Section 53 in The Global Open University (Nagaland) Act, 2006
53. Execution of contracts.
(1)All contracts relating to the management and administration of the University shall be expressed to have been made by the Executive Council. The Vice Chancellor shall execute contracts above rupees ten lakhs and the Registrar shall do so in all other cases. All contracts shall be executed with the prior approval of Pro Chancellor.(2)Nothing herein shall be deemed to prevent the Registrar, with the prior approval of the Pro Chancellor, to delegate some of his contracting powers to the Finance Officer.
