Section 36 in Andhra Pradesh Agricultural University Act, 1963
36. Finance Committee.
(1)The Board shall constitute a Finance Committee consisting of the following persons namely: -(a)the Vice-Chancellor(b)[Omitted] [As amended by the Andhra Pradesh Agricultural University (Amendment) Act, 1976 (Act No. 80 of 1976).](c)the Comptroller(d)two members chosen by the Board from among its members.(2)The finance committee shall have the following powers and duties, namely:(a)to examine the accounts of the University and its annual budget estimates and to advise the Board in respect thereof;(b)to review the financial position of the University from time to time; and(c)to make recommendations to the Board on all proposals involving expenditure, for which no provision or inadequate provision has been made in the budget, or in excess of the budget provision.
