Section 12 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
12. Powers and Functions of Building and Works Committee.
(1)The Building and Works Committee shall, -(i)under the directions of the Executive Council, be responsible for construction of all major works, after receiving necessary administrative approval and expenditure sanction from the Executive Council;(ii)have the power to give the necessary administrative approval and expenditure sanction for minor works and works pertaining to maintenance and repair within the approved budgetary provision of the Institute;(iii)cause to be prepared estimates of cost of buildings and other capital works minor works, repairs, maintenance and the like;(iv)be responsible for making technical scrutiny of the design, estimates and specifications of the material, as may be considered necessary;(v)be responsible for enlistment of suitable contractors and acceptance of tenders and shall have the power to give directions for departmental works wherever necessary;(vi)have the power to settle rates not covered by tender and settle claims and disputes with contractors.(2)If, in the opinion of the Chairman of the Building and Works Committee, any emergency has arisen which requires immediate action to be taken, he shall in intimation of the same to the Central Government take such action and report the same to the Building and Works Committee and the [for ratification and approval] [Substituted 'Executive Council' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] at their next meeting.(3)The Building and Works Committee shall also perform such functions and exercise such powers as may be entrusted to it by the Executive Council from time to time.
