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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(4) in The Bombay University Act, 1974

(4)The Finance Officer shall assist the Registrar and be under the general control of the Registrar. In the exercise of his powers and performance of his duties, the Finance Officer shall -
(a)exercise general supervision over the funds of the University, and shall advise the University as regards its financial policy;
(b)hold and manage the property and investments, including trust and endowed property, for furthering any of the objects of the University;
(c)ensure that the limits fixed by the Finance Committee for recurring and non-recurring expenditure for a year are not exceeded, and that all moneys are expended for the purposes for which they are granted or allotted;
(d)be responsible for the preparation of the annual accounts and the Budget of the University for the next financial year, and for their presentation to the Executive Council;
(e)keep a watch on the state of cash and bank balances, and of investments;
(f)watch the progress of collection of revenue and advise on the methods of collection employed;
(g)have the accounts of the University regularly audited;
(h)ensure that the registers of buildings, land and equipment are maintained up-to-date, and that the stock checking of equipment and other consumable material in all offices, colleges, workshops and stores is conducted regularly;
(i)propose to the Executive Council, through the Registrar, the explanation be called for unauthorised expenditure or other financial irregularities in any particular case, and recommend disciplinary action against the persons at fault;
(j)call, from any office, centre, laboratory, college or institution under the control of the University, for any information and returns that he thinks necessary for the proper discharge of his financial responsibilities; and
(k)exercise such other powers, perform such other duties, and discharge such other financial functions as are assigned to him by the Executive Council or prescribed by the Statutes.