in which and the time at which an annual report cf the Board shall be prepared tmder su~(l) of section 31,
(i) ·ny other m~r which is, or may bf: necessray to be ;Jr=ribed for the efficiellt CONluct oft he affairs oft he ~
39. (1) Nothing in this Act sball affect the validity of- Sa.tap. (a ) a coocession agrcancnt eutered into by the State GowmnJent, a Gove.rn,-nent agency or a specified Goveimntnt agmcy with any person before !he date of the commcnce:ncnl of this Act {bereilJafter rofened to a.~ "the said date•),
(b) (i) a letier ofi ntent or any other wmm8 isSUf.d t> a person before the said date en!IUsting to him a project fur execution if a ~oo agreement is euk:red into with respect ;o tile project in pursuance oft he saai J.eirer ofi ntent or 1;he wri~, by the Stl!ie Government, a Government agency or a speCified Government agcocy with such person within a period of ooe }"'31 from tbe said dati; or such further: period. as may he Cl
(ii) a concessioo agreement-ei;itered into wider sub-clause (i) DOtwitbstandiD8 that the procedure specified in :=lions -8 allCi 10 or, as the case may be, sections 9 and I 0 is oot followe(l before emering into sud! concession agreement.
Goj. Ord. 40. (1) The Gujarat InbastroctureDevelopmem Oniinance, 1999 is hereby repealed ·Rapeol- l 0(1999. . •. .... p.
(2) Notwi1bstandiog ·such repeal, anything done or any action taken UDder the said Ordinance sball be deemed to have ~ dooe or taken under this Act. '
•
11
13-12 GUJARAT GOVERNMENT GAZETTE. EX. 5- 10-1999 (P""' IV
SCHEDULE I
(See clause (j) ofs edion 2)
PROJECTS
L Power GeneratiOD, Transmissioo and Distnbutioo Systrms.
2. Roads, Bridges and By-passes.
3. Ports (other than major ports) and Harbours thereof.
4. Urban Tramponatioo.
5. Dams.
,
6. Water Storage, Water Supply and Sewerage System
7. lrrigatim
4
• '8. Land Reclamation Projects.
9. Industnal Estates including ln.dustrial Parks.
10. Tourism Projects.
11. Solid Waste Managemeot.
12. tnformallon Tecl>.nology rclaied Projects.
13. Education.
14. Hea.'th Facilities. i5. Public Marl
16. Post-harvest Facilities.
17. Inland Waterways otb;r than National Waterways.
18. Fisheries ll..)t beyond territorial ware:s.
19. Development of Minor Minerals.
20. Gas and Gas Works.
•
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---------- ---· ··-·· ··- .. ---- -- . .
GUJARAT GO\'ERNMENT GAZE I IE, EX., 5-10-1999 13·13 PART IV] SCHEDULE Il
(See afH«tjon (J) of 6«llon 4)
• l'!ATURE OF CONCESSION AGREEMENT
I. Build Own Operate and Transfer ·Agree1tt6nt : An agrec:ment Vlbereby the ... developer Wldertakes to finana:,
2. Build Own Operat~ and Maintain .Agreement : An agrcemCIJl whereby a developer undcttakcs to finanp:, ~~~and maintain a project and wbcrdly such ~is io wstin the~ fur specified period. Durillgtbe period ofo peralicn , oft he project, be may be pd miUr:d to dwge usa: clwges a,. PJl""ified in 1he agteemenl.
3. Build andTransferA°greemenl :An~wbr:rd>ya~w:idert:akes to finallCe and coostJUct a projett. Aftei the completion oft be project, the develOper is required to transii:r the projett to tbe State Government, a Government a,ency or, ~lhe case may be, a specified eJove:i:nment agaicy. Tbe dm:iopcl shall be paid such amount as is fuaid in .amortizatiOll sc"cdUle s~ in tbe ilglec::meut. .
. .
4. . Build 1Aase and Transfer .Agreeme111 :.AJI. agrecmcat wbc\'eby a dcvdopa- underlakea to finance and consttuc:tthe project. On completion oft he project, the developer haods it over to the State Clovcmmmt, a Govemmmr agQicy or, as the case may be, a specified~ agency iJr opecarioll under a ·lealeagreemmt fur period cpocifW!
. in the agieemem after tbe expizy· of which the prqect standS transfered to the State &M:mment, the~ agency or, as~ case may be, the specified~
agency. •
5. Build 1'Tan.rfor and Opuau A.g!W-1 :.AJI. agieetneut whereby ~ clowloper- .. Ulldatakcs to finance and CXlllStnK;l the pllljc:d. Oo gwnp1etim of the project, the de\oe1opu ummn tbe project to the Staie Govemment, a Goveqimmt agency or, as the case may be, a specifi..t &m:mment agency;which permits tbe ckveloper to operate tlic project _ on im bdlalfmr .a period llpC" iflod in tbe agieemeut. :
6. Lease .Management .Agreawnt :An i.gmment whlnby the Slate Gowmmcnt, a GoWl'lllllml agency or a specificd Govemmmt agmcy leales a project
. Specified in the agieement and to charge 119a' dJaip diaefui.
7. : ManagelMnt Agnement :.AJI. agica:oent whereby the state Govemmm, a ' Government agency or a specified Oovenuilalt agency eatrusts the operatioa llld
••e• a1mt ofa project to a porsm fur lhf>period sPceified in tbe agioemour llll payment of spttified c;oosidmlian. In such agieemeul the Slate Govc:mmm, the Oo\'alllllClll ageacy or, as tbB cue may be, a specified ao-nmmt agmcy ma}> dlargc the mc:r c;:harges and collect tbe same eitbet itle1fo r cm!ll18t the Collectioo fur coaaidontiou to uy penon who shall atta-colleding the 1UCI' dmies pay the - to the Slate Gow:maalt,
13
13-14 GUJARAT GOVERNMENT GAZETTE. EX .• 5-10-1999 lfAJ
9. Rehabilitate Own Operate and Maintain Agreement :A n agreement whereby an existing projett is vested in a persoo to renovate, opeiate and maintain. 1h e ~eloper shal.l be permitted to charge user charges as specified in the agree . m ent. · .,
10. Service Contract Agreement :A n a;greement ·whereby a person undertakes to provide services to the StateGoveriimeot, a Gownnnent ag
• Ji . Supply Operate and Transfer Agreement :An agreement whereby a person supplies to the State Govermneot. a Government agency or a specified Govermneot agency the equipments and machinery for a project and undertakes to operate the project for a period and consideration specified .in the agreement. During the operatioo of the project, he shall undertake to' ttain employees oft he State Government, the Government agency or, as the case may be, tbe specified Go"-ernmeat agency to operate the project. s
12. Joint Jimture Agreement :An agreement whereby tbe State Government, a Governmeot agency or a specified Govermnent agency enters into an agreement With a develo:ier to jointly finance, construct, operate and maintain a project for a period specified in the agreement after the expiry ofw hich the project is required to be transferred to the State Govefn.ment, the Government agency or, as the case may be, the specified Government agency. .
GOVERNMENT CENTRAL PRESS. GANDHINAGAR.
•· '
14