Section 35 in Tamil Nadu Fisheries University Act, 2012
35. The Finance Committee.
(1)The Board shall appoint a Finance Committee consisting of the following members, namely:-(a)The Vice-Chancellor;(b)The Secretary to Government, in-charge of Fisheries;(c)The Secretary to Government, in-charge of Finance;(d)One member chosen by the Board from amongst its non-official members; and(e)The Finance Officer.(2)The Vice-Chancellor shall be the ex-officio Chairman of the Finance committee. The Finance Officer shall be the ex-officio secretary to the Finance committee.(3)In case the Secretary to Government, in-charge of Fisheries or the Secretary to Government, in-charge of Finance is unable to attend the meetings of the Finance Committee, for any reason, he may depute any officer of his department not lower in rank than that of Joint Secretary to Government to attend the meetings. The Officer so deputed shall have the right to take part in the discussions of the meetings and shall have the right to vote.(4)The Finance Committee shall,-(a)examine the annual accounts and the annual financial estimates of the University and advise the Board thereon;(b)review the financial position of the University from time to time;(c)make recommendation to the Board on every proposal involving expenditure for which no provision has been made in the annual financial estimates;(d)make recommendation to the Board on all matters relating to the finances of the University;(e)perform such other functions as may be prescribed.
