Section 16(5) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(5)The Comptroller shall,-(a)watch the progress of the collection of revenue and advise on the methods of collection employed;(b)keep a constant watch on the cash and bank balances and of investments.(c)ensure that no expenditure not authorized in the financial estimates as approved by the Board, is incurred by the University;(d)disallow any expenditure not warranted by the terms of any Statute or for which provision is required to be made by a Statute but has not been made;(e)bring to the notice of the Vice-Chancellor any unauthorized expenditure or other financial irregularities and suggest appropriate action to be taken against persons at fault;(f)ensure that the registers of buildings, land, furniture and equipment are maintained upto date and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laboratories, colleges and institutions maintained by the University;(g)call from any office, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties.
