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State of Kerala - Section

Section 17 in A.P.J. Abdul Kalam Technological University Act, 2015

17. Appointment of Finance Officer.

(1)The Executive Committee shall appoint a person recommended by a Selection Committee determined by the Executive Committee, with the Vice-Chancellor as the Convenor, as may be prescribed by Statues, to be the Finance Officer, who shall be a full-time salaried officer and shall work directly under the superintendence, direction and control of the Vice-Chancellor. The first Finance Officer shall be appointed by the Government. The term of service of the Finance Officer shall be as per orders in this respect issued by the Government from time to time. The qualifications and experience required for being selected as the Finance Officer shall be as approved by the Government.
(2)The powers, duties and functions of the Finance Officer shall be as provided by or under this Act or as may be prescribed by Statutes or as assigned to Him, from time to time, by the Vice-Chancellor.