Section 32 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
32. Finance Committee.
(1)The Finance Committee shall consist of the following members, namely: -(a)the Vice-Chancellor;(b)the Secretary to Government, in-charge of Finance;(c)the Secretary to Government, in-charge of law; and(d)three members nominated by the Syndicate from among its members of whom one shall be a University Professor and one shall be a person nominated to the Syndicate by the Government.(2)If, for any reason, any officer referred to in clause (b) or clause (c) of subsection (1) is unable to attend any meeting of the Finance Committee, he may depute any officer of his department not lower in rank than that of a Deputy Secretary to Government to attend such meeting. The officer so deputed shall have the right to take part in the discussion of the Finance Committee and shall have the right to vote.(3)The Vice-Chancellor shall be the ex-officio Chairman and the Finance Officer shall be the ex-officio Secretary to the Finance Committee.(4)The members nominated to the Finance Committee by the Syndicate under clause (d) of sub-section (1) shall hold office for a period of three years.(5)The annual accounts of the University prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments.and thereafter submitted to Syndicate for approval.(6)The financial estimates of the University prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments. The said estimates as modified by Finance Committee shall, then, be laid before the Syndicate for consideration. The Syndicate may approve finance estimates with such modifications as it deems fit.(7)The Finance Committee shall recommend limits for the recurring expenditure and the total non-recurring expenditure for the year based on the income and resources of the University which in the case of productive works may include the proceeds of loans.(8)The Finance Committee shall -(a)meet at least once in three months to examine the accounts and to scrutinise proposals for expenditure;(b)review the financial position of the University, from time to time;(c)make recommendations to the Syndicate on every proposal involving investment or expenditure for which no provision has been made in the annual financial estimates for which involves expenditure in excess of the amount provided for in the annual financial estimates;(d)prescribe the methods and procedure and forms for maintaining the accoimts of the University;(e)make recommendation to the Syndicate on all matters relating to the finances of the University; and(f)perform such other functions as may be prescribed by the statutes.
