(1)The Comptroller of Finance shall be appointed by the Chancellor in consultation with the State Government form among the officers of the Orissa Finance Service and shall be a whole-time officer of the University.(2)The salary, allowances and other dues of the Comptroller of Finance shall be paid by the concerned University.(3)The Comptroller of Finance shall, subject to the control of the Vice-Chancellor -(a)Be responsible for the proper investment of the funds of the University;(b)Exercise general supervision of such funds;(c)Tender advice with regard to financial transactions of the University;(d)Be responsible for preparation and presentation of the annual financial estimates and statements of accounts for presentation by the Vice-Chancellor;(e)Ensure that all moneys are expended for the purpose for which they are granted or allotted by the appropriate authority;(f)Examine the statements of accounts of the constituent Colleges and submit a report on such examination to the Syndicate; and(g)Exercise such other powers and perform such other functions as may be prescribed.(4)The Comptroller of Finance -shall be responsible to the Vice- Chancellor for ensuring that no expenditure outside the budget is incurred by the University otherwise than by way of investments and shall disallow any expenditure which is not permissible under the Statutes.(5)The Comptroller of Finance shall have the right to speak in, and otherwise take part in the proceedings of the Senate and the Syndicate as and when required, and in all such cases, his advice shall be recorded in the proceedings of the Syndicate or the Senate as the case may be, but he shall not be entitled to vote.(6)The advice of the Comptroller of Finance on all financial matters shall be taken before they are given effect to and, save as provided in the provision to sub-sections (14) and (15) of Section (6), wherever a decision is taken to the contrary in respect of any expenditure exceeding ten thousand rupees, it shall be reported to the Chancellor whose decision thereon shall be final.
