Section 21(4) in The Centre for Environmental Planning and Technology University Act, 2005
(4)The Finance and Development Committee shall exercise the following powers and perform the following duties, namely:-(i)to examine the annual accounts and annual budget estimates of the University and advise the Board thereon;(ii)to review the financial position of the University from time to time,(iii)to make recommendations to the Board on financial policy matters of the University;(iv)to make recommendations to the Board on proposals involving raising of funds, receipts and expenditure;(v)to lay-down guidelines for investment of surplus funds;(vi)to make recommendations to the Board on all proposals involving expenditure for which no provision has been made in the budget or for which expenditure in excess of the amount provided in the budget has been incurred;(vii)to examine all proposals relating to revision of pay-scales, upgradation of the scale and those items which are not included in the budget, before they are placed before the Board;(viii)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by the regulations;(ix)to consider and approve plans of development of the University.
