On 26.05.2015, a Committee to revisit and revitalize the PPP mode of infrastructure development was constituted. The Committee comprises of 10 members, and is to be assisted by Infrastructure Development Finance Company (IDFC). The Terms of Reference of the Committee are as follows:
- to review the experience of PPP Policy, including the variations in contents of contracts and difficulties experienced with particular variations/conditions, if any;
- to analyse the risks involved in PPP projects in different sectors and existing framework of sharing of such risks between the project developer and the Government, thereby suggesting optimal risk sharing mechanism;
- to propose design modifications to the contractual arrangements of the PPP;
- to propose measures to improve capacity building in Government for effective implementation of the PPP projects.
-Ministry of Finance