Section 15(4) in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
(4)The Comptroller shall -(a)exercise general supervision over the funds of the University and shall advise the University as regards its financial policy;(b)to manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board; and(c)exercise such other powers and perform such other financial functions, as may be assigned to him or her by the Board, or as may be prescribed:Provided that the Comptroller shall not incur any expenditure or make any investment exceeding such amount as may be prescribed except with the prior approval of the Board.
