Section 100(5) in Maharashtra Public Universities Act, 2016
(5)The Buildings and Works committee shall,-(a)under direction and overall superintendence of the Management Council, be responsible for the execution of all types of works, including major works to be executed through the agency of the Public Works Department ;(b)accord administrative approval and financial sanction, subject to availability of funds in the budget, to the maintenance work ;(c)recommend and obtain administrative approval and expenditure sanction of the Management Council in respect of all minor and major works ;(d)recommend to the Management Council through the Finance and Accounts Committee, a 'Programme of Works' to be executed in the ensuing year, specifying maintenance works, minor works and major works, separately;(e)prepare a panel of ten to twelve Architects and other specialized consultants of proven experience and merit for the university works and get the same approved by Management Council. Such panel shall be subject to the approval of the Chancellor who may make such modifications in it as he deems fit ;(f)on getting administrative approval and expenditure sanction of the Management Council to minor and major works, to get the plans and estimates of such works prepared from the Executive Engineer of the university or the Architect selected for a project, borne on the panel of approved Architects of the university ;(g)maintain a list of approved contractors on the basis of their technical experience and financial capability for execution of maintenance works and minor works ;(h)be responsible for making technical scrutiny as may be considered necessary by it ;(i)be responsible, after careful scrutiny, for the acceptance of tenders received for maintenance works and major works ;(j)exercise general supervision over the work of the technical staff of the university, and in particular, ensure that essential records and data are maintained up-to-date and that the rejected tenders are retained for a reasonable period ;(k)ensure that the Executive Engineer of the university certifies the completion of works in accordance with the designs finally approved by the architect, if appointed, in respect of maintenance works and minor works ;(l)associate and deliberate with the consulting Architects, as and when necessary;(m)settle rates not covered by the tender and settle claims and disputes with contractors in respect of maintenance works and minor works :Provided that, the rates or claims or disputes shall be settled by the Public Works Department in respect of major works entrusted to that Department, subject to the condition that if the decision in respect of any such claims or disputes is likely to cause excess over the approved estimated cost of the project, prior sanction of the Management Council shall be obtained to such an excess amount ;(n)exercise such other powers and perform such other duties as may be conferred upon it by the Statutes.
