Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Chattisgarh - Subsection

Section 27(4) in Ayush and Health Sciences University of Chhattisgarh Act, 2008

(4)The committee shall perform the following additional functions and discharge duties, namely :-
(a)to recommend to the Board of Management the limits for the total recurring and non-recurring expenditure for the year, based on the income and resources of the university including the proceeds of loans for productive work;
(b)to recommend to the Board of management productive investment and management of university assets and resources;
(c)to explore the possibilities of, and resort to augmenting the resources for the development of the university;
(d)to take necessary steps to have the university accounts audited by auditors appointed by the Board of Management;
(e)to advise the Board of Management of matter related to the proper administration of the funds of the university;
(f)to ensure proper implementation of the State Governments orders issued from time to time in respect of financial matters;
(g)to advise on financial matters referred to it by the Board of Management, Academic Council or any other authority, body or committee or any officer of the University;
(h)to report to the Vice-chancellor any lapse or irregularity in financial matters which comes to its notice who may take suitable prompt actions after assessing the seriousness of the matter or refer it to the Board of Management;