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State of Karnataka - Section

Section 27 in Sri Devaraj Urs University Act, 2012

27. The Finance Committee.

(1)The Finance Committee shall consist of the following, namely:-
(i) The Chancellor or his Nominee Chairperson
(ii) The Vice-Chancellor Member
(iii) The Registrar Member
(iv) The Finance Officer Secretary
(v) One nominee of the Sponsoring Body Member; and
(vi) Such other members as may be specified by thestatutes.
(2)The Finance Committee shall be the principal financial body of the University to take financial matters and shall, subject to the provisions of this Act, rules and statutes, undertake Co-ordination exercise, general supervisions over the financial matters of the University.