Section 13 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
13. The Finance Committee.
(1)There shall be a Finance Committee as per the Section 14 of the Act to develop financial policies of the University and to oversee the revenues and expenditures of the university.(2)The Finance Committee will be constituted as per the Section 14 of the Act by the Board of Governors as follows:(a)The Vice Chancellor - Chairperson(b)Two persons nominated by the Chancellor(c)The Principal Secretary, Finance(d)The Principal Secretary/Secretary Technical Education(e)Controller of Finance, Member SecretaryThe Finance Committee shall make recommendations on generating revenues through the university's activities and these recommendations of the Finance Committee shall be placed before the Board of Governors for a decision.(3)The Finance Committee shall make recommendations on improving the operational efficiency of the University's activities, measures for revenue generation, and on major expenditure proposals of the university, as may be required by the Board of Governors.(4)The Controller of Finance shall be the ex-officio Member-Secretary of the Finance Committee.(5)The annual accounts and the budget of the university prepared by the Controller of Finance shall be placed before the Finance Committee for approval before being submitted to the Board of Governors.
