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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(7) in Tamil Nadu Fisheries University Act, 2012

(7)Subject to the control of the Board, the Finance Officer shall,-
(a)ensure that the limits fixed by the Board for recurring and non-recurring expenditure for a year are not exceeded and that all monies are expended for the purposes for which they are granted or allotted;
(b)be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Finance Committee and the Board;
(c)keep a constant watch on the cash and bank balances and of investments;
(d)watch the progress of the collection of revenue and advise on the methods of collection employed;
(e)ensure that the registers of buildings, land, furniture and equipments are maintained up-to-date, and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laboratories, colleges and institutions maintained by the University;
(f)bring to the notice of the Vice-Chancellor any unauthorised expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and
(g)call from any office, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties.