Section 83 in First Statutes of the University of Udaipur
83. Mode of withdrawals.
- Moneys shall not be withdrawn from the University Fund except by presentation of bails in the prescribed form and manner by the authority declared competent to present bills, as may be provided in the regulation. Bills shall be presented to the Comptroller. Withdrawals from the University Fund shall be made either jointly by the Registrar and Comptroller or singly by the Comptroller through cheques.
