Section 55 in Uttar Pradesh State Universities Act, 1973
55. Accounts and Audit
. - (1) The annual accounts and balance-sheet of the University shall be prepared under the direction of the Executive Council and all money accruing to or received by the University from whatever source and all amounts disbursed or paid shall be entered in the accounts maintained by the University.(2)A copy of the annual accounts and the balance-sheet shall be submitted to the State Government which shall cause the same to be audited.(3)The annual accounts and the balance-sheet audited shall be printed and copies thereof shall, together with copies of the audit report be submitted by the Executive Council, to the Court and the State Government.(4)The Executive Council shall also prepare, before such date as may be prescribed, the budget for the ensuring year.(5)Every item of new expenditure above such amount as may be prescribed which it is proposed to include in the budget shall be referred by the Executive Council to the Finance Committee which may make recommendations thereon.(6)The Executive Council shall, after considering the recommendations if any, of the Finance Committee approve the budget Finally.(7)The annual accounts, the balance-sheet and the audit report shall be considered by the Court at its annual meeting and the Court may, by resolution, make recommendations with reference thereto and communicate the same to the Executive Council.(8)It shall not be lawful for the Vice-Chancellor or the Executive Council to incur any expenditure -(a)either not sanctioned in the budget, or in the case of funds granted to the University, subsequent to the sanction of the budget, by the State Government or the Government of India or the University Grants Commission or any international organisation or Foundation, save in accordance with the terms of such grant:Provided that notwithstanding anything in sub-section (7) of Section 13, the Vice-Chancellor may, in the case of fire, flood, excessive rainfall or other sudden or, unforeseen circumstances, incur non-recurring expenditure not exceeding rupees five thousand not sanctioned in the budget and he shall immediately inform the State Government in respect of all such expenditure;(b)on any litigation in opposition to [any order of the Chancellor or of the State Government purporting to be made under this Act.] [Substituted by Uttar Pradesh Act No. 12 of 1978.][55A. Surcharge. - (1) An officer specified in any of the clauses (c) to (i) of Section 9 shall be liable to surcharge for the loss, waste or misapplication of any money or property of the University, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct.(2)The procedure of surcharge and the manner of recovery of the amount involved in such loss, waste or misapplication shall be such as may be prescribed.] [Inserted by Uttar Pradesh Act No. 12 of 1978.]
