Section 8(2) in The First Statutes of Indian Institute of Technology Goa, 2017
(2)The following are the powers and duties of the committee:-(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 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 directions for departmental works where necessary.(f)It shall have the power to settle rates not covered by tender and settle claims and disputes with contractors.
