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NCT Delhi - Section

Section 8 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

8. The Controller of Finance.

- The Controller of Finance shall be an officer of the University under subsection (4) of Section 9 of the Act.
(1)The Selection Committee for the appointment of the Controller of Finance shall comprise of :-
(a)The Vice-Chancellor
(b)One nominee of Chairman Board of Governors
(c)Nominee of Principal Secretary Finance
(d)Nominee of Pr. Secretary/ Secretary Technical Education
(e)Two Experts nominated by the Vice-Chancellor from the panel approved by the Finance Committee.
(2)The Controller of Finance shall be appointed by the Board of Governors on the recommendation of the selection committee constituted under sub clause (I) and he shall be a whole-time salaried officer of the University and shall work under the control of the Vice-Chancellor.
(3)The emoluments and other conditions of service of the Controller of Finance shall be prescribed by the Ordinances:Provided that the Controller of Finance shall retire on attaining the age of sixty two years.
(4)When the office of the Controller of Finance falls vacant or when the Controller of Finance is, by reason of ill health, absence or any other cause, unable to perform his functions as the Controller of Finance, his functions shall be performed by such person as the Vice-Chancellor may appoint for the purpose.
(5)The Controller of Finance shall-
(a)exercise general supervision over the funds of the University and advise it as regards its financial policies; and
(b)perform such other financial functions as may be assigned to him/her by the Board of Governors or as may be prescribed by the Statutes or the Ordinances:
(6)Subject to the control of the Vice-Chancellor and the Board of Governors, the Controller of Finance shalla. ensure compliance of financial rules and regulations as prescribed by the university;b. be responsible for proper and timely investment of university funds with the approval of the Vice- Chancellor;c. be responsible to get formats of books of accounts approved by the Finance Committee;d. be responsible for getting internal and external audit of the books of accounts of the university;e. ensure that the limits fixed by the Finance Committee for recurring, and non-recurring expenditure for a year are not exceeded and the money is expended or spent for the purposes for which it was granted or allotted;f. be responsible for the preparation of the annual accounts and the budget of the University and for their presentation to the Board of Governors after they have been considered by the Finance Committee;g. keep a constant watch on the cash and bank balances and investments;h. watch the progress of collection of revenues and advise on the methods of collection employed;i. bring to the notice of the Vice Chancellor any unauthorized expenditure or any other financial irregularity and suggest appropriate action against person at fault;j. suggest steps for enacting the revenues and containing the cost of the university;k. effectively implement the financial policies of the university and to ensure that revenues and expenditure are in accordance with the budget of the University;l. ensure that the registers of the properties of the university are maintained properly and that stock checking of the equipment and other material in the offices, different departments and centres of the university is conducted in a time bound manner;m. call from any office of the University, including centres/departments/colleges maintained by the University, any information or report that he/she may consider necessary for the performance of his functions.
(7)Any receipt given by the Controller of Finance or by the person or persons duly authorized on his behalf by the Board of Governors shall be a sufficient discharge for payment of moneys to the University.