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State of Chattisgarh - Section

Section 18 in International Institute of Information Technology (IIIT) University Act, 2013

18. Powers and functions of the Buildings and Works Committee.

- Subject to the provisions of Statutes, Ordinances and Regulations, the powers and functions of the Buildings and Works Committee shall be as follows :-
(a)Technical approvals for all major infrastructure related works within the sanctioned budget;
(b)Technical approvals and clearance for all minor original works and works related to the maintenance of estate, within the sanctioned budget;
(c)To grant approval in respect of-
(i)enlistment of contractors,
(ii)floating and acceptance of tenders,
(iii)issuance of work orders,
(iv)undertaking of works departmentally and supervising works in progress;
(d)To grant approval for proposals in respect of claims and settlement of under scheduled rates;.
(e)To propose to the Finance Committee for its approval, the Schedule of Rates;
(f)Such other functions in the matter of construction of buildings and development of land, as the Board may deem it fit to assign to the Committee;
(g)The Chairman of the Committee may exercise all or any of the powers of the Committee, as the situation may demand and every such order shall be reported to the Committee and to the Board at their respective next meeting.