Section 8 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
8. Building and Works Committee.
(1)The Building and Works Committee shall be an authority of the Institute within the meaning of section 10 of the Act and it shall consist of the following members, namely:-(a)the Director, ex-officio, who shall be the Chairman of the Building and Works Committee;(b)the Deputy Director, ex officio;(c)the Professor in Charge Estate and Works, ex-officio;(d)one person nominated by the Central Government;(e)one Civil Engineer, not below the rank of Superintending Engineer, nominated by the Board from a Government Department or Agency;(f)one Electrical Engineer, nominated by the Board from a Government Department or Agency;(g)three Professors of the Institute with relevant specialisations, to be nominated by the Board;(h)the Institute Engineer, Ex-officio;(i)the Registrar, Ex-officio Secretary.(2)(a)The term of office of an ex-officio member shall continue so long as he holds the office by virtue of which he is a member.(b)The term of office of a member nominated under clauses (d), (e), (f) and (g) of sub-statute (1) above shall be two years from the 1st day of January of the year in which he is nominated.(3)The Building and Works Committee shall perform the following functions and have the following powers, namely:-(a)it shall be responsible under the direction of the Board for construction of all major capital works after securing from the Board the necessary administrative approval and expenditure sanction;(b)it shall have the power to give the necessary administrative approval and expenditure sanction for minor works and works pertaining to maintenance and repairs, within the expenditure limit approved by the Board and within the grant placed at the disposal of the Institute for the purpose;(c)it shall cause to be prepared estimates of cost of buildings and other capital works, minor works, repairs, maintenance and the like;(d)it shall be responsible for making technical scrutiny as may be considered necessary by it;(e)it shall be responsible for enlistment of suitable contractors and acceptance of tenders and shall have the power to give direction for departmental works where necessary;(f)it shall have the powers to settle rates not covered by tender and settle claims and disputes with contractors.(4)The Building and Works Committee shall perform such other functions in the matter of construction of buildings and development of land for the Institute as the Board may entrust to it from time to time.(5)In emergent cases, the Chairman of the Building and Works Committee may exercise the powers of the Building and Works Committee and such cases shall be reported by him to the Building and Works Committee at its next meeting.(6)The Building and Works Committee shall meet as often as is necessary, but not less than twice a year.(7)Three members shall form a quorum for a meeting of the Building and Works Committee.(8)The provisions in these Statutes regarding notices of meeting, inclusion of items in the agenda and confirmation of the minutes applicable to the meetings of the Board shall, so far as may be, be applicable in connection with the meetings of the Building and Works Committee.(9)A copy of the minutes of every meeting of the Building and Works Committee shall be sent to the Board.
