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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(3) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019

(3)The functions and duties of the Finance Committee shall be as follows: -
(a)to examine and scrutinize the annual budget of the University and to make recommendations on financial
matters to the Board of Management;
(b)to consider proposals for new expenditure and to make recommendations to the Board of Management;
(c)all proposals relating to revision of grades, up gradation of the pay-scales and those items which are not
included in the budget, shall be examined by the Finance Committee before they are considered by the Board ofManagement;
(d)to consider the annual accounts and the financial estimates of the University prepared by the Controller of
Finance and laid before the Finance Committee for approval and thereafter submitted to the Board of Management;
(e)the Finance Committee shall fix the limits for the total recurring and non-recurring expenditure for the year,
based on income and resources of the University, and no expenditure shall be incurred by the University in excess ofthe limits so fixed, without the approval of the Finance Committee;
(f)to give its views and to make recommendations to the Board of Management on any financial question
affecting the University either on its own initiative or on reference from the Board of Management;
(g)to recommend the investment of any money belonging to the University, including any unapplied income, in
such securities as it may, from time to time, think fit, or in the purchase or immovable property in India, with the likepower of varying such investments from time to time.