Section 27 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
27. The Finance Committee- (1) There shall be a Finance Committee consisting of the following;
(i)Vice-Chancellor :Chairperson (ex-officio);(ii)Principal Secretary/Secretary (Training & Technical Education) of the Government or his nominee(ex-officio);(iii)Principal Secretary/Secretary (Finance) of the Government or his nominee, (ex-officio);(iv)Principal Secretary or Secretary (Planning)/Director Planning of the Government or his nominee,(ex-officio);(v)Principal Secretary or Secretary (Higher Education) of the Government or his nominee;(vi)Pro-Vice Chancellors (ex-officio);(vii)Registrar (ex-officio);(viii)Two other members nominated by the Board from amongst its members of whom at least one should notbe an employee of the University;(ix)Controller of Finance - Member-Secretary (ex-officio);(2)The term of the members of the Finance Committee other than the ex-officio members, shall be three years;(3)The functions and duties of the Finance Committee shall be as follows: -(a)to examine and scrutinize the annual budget of the University and to make recommendations on financialmatters to the Board of Management;(b)to consider proposals for new expenditure and to make recommendations to the Board of Management;(c)all proposals relating to revision of grades, up gradation of the pay-scales and those items which are notincluded in the budget, shall be examined by the Finance Committee before they are considered by the Board ofManagement;(d)to consider the annual accounts and the financial estimates of the University prepared by the Controller ofFinance and laid before the Finance Committee for approval and thereafter submitted to the Board of Management;(e)the Finance Committee shall fix the limits for the total recurring and non-recurring expenditure for the year,based on income and resources of the University, and no expenditure shall be incurred by the University in excess ofthe limits so fixed, without the approval of the Finance Committee;(f)to give its views and to make recommendations to the Board of Management on any financial questionaffecting the University either on its own initiative or on reference from the Board of Management;(g)to recommend the investment of any money belonging to the University, including any unapplied income, insuch securities as it may, from time to time, think fit, or in the purchase or immovable property in India, with the likepower of varying such investments from time to time.(4)The Finance Committee shall meet, at least, four times in a year; five members of the Finance Committeeshall form the quorum at any meeting;(5)In case of difference of opinion among the members, the opinion of the majority of the members presentshall prevail;
