Section 12(1) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
(1)The Building and Works Committee shall, -(i)under the directions of the Executive Council, be responsible for construction of all major works, after receiving necessary administrative approval and expenditure sanction from the Executive Council;(ii)have the power to give the necessary administrative approval and expenditure sanction for minor works and works pertaining to maintenance and repair within the approved budgetary provision of the Institute;(iii)cause to be prepared estimates of cost of buildings and other capital works minor works, repairs, maintenance and the like;(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 wherever necessary;(vi)have the power to settle rates not covered by tender and settle claims and disputes with contractors.
