Section 38 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
38. Execution of Contracts.
- All contracts relating to the management and administration of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be expressed as made by the Executive Council, and shall be executed by the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] when the value of the contract is above ten lakhs of rupees and by the Registrar, when its value does not exceed ten lakhs of rupees.
