Section 15(3) in The Rajasthan University of Health Sciences Act, 2005
(3)The Finance Officer shall-(a)advise in regard to the financial policy of the University and be responsible for the preparation of its budget and for the presentation thereof to the Board through the Vice-chancellor;(b)manage the properties, movable and immovable and investments of the University;(c)keep all moneys belonging to the University in a scheduled bank or in the Rajasthan State Co-operative Bank Ltd. or Central Co-operative Bank Ltd. or Central Co-operative Bank except the amounts needed as imprest cash (to be specified by the Vice-chancellor) in transacting business of the University;(d)ensure that no expenditure not authorized not authorized in the budget is incurred by the University otherwise than by way of investment;(e)disallow any expenditure which may contravene the terms of any Statute or for which provision is required to be made by a Statute but has not been made; and(f)ensure the compliance of the provisions of section 35.
