Section 13(13) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(13)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 the performance of the powers and duties assigned to it by or under this Act and the Statutes, on the advice of the Finance Committee, and Legal Committee to be appointed by the Executive Council for the purpose.
