Section 12(10) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
(10)The Vice-Chancellor shall have the power to write off irrecoverable losses upto prescribed limit ofGovernment Rules/ norms of irrecoverable value of stores lost or rendered unserviceable due to fair wear and tearaccording to the powers vested in Head of Department of Government, as per Government rules/norms, and subject tosuch stipulations as may be made by the Board of Management, from time to time;
