Section 9 in First Statutes of Team Lease Skills University
9. Terms and Conditions of Appointment, Powers and Functions of the Chief Finance and Accounts Officer.
(a)Terms and Conditions of Appointment:(i)The appointment of the Chief Finance and Accounts Officer shall be made by the President;(ii)He/she shall report to the Provost;(iii)He/she shall be a whole-time salaried officer of the University;(iv)He/she shall be appointed for a term of five years and shall be eligible for reappointment:Provided that the Chief Finance and Accounts Officer shall demit the office after the tenure is complete or on the completion of maximum age prescribed by UGC or an equivalent higher education regulatory body - whichever is earlier;(v)The Provost may, on representation made to him/her or otherwise and after making such inquiry as may be necessary and is of the opinion that the continuance of the Chief Finance and Accounts Officer in office is not in the interests of the University, by an order in writing stating the reasons therein, direct the Chief Finance and Accounts Officer to relinquish his/her office from the date specified in the order:Provided that before taking an action under this sub-section, the Provost shall ensure that it gets the approval of the President, and that the Chief Finance and Accounts Officer is given an opportunity of being heard;(vi)The Chief Finance and Accounts Officer by writing under his/her hand, addressed to the Provost may resign his/her office, but shall continue till the resignation is accepted;(b)Powers and Functions.-The Chief' Finance and Accounts Officer shall be the Member Secretary of the Finance Committee but shall not have the right to vote. In addition, he/she shall exercise and perform the following powers and functions -(i)To exercise general supervision over the funds of the University and to advise it as regards its financial policy and the measures to develop the financial resources of the University;(ii)To prepare the annual accounts and the budget of the University for presentation to Finance Committee and then to the Board of Management;(iii)To ensure that the registers of buildings, land, furniture and equipment are maintained up-to-date and the stock-checking is conducted annually of equipment, non-consumable items aid other consumable materials in the University;(iv)To bring to the notice of the Provost unauthorized expenditure and other financial irregularities and suggest disciplinary action against the persons at fault;(v)To keep a constant watch on the state of the cash and bank balances and on the state of investments;(vi)To ensure that adequate controls commensurate with the size of financial operations are in place;(vii)To ensure timely compliance's to all statutory and audit requirements of Government / Taxation Departments, etc., and to represent the University in all legal matters pertaining to finance and taxation;(viii)To be responsible for other financial matters and liaison with financial Institutions / Banks;(ix)To maintain all accounts and records as per regulatory standards;(x)To ensure that the accounts of the University are properly kept and audited;(xi)To ensure that the income and fees due to the University are collected and the salaries and other amounts due to the employees of the University and others are paid promptly;(xii)To advise and install a suitable system of accounting and business procedure and keep an Accounts Manual for use in the University;(xiii)To develop and operate an internal audit system so that the record of all officers and employees responsible for receipt and expenditure, maintenance of accounts, and property registers may be verified by the audit;(xiv)To provide for at least one annual audit of all the accounts of the University;(xv)To specify financial forms to be used in the University;(xvi)To have powers to pass bills and sign cheques for payments of contingent charges, pay and allowances etc., of all employees of the University after getting the approval from the competent authority, subject to the exceptions, if any, provided for in the Statutes;(xvii)To take cognisance of the fact that the receipt of the Chief finance and Accounts Officer or of the person or persons duly authorised in this behalf by the Governing Body for any money payable to the University shall be sufficient discharge for such sum payable;(xviii)To exercise powers of drawing, disbursing and collection of money under relevant Statutes, Ordinances and Regulations with respect to the employees working in the University;(xix)To call from any segment of the university any information or reports that he/she may consider necessary for the performance of his/her functions;(xx)To perform such other financial functions as may be assigned to him/her by the Governing Body or the Board of Management or the Finance Committee or the President or the Provost;(xxi)To exercise such powers and perform such duties as may be specified in the Statutes; Ordinances, Regulations and Rules of the University.
