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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(14) in Orissa Universities Act, 1989

(14)Subject to availability of funds in the budget, the, Vice-Chancellor of the University shall have power to sanction, after obtaining the opinion of the Comptroller of Finance, expenditure up to such sum as may be prescribed during the course of a financial year and shall make a report of all such expenditure to the Syndicate at the earliest opportunity.Provided that it shall be competent for the Vice-Chancellor to differ from the opinion of the Comptroller of Finance, If he deems it so fit, after recording his reasons therefore.