Section 42(2) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(2)The Board may approve the financial estimates subject to such modifications as it deems fit and no expenditure shall be incurred except in accordance with the financial estimates as approved by the Board.Provided that the Vice-Chancellor may in case of urgency and for reasons to be recorded in writing incur any expenditure not exceeding rupees ten thousand 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 without reference to the Finance Committee, but such expenditure shall be reported at the next earliest meeting of the Finance Committee.
