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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(4) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(4)Power of Vice-Chancellor. - The Vice-Chancellor shall have the power :-
(a)to sanction recurring and non-recurring expenditure within the approved budget of the Vishwavidyalaya provided he may re-appropriate amounts within the various units of appropriation;
(b)to countersign his own TA. bills and medical reimbursement bills subject to the provisions of the Vishwavidyalaya Rules;
(c)to open account on behalf of the Vishwavidyalaya in the Scheduled Bank in accordance with sub-section (3) of Section 36 of the Act and to authorise any drawing and disbursement officer of the Vishwavidyalaya to operate such an account.
(d)to countersign T.A. bills and sanction absence of duty beyond jurisdiction of officers of the University;
(e)to grant leave as per delegation of powers.
D. Emoluments, terms and conditions of service and powers and duties of officers of the Vishwavidyalaya other than Chancellor and Vice-Chancellor