Section 24(3) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(3)The Finance Committee shall have the following powers, duties and functions, namely:-(i)to examine and scrutinize the annual budget of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to make recommendations on financial matters to 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] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] from time to time and to consider re-appropriation statements and audit reports to make recommendations to the Executive Council;(iv)to give its views and to make recommendations to the Executive Council on any financial matter affecting the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] either on its own initiative or on reference from the Executive Council or the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.].
