Section 13 in The First Statutes of the National Institutes of Technology
13. Powers and functions of the Building and Works Committee.
(1)The Building and Works Committee shall-(i)under the directions of the Board shall carry on construction of all major works, after the necessary administrative approval and expenditure sanction from the Board;(ii)[ have the power to give the necessary administrative approval and expenditure sanction for minor works and works pertaining to repair and maintenance, within the approved budgetary provision of the Institute and the Board will define the minor work and minor repair and maintenance in terms of quantum or expenditure;] [Substituted 'have the power to give the necessary administrative approval and expenditure sanction for minor works and works pertaining to repair and maintenance, within the approved budgetary provision of the Institute;' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).](iii)[ cause to prepare estimates of cost of buildings and other capital works, minor works, repairs, maintenance and the like. The Building and Works Committee shall approve the cost estimates for minor works, minor repairs and maintenance.] [Substituted 'cause to prepare estimates of cost of buildings and other capital works, minor works, repairs, maintenance and the like;' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).](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 where necessary duly recommended by the Dean (P&D) of the Institute.] [Substituted 'be responsible for enlistment of suitable contractors and acceptance of tenders and shall have the power to give directions for departmental works where necessary,' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).](vi)have the power to settle rates not covered by tender and settle claims and disputes with contractors;(2)If, in the opinion of the Chairman of the Building and Works Committee, any emergency has arisen which requires immediate action to be taken, he shall take such action and report the same to the Building and Works Committee and the Board at their next meeting.(3)The Building and Works Committee shall also perform such function and exercise such powers as may be entrusted by the Board, from time to time.
