Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 32 in Kamdhenu University Act, 2009

32. Finance Committee.

(1)The Finance Committee shall consist of the following members, namely: -
(i)the Vice-Chancellor. Ex-Officio Chairman;
(ii)the Secretary to Government. Finance Department or his representative not below the rank of the Deputy Secretary;
(iii)the Secretary to Government. Agriculture and Co-operative Department, in-charge of Animal Husbandry, or his representative not below the rank of the Deputy Secretary;
(iv)the Registrar;
(v)the Finance and Accounts Officer shall be the Member-Secretary of the Committee; and
(vi)one member lo be nominated by the Vice-Chancellor from amongst the non-official members of the Board of Management.
(2)The Finance Committee shall exercise the following powers and perform the following functions, namely:-
(a)to examine the annual accounts of the University and to advise the Board thereon;
(b)to examine the annual budget estimates ;
(c)to make recommendations to the University on all proposals involving expenditure for which no provision has been made in the budget or which involves expenditure in excess of the amount provided in the budget;
(d)to review the position of financial resources, of the University from time to time;
(e)generally to advise the Board on all financial matters;
(f)to make recommendation to the Board on all matters relating to finances of the University;
(g)to recommend economy in administrative expenses;
(h)to perform such other functions relating to accounts and audit of the revenue and expenditure of the University as may be assigned to i! by the Board of Management; and
(i)to advise the Board of Management in financial matters whenever such advice is sought by the Board of Management.