Section 13(1) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
(1)The Building and Works Committee shall,-(i)under the directions of the Board, undertake construction of all major works, after the necessary administrative approval and expenditure sanction from the Board;(ii)have the power to give the necessary administrative approval and expenditure sanction for minor works and works pertaining to repair and maintenance, within the approved budgetary provision of the Institute;Provided that the Board shall define the minor work and minor repair and maintenance in terms of quantum or expenditure.(iii)cause to prepare estimates of cost of buildings and other capital works, minor works, repairs, maintenance and the like. The Building and Works Committee shall approve the cost estimates for minor works, minor repairs and maintenance;(iv)be responsible for making technical scrutiny of the design, estimates and specifications of the material as may be considered necessary;(v)be responsible for enlistment of suitable contractors and acceptance of tenders and shall have the power to give directions for departmental works where necessary duly recommended by the Dean (Planning and Development) of the Institute;(vi)have the power to settle rates not covered by tender and settle claims and disputes with contractors;
