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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(4) in Birsa Munda Tribal University Act, 2017

(4)The Committee shall,-
(a)be responsible for finalising the plans and estimates of the various building projects and for ensuring the completion of the buildings and for proper utilization of the grants received from the University Grants Commission (UGC), the State Government or from any agency;
(b)be responsible for the maintenance and upkeep of the University buildings;
(c)assess the cost of repairs, additions, alteration and demolition of the University buildings annually and prepare the budget for the same to be submitted for approval of the Finance Committee and Executive Council;
(d)exercise all such powers, as delegated to it by the Executive Council;
(e)be responsible for ensuring the completion of the buildings in accordance with the approved plans and estimates and proper utilization of the funds received from the University Grants Commission, the Government and from the University's own resources, as the case may be.