Section 18(15) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(15)The Vice-Chancellor shall, with the concurrence of the Executive Council, enter into, vary, carry out, or cancel contracts on behalf of the University in exercise of performance of the powers and duties assigned to it by or under this Act and the Statutes, on the advice of the Legal Committee to be appointed by the Executive Council for the purpose.
