Section 35 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
35. Finance Committee.
(1)There shall be a Finance Committee consisting of the following members, namely:(i)the Vice-Chancellor, Ex-officio Chairperson;(ii)two persons nominated by the Board from amongst its members;(iii)the Secretary to the Government of Karnataka, in charge of Animal Husbandry and Fisheries Department or his nominee not below the rank of a Joint Secretary.(iv)the Secretary to the Government of Karnataka, Finance Department or his nominee not below the rank of a Joint Secretary.(v)the Comptroller of the University who shall be the Ex-Officio Secretary of the Committee.(2)The Finance Committee shall perform the following functions, namely-(i)to scrutinize the annual account and budget estimates of the University and make its recommendations to the Board;(ii)to conduct the general examinations of the accounts of the University review the yearly audit reports and make its recommendations thereon;(iii)to examine all proposals of the University involving expenditure for which no provision is made in the budget or involving expenditure in excess of the amount provided for in the budget;(iv)to perform such other functions as may be prescribed by the Statutes.
