Section 14 in The Punjab Agricultural University Act, 1961
14. Comptroller.
(1)The Comptroller shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board.(2)The Comptroller shall manage the property and investments of the University; and advise in regard to its financial policy. He shall be responsible for all account matters including the preparation of budget and statement of accounts for presentation to the Vice-Chancellor.(3)The provisions contained in sub-sections (4), (5) and (6) of section 11 and sub-section 5 of section 13 shall, as far as may be, apply to the office of the Comptroller.(4)The Comptroller shall -(a)ensure that no expenditure not authorized in the budget, is incurred by the University otherwise than by way of investment, and(b)disallow any expenditure not warranted by the terms of any Statute or for which provision is required to be made by the Statute but has not been so made.(c)All moneys belonging to the University shall be kept in the Treasury or in a Bank approved by the State Government.
