(1)The Finance Committee shall consist of the following person; namely :-(a)the Chancellor;(b)the Pro-Vice-Chancellor, if any appointed;(c)the Secretary to the Government of Uttar Pradesh in the Finance Department or his nominee not below the rank of a Joint Secretary;(d)the Secretary to the Government of Uttar Pradesh in the Technical Education Department or his nominee not below the rank of Joint Secretary;(e)five persons to be nominated by the Syndicate by a resolution, out of who two shall b the persons other than the members of Syndicate, who have interest in education and finance;(f)the Chief Accounts Officers;(g)the Registrar.(2)the term of the office of members referred to in clause (e) shall be three years commencing from the date of first meeting of the Finance Committee after their nomination:Provided that a person who became the member by virtue of being a member of the Syndicate shall cease to be such member on ceasing to be a member of the Syndicate, notwithstanding that his term, if any, has not expired.
