Section 14 in Tamil Nadu Dr. Ambedkar Law University Statutes
14. Financial. - The Vice-Chancellor shall have power -
(a)to sanction grants to researchers and fellowships from the fund and funds placed at the disposal of the University by the Government or by other agencies for the said purpose;(b)to sanction deputation of delegates to conferences, and seminars, etc., conducted in other parts of India;(c)to sanction the convening of seminars, conferences, committees, discussion groups, etc., the expenditure on each part not exceeding Rs. 2,50,000;(d)to sanction advances for the principal investigators of schemes and projects which are financed by the outside agencies and report to the Syndicate in its next meeting;(e)to accord administrative sanction for all works, original or repairs, upto a maximum estimate Rs. 5,00,000, provided the following conditions are satisfied : -(i)the work is one included in a scheme approved by the Syndicate; and(ii)funds have been provided in the University budget;(f)to accept tenders for work or tenders or quotations for supplies required up to an estimate Rs. 9,00,000 and to record the reason if they are not the lowest of the tenders or quotations received;(g)to sanction any expenditure up to Rs. 2,50,000 and re-appropriation of funds up to Rs. 5,00,000 from one major head to another, provided that such sanction and the re-appropriation do not involve a liability which extends beyond the financial year in question;(h)to sanction loans and advances to employees of the University provided all conditions prescribed by the Syndicate are satisfied;(i)to sanction reimbursement of amounts spent by the employees of the University for the purpose of medical treatment according to the rules in force in the Government of Tamil Nadu;(j)to sanction permanent advances to the offices and heads of departments in the University;(k)to counter-sign the travelling allowance bills of the Registrar, the Finance Officer and the Controller of Examinations;(l)to authorize opening of new Heads of Accounts for project financed by outside agencies and when necessary to permit the opening of separate accounts in the scheduled banks for this purpose;(m)to open new Heads of Accounts, if there is an urgency and report to the Finance Committee;(n)to effect purchase of patent equipment/machines, instruments and other such goods provided there is budgetary allocation and report to the appropriate bodies;(o)to sanction refund of deposits of earnest moneys, securities, etc., on the basis of the recommendation of Heads of Departments;(p)the Vice-Chancellor shall have such other financial powers as may be delegated by the Syndicate, from time to time;(q)the Vice-Chancellor shall have power to write off the irrecoverable value of shortage of stock or irrecoverable loss of money occasioned by fraud or neglect of duty by the University employee or otherwise up to a total amount of Rs. 1,000 in a year. If the amount to be written off in a year exceeds Rs. 1,000, the Syndicate shall accord necessary sanction for the purpose.
