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State of Himachal Pradesh - Section

Section 28 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018

28. Finance Committee.

(1)The Finance Committee shall consist of the following persons, namely:-
(a) the Vice-Chancellor Chairperson;
(b) the Secretary to the Government of HimachalPradesh, Department of Finance or his nominee not below the rankof Special Secretary (Finance) to the Government of HimachalPradesh Member;
(c) the Secretary to the Government of HimachalPradesh, Department of the Higher Education or his nominee notbelow the rank of Special Secretary (Higher Education) to theGovernment of Himachal Pradesh. Member;
(d) two members of the committee to benominated by the Chairperson from the Principals of constituentcolleges Member;
(e) the Registrar Member; and
(f) the Finance Officer Member Secretary.
(2)The Finance Committee shall ordinarily meet four times in a year preferably before the meeting of the Board of Management.
(3)The meetings of the Finance Committee shall be convened by the Chairperson.
(4)Four members of the Finance Committee shall form a quorum for a meeting.
(5)The Finance Committee shall advise the Board of Management on all financial matters and shall have the powers,-
(a)to examine the Annual Accounts and Budget Estimates of the Cluster University and to advise the Board of Management thereon;
(b)to examine the Annual Audit and Action Taken Report;
(c)to review the financial position of the Cluster University and to make recommendations to the Board of Management on all matters relating to the finances of the Cluster University;
(d)to examine and make recommendations to the Board of Management on all proposals involving expenditure for which no provision has been made in the Budget, or which involves expenditure in excess of the amount provided in the Budget;
(e)to consider all proposals relating to the revision of pay scales, fixation of honorarium to members of various Committees, travelling allowances, fee for various courses to be charged from the students and remuneration to experts, paper setters, examiners, evaluators etc.; and
(f)to exercise such other powers and to perform such other functions as may be prescribed by the Regulations.