Section 27 in National Law School of India Act, 1986
27. Execution of Contracts. - All contracts relating to the management and administration of the School shall be expressed as made by the Executive Council, and shall be executed by the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004.] when the value of the contract is above ten lakhs of rupees and by the Registrar, when its value does not exceed ten lakhs of rupees.
