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State of Tamilnadu - Section

Section 44 in Regulations of the Tamil Nadu Agricultural University

44. Purchase of stores.

(1)The University shall acquire purchase and procure stores required for the proper functioning of the University.
(2)The items relating to stores may be in the nature of-
(a)live-stock;
(b)dead-stock;
(c)laboratory chemicals including glasswares and hardwares;
(d)furniture and other such items;
(e)stationery;
(f)electrical goods;
(g)costly laboratory equipments;
(h)heavy machineries for farm, civil and other operations;
(i)light and heavy vehicles including jeep, car, lorry, bus and farm vehicles;
(j)pesticides, fertilizers and other related items;
(k)seeds and plants; and
(l)such other items.
(3)The financial powers for purchase and procurement of the various items listed above are detailed in Appendix XIV
(4)The Officers or other employee of the University empowered to purchase or acquire the stores articles shall be responsible for acquiring, procuring or purchasing them and for proper accounting and supply, distribution and utilisation of the items, in the best interest of the University.
(5)The detailed procedure for purpose of equipment, live-stock, dead stock and consumable stores shall be as per rules prescribed, from time to time,by the authorities concerned with the approval of the Vice-Chancellor.