Section 21 in Sree Sankaracharya University of Sanskrit Act, 1994
21. Finance Committee.
(1)There shall be a Finance Committee of the University consisting of the following members, namely:-(i)the Vice-Chancellor;(ia)[ The Pro-Vice-Chancellor;] [Inserted by Act No. 7 of 2009.](ii)the Secretary to Government, Finance Department or an officer not below the rank of Joint Secretary nominated by him;(iii)the Secretary to Government, Higher Education Department or an officer not below the rank of Joint Secretary nominated by him;(iv)the Principal Dean of Studies; and(v)the Registrar.(2)The Finance Committee shall have the following powers, namely:-(a)to review the financial position of the University, from time to time, and to make recommendations to the Syndicate on all matters relating to the finance of the University;(b)to examine the annual budget estimates of the University and to advise the Syndicate thereon;(c)to make recommendations to the Syndicate on all proposals which involve expenditure not contemplated in the budget or in excess of the provision of the budget;(d)to exercise such other powers as may be prescribed by the Statutes.
