Section 25(3) in The Maharashtra National Law University Act, 2014
(3)The powers and functions of the Finance Committee shall be as follows, namely:-(i)to examine and scrutinize the annual budget of the university and to make recommendations on financial matters of the Executive Council;(ii)to consider all proposals for new expenditure and to make recommendations to the Executive Council;(iii)to consider the periodical statements of accounts and to review the finances of the university, from time to time; and to consider reappropriation statements and audit reports and to make recommendations to the Executive Council;(iv)to give its views and to make recommendations to the Executive Council on any financial question affecting the university either on its own initiative or on reference from the Executive Council or the Vice- Chancellor.
