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State of West Bengal - Section

Section 13 in The Rabindra Bharati Act, 1981

13. The Finance Officer.

(1)The Finance Officer shall be a wholetime officer of the University and shall be appointed by the Executive Council on the recommendation of a Committee of the Vice-Chancellor as Chairman, two nominees of the Executive Council, a nominee of the Chancellor and a nominee of the State Government, for such period and on such terms and conditions as may be prescribed by Statutes.
(2)The Finance Officer may resign his office by writing under his hand addressed to the Vice-Chancellor.
(3)If the Finance Officer is for any reason temporarily unable to exercise the power, and perform the duties of his office the Vice-Chancellor may, subject to the approval of the Executive Council appoint a person temporarily for a total period not exceeding six months, to exercise the powers and perform the duties of the Finance Officer.