Section 29(5) in Karnataka Janapada Vishwavidyalaya Act, 2011
(5)Notwithstanding anything contained in sub-section (4), the Vice-Chancellor may in case of urgency and for reasons to be recorded in writing, incur without the approval of the Finance Committee, any expenditure not exceeding one lakh rupees 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:Provided that such expenditure shall be placed before the Finance Committee for ratification at its immediate next quarterly meeting:Provided further that if the incurring of expenditure by the Vice-Chancellor is not satisfactory, the Finance Committee may refer it to the Chancellor, whose decision in the matter shall be final.
