Section 33 in The SreeNarayanaGuru Open University Act, 2021
33. The Finance Council.—
(1)The Finance Council shall take decisions on all financial matters subject to the provisions of this Act and rules, Statutes and Ordinances made there under and submit suggestions.(2)The Finance Council shall consist of the following members, namely:—Ex-officio Members(i)The Vice-Chancellor—Chairman;(ii)The Secretary to Government in-charge of the Higher Education Department of the Government or an officer not below the rank of Joint Secretary to Government nominated by him;(iii)The Secretary to Government in-charge of the Finance Department or an officer not below the rank of Joint Secretary to Government nominated by him;(iv)The Pro-Vice-Chancellor;(v)The Finance Officer—Ex-officio Secretary.Nominated Members(i)A member nominated by the Syndicate from the Senate;(ii)A member nominated by the Syndicate from the Academic Council;(iii)Two members selected by the Syndicate from among the nominated members of the Syndicate.
