Section 17 in Rajiv Gandhi University of Health Sciences Act, 1994
17. The Finance Officer.
- [(1) The Finance Officer shall be a whole time Officer of the University. The State Government shall appoint an Officer belonging to the cadre of Joint Controller in the State Accounts Department to be the Finance Officer of the University] [Substituted by Act 01 of 2014 w.e.f. 01.01.2014](2)The salary and allowances and other conditions of service of the Finance Officer shall be such as may be prescribed by the Statutes or Ordinances.(3)He shall manage the property and investments by the University. He shall advise the Vice- Chancellor in all matters pertaining to financial policy. He shall be responsible for the proper maintenance of accounts of the University, including the preparation of the annual financial estimates and annual accounts and the balance sheet.(4)He shall ensure that no expenditure not authorised in the financial estimates as approved by the Syndicate is incurred by the University and he shall not allow any expenditure which is not sanctioned by the competent authority.
