Section 30 in Bhakta Kavi Narsinh Mehta University Act, 2015
30. Buildings and Estate Committee.
(1)The Buildings and Estate Committee shall consist of the following members, namely:-(i)the Vice-Chancellor, ex-officio Chairperson;(ii)the Pro-Vice-Chancellor;(iii)the Secretary to the Government of Gujarat, Education Department or his nominee not below the rank of Deputy Secretary;(iv)the Secretary to the Government of Gujarat, Roads and Buildings Department or his nominee not below the rank of Deputy Secretary;(v)one representative of the Institute of Engineers (India) Gujarat Centre, nominated by the Chairman of the said Institute, from amongst its members;(vi)one representative of the Institute of Architects (India) Gujarat Centre, nominated by the Chairman of the said Institute, from amongst its members.(2)The University Engineer shall function as the Secretary of the Committee.(3)The term of the nominated members of the Committee shall be three years.(4)The Committee shall,-(a)be responsible for finalising the plans and estimates of the various building projects and for ensuring the completion of the buildings and for proper utilisation of the grants received from the University Grants Commission (UGC), the State Government or from any agency;(b)be responsible for the maintenance and upkeep of the University buildings;(c)assess the cost of repairs, additions, alteration and demolition of the University buildings annually and prepare the budget for the same to be submitted for approval of the Finance Committee and Executive Council;(d)exercise such powers, as delegated to it by the Executive Council.(5)The Committee may constitute one or more sub-committees to oversee the work of any project.
