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Greater Bengaluru City Corporation -

Section 27 in Rai Technology University, Bangalore Act, 2012

27. The Finance Committee.

(1)The Finance Committee shall consist of the following, namely:-
(i) The Chancellor Chairperson
(ii) The Vice-Chancellor Member
(iii) The Registrar Member
(iv) The Finance officer Secretary
(v) One nominee of the Chancellor Member; and
(vi) Such other members as may be specified by thestatutes.
(vii) The Registrar Evaluation Member
(2)The Finance Committee shall be the principal financial body of the University to take financial matters and shall, subject to the provisions of this Act, rules and statutes, undertake Co-ordination exercise, general supervisions over the financial matters of the University.