Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(2) in Kerala Veterinary and Animal Sciences University Act, 2010

(2)The Management 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 Management Council:Provided that, the Vice-Chancellor may in case of urgency and for reasons to be recorded in writing incur any expenditure not exceeding rupees ten lakhs in any one case for which no provision is made in the budget or which is in excess of the provisions made in the budget without reference to the Finance Committee, but such expenditure shall be reported at the next earliest meeting of the Finance Committee.