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Union of India - Section

Section 10 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

10. Finance Committee.

(1)The term of office and filling up of vacancies of [every membership] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] of the Finance Committee shall be as provided for the members of the Executive Council under the Act.
(2)The Finance Committee shall meet ordinarily four times [in a financial year] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).], preferably before the meeting of the Executive Council.
(3)Four members of the Finance Committee and the representative of the Central Government (Financial Adviser and Joint Secretary) shall form a quorum [for the meeting] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).].
(4)The Director shall preside over the meetings of the Finance Committee.
(5)The provisions in these first Statutes regarding notices of the meeting, inclusion of items in the agenda and confirmation of the minutes applicable to the meetings of the Executive Council shall be followed, so far as practicable may be, in connection with the meetings of the Finance Committee.
(6)A copy of the minutes of every meeting of the Finance Committee shall be placed before the Executive Council.
(7)All financial proposals shall be placed before the Finance Committee prior to being placed before the Executive Council for consideration and approval.