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State of Madhya Pradesh - Section

Section 32 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

32. Finance Committee.

(1)There shall be a Finance Committee constituted by the General Council consisting of the following, namely :-
(a)The Director General of the Sansthan;
(b)The Executive Director;
(c)Secretary, Public Relations Department, Government of Madhya Pradesh or his nominee not below the rank of Deputy Secretary;
(d)Two members of the General Council, to be nominated by the Chairman;
(e)Secretary to Government, Madhya Pradesh, Finance Department or his nominee not below the rank of Deputy Secretary.
(2)The members of the Finance Committee shall be ex-officio.
(3)The functions and duties of the Finance Committee shall be as follows, namely :-
(i)to examine and scrutinise the annual budget of the Sansthan and to make recommendation on financial matters to the General Council;
(ii)to consider the periodical statements of accounts and to review the finances of the Sansthan from time to time and to consider reappropriation statement and audit reports and to make recommendations to the General Council;
(iii)to give its views and to make recommendations to the General Council on any financial question affecting the Sansthan either on its own initiative or on reference from the General Council or the Director General.
(4)The Finance Committee shall meet at least four times every year. Three members of the Finance Committee shall form the quorum.
(5)In case of difference of opinion among the members, the opinion of the majority of the members present shall prevail.