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State of Karnataka - Section

Section 27 in Visvesvaraya Technological University Act, 1994

27. Financial estimates.

(1)The Vice-Chancellor shall cause to be prepared on or before such date as may be prescribed, the financial estimates of the University for the ensuing year and submit the same to the Executive Council for its approval.
(2)The Executive Council may approve the financial estimates subject to such modifications as it deems fit, and no expenditure shall be incurred except in accordance with the financial estimates as approved by the Executive Council.