Section 28 in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
28. Finance Committee.
(1)The Finance Committee shall consist of the following members, namely: -(a)the Vice-Chancellor, who shall be the Chairman of the Committee;(b)the Principal Secretary to the Government of Rajasthan, Finance Department, or his nominee not below the rank of a Deputy Secretary to the Government of Rajasthan;(c)the Additional Chief Secretary to the Government of Rajasthan, Home Department, or his nominee not below the rank of a Deputy Secretary to the Government of Rajasthan;(d)the Principal Secretary to the Government of Rajasthan, Higher Education Department, or his nominee not below the rank of a Deputy Secretary to the Government of Rajasthan;(e)the Pro-Vice-Chancellor;(f)one member of the Board, to be nominated by the Board from amongst its non official members;(g)two professors, by rotation, to be nominated by the Board; and(h)the Comptroller, who shall be the Member-Secretary of the Committee.(2)The term of office of the members nominated under clauses (f) and (g) shall be two years.
