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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(2)(vii) in The First Statutes of Indian Institute of Technology Goa, 2017

(vii)Subject to the budget provisions and further subject to the powers delegated by the Board of Governors from time to time, the Director shall have powers to (i) incur expenditure for running the Institute, (ii) re-appropriate funds with respect to different items constituting the recurring budget up to fixed limits without involving any recurring liability, (iii) waive the recovery of excess payment, if any, subject to the condition that such excess payment is not a result of misrepresentation of the employee, (iv) write off the irrecoverable losses.