Section 24 in The Gujarat Ayurved University Act, 2021
24. Powers and functions of Finance Committee.
Subject to the other provisions of this Act, the Finance Committee shall exercise the following powers and perform the following functions, namely:-(i)to examine the annual accounts and annual budget estimates of the University and to advise the Board of Governors thereon;(ii)to review from time to time, the financial position of the University;(iii)to make recommendation to the Board of Governors on all proposals involving raising of funds, receipts and expenditure,(iv)to provide guidelines for investment of surplus fund;(v)to make recommendation to the Board of Governors on all financial policy matters of the University;(vi)to make recommendation to the Board of Governors 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 needs to be incurred;(vii)to examine all proposals relating to the revision of pay-scales, up-gradation of pay-scales and those items which are not included in the budget prior to placing before the Board of Governors; and(viii)to exercise such other powers and perform such other functions as may be conferred or imposed upon by the regulations.
