Section 87 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
87. Execution of Contracts.
- All contracts relating to the management and administration of the University shall be expressed as made by the Executive Council, and shall be executed by the Vice Chancellor or the Registrar with prior approval of the Vice Chancellor. For contracts involving expenditure of above one crore rupees, sanction of the Executive Council shall be necessary.
