Section 14(7) in Tamil Nadu Music and Fine Arts University Act, 2013
(7)Subject to the control of the Syndicate, the Finance Officer shall, -(a)hold and manage the property and investment on the University including trust and endowment property;(b)ensure that the limit fixed by the Syndicate for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;(c)be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Syndicate;(d)keep a constant watch on the cash and bank balance and of investments;(e)watch the progress of the collection of revenue and advise on the methods of collection employed;(f)ensure that the registers of buildings, lands, furniture and equipments are maintained upto date and that stock checking is conducted, of equipments and other consumable materials in all offices, special centres maintained by the University;(g)bring to the notice of the Vice-Chancellor any unauthorised expenditure or other financial irregularity and suggest appropriate action to be taken against person at fault; and(h)call from any office and centre, maintained by the University, any information or returns that he may consider necessary for the performance of his duties.
