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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(a) in Regulations of the Tamil Nadu Agricultural University

(a)The Estate Officer shall be responsible for initiation of action on execution of civil works in the University. He may take the Counsel of other Officers of the University and Head of Departments in assessing the need for initiating such action. All proposals to execute civil works costing Rs. 10,000 at a time and above shall be placed before the Vice-Chancellor for consideration, who shall when convinced, sanction such items of works costing not more than Rs. 1 lakh at a time and place all other items before the Finance Committee for consideration. Such items of work recommended by the Finance Committee shall be placed before the Board for approval.