Section 43 in Regulations of the Tamil Nadu Agricultural University
43. Execution of civil works.
(a)The Estate Officer shall be responsible for initiation of action on execution of civil works in the University. He may take the Counsel of other Officers of the University and Head of Departments in assessing the need for initiating such action. All proposals to execute civil works costing Rs. 10,000 at a time and above shall be placed before the Vice-Chancellor for consideration, who shall when convinced, sanction such items of works costing not more than Rs. 1 lakh at a time and place all other items before the Finance Committee for consideration. Such items of work recommended by the Finance Committee shall be placed before the Board for approval.(b)When once the work is approved by the competent authority, the Estate Officer shall take necessary steps to prepare detailed plans and estimates taking the help of private or Government architects who shall be paid remuneration as per prescribed rates for the work done. The University may employ one or more Consulting Architects for constructing major works. The Vice-Chancellor shall select the Architects in consultation with the Dean, College of Agricultural Engineering and the Estate Officer of the University.(c)The Estate Officer shall, then, call for tenders, open or closed, depending upon the type of work and cost estimates and decide on the contractors to entrust with the work, irrespective of the tender rates, but proper justification for such decision should be given by the Estate Officer. Where necessary, he may consult architects or Government engineers before making recommendations in this regard to the Vice-Chancellor.(d)The Estate Officer shall obtain the approval of the Vice-Chancellor for entrusting the works to any tender whose tender cost exceeds Rs. 10,000 and also in all cases where the tender rate is more than 10 per cent of the estimate rates.(e)The Vice-Chancellor shall authorise acceptance of tender rates up to 20 per cent above the estimated rates. All other tenders which exteed 20 per cent of the estimates should be rejected in the normal course and the work re-tendered.In case the rate tendered in response to re-tender exceeds 20 per cent of the cost estimates, the University may nominate a contractor to execute the work within 20 per cent in excess of the cost estimate and place the matter to the Board for ratification.(f)All works costing above Rs. 1 lakh shall be tendered and constructed as per the above procedure. All others shall be constructed departmentally or through local limited tenders, as decided by the Vice-Chancellor in consultation with the Estate Officer and other concerned person.(g)The detailed procedures for tendering and for the proforma for preparing tender documents, entering into agreement with the architects, contractors, etc., shall be the same as those prescribed by the Public Works Department of the State Government, with suitable modifications.
