(1)The Comptroller shall be a whole time salaried officer of the University, and he shall be appointed by the Vice-Chancellor in accordance with the Statutes to be made in this behalf and his emoluments and conditions of service shall be such as may be prescribed by the Statutes.(2)Where any vacancy in the office of the Comptroller occurs by reason of leave, illness or any other cause, the Vice-Chancellor shall make arrangements as he deems fit, to carry on the current duties of the Comptroller.(3)The Comptroller shall-(a)exercise general supervision over the funds of the University and shall advise the Board in regard to its financial policy;(b)subject to the control of the Board, manage the property and investment of the University;(c)be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted and. no expenditure not authorized in the budget, is incurred by the University:(d)exercise such other powers as may be conferred on him by the Statutes.
