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State of Uttarakhand - Section

Section 20 in Uttarakhand Technical University Act, 2005

20. Finance Committee.

- [(1) The Finance Committee shall comprise the following :-
(a)Vice-Chancellor, Technical University - Chairperson
(b) Principal Secretary/Secretary, Department ofFinance or his/her nominee - Member
(c) Principal Secretary/Secretary, Department ofTechnical Education or his/her nominee - Member
(d) Principal Secretary/Secretary, Department ofHigher Education or his/her nominee - Member
(e) Principal Secretary/Secretary, Department ofMedical Education or his/her nominee - Member
(f) Principal Secretary/Secretary, Department ofLaw or his/her nominee - Member
(g) Two members of the Executive Councilnominated by the Vice-Chancellor - Member
(h) Finance Officer, Uttarakhand TechnicalUniversity; - Member]
[Substituted by section 8 of Uttarakhand Act No. 10 of 2010.]
(2)The finance Committee shall advise the Executive Council on matters relating to the administration of property and funds of the University. It shall, having regard to the income and resources of the University, fix limits for the total recurring and non-recurring expenditure for the ensuing financial year and may, for any special reasons, revise during the financial year the limit of expenditure so fixed and the limits so fixed shall be binding on the executive Council.
(3)The Finance Committee shall have such other powers and duties as may be conferred or imposed on it by this Act or the Regulations.
(4)Unless a proposal having financial implications has been recommended by the Finance Committee, the Executive Council shall not take a decision thereon, and if the Executive Council disagrees with the recommendation of the Finance Committee, it shall refer the proposal back to the Finance Committee with reasons for the disagreement and if the Executive Council again disagrees with the recommendation of the Finance Committee the mater shall be referred to the Chancellor whose decision thereon shall be final.