Section 24(5) in Maharana Partap Horticultural University, Karnal Act, 2015
(5)The Comptroller shall,-(a)ensure that the expenditure not authorized in the budget is not incurred by the University, except by way of investment approved by the Board;(b)disallow any expenditure, not warranted by the terms of any Statutes or for which provision is required to be made by the Statutes but has not yet been made; and(c)ensure that all money belonging to the University, be kept in a Scheduled Bank.
