Section 10 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
10. The Treasurer.
(1)The Treasurer shall be appointed by the Chancellor on such terms and conditions as may be laid down by the Chancellor and shall hold office for a period of three years from the date on which he assumes charge of the office, on the expiration of which term her may be re-appointed for only one more term which shall not exceed three years.(2)He shall be an ex-officio member of the Syndicate and shall-(a)Exercise general supervision over the funds of the University, and advise in regard to its financial policy and be responsible for the preparation and presentation of the annual estimates and statement of accounts to the Senate on behalf of the Syndicate ;(b)Be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted by the appropriate authority ;(c)Examine statement of accounts of the colleges and submit a report on the result of such examination to the Syndicate ; and(d)Exercise such other powers as may be prescribed by the Statutes and the Ordinances.
