(1)There shall be a Finance Committee to give advice to the University on any question affecting its finances.(2). The Finance Committee shall consist of the following members, namely:-(a)the Vice-Chancellor, who shall be the Chairman;(b). the Pro-Vice Chancellor, if any;(c)one member elected by the members of the Senate from among themselves;(d)three members elected by the members of the Syndicate from among themselves of whom two shall be Deans of Faculties.(e)one member elected by the members of the Academic council from among themselves;(f). the Finance Secretary to Government or an officer not below the rank of Joint Secretary nominated by him;(g). the Secretary to Government, Higher Education Department or an officer not below the rank of Joint Secretary nominated by him.(3). The Finance Officer shall be the Secretary of the Finance Committee.(4). The powers and functions of the Finance Committee and its procedure in financial matters including the delegation of its powers, shall, be prescribed by the Statutes.
