Section 32(1) in The Karnataka State Universities Act, 2000
(1)There shall be a Finance Committee consisting of the following members, namely:-(i)The Vice - Chancellor;(ii)The Secretary to Government in charge of Finance Department or his nominee not below the rank of a Deputy Secretary;(iii)The Secretary to Government incharge of Higher Education or his nominee not below the rank of a Deputy Secretary;(iv)The Secretary to Government incharge of Planning Department or his nominee not below the rank of a Deputy Secretary;(v)One Member nominated by the Syndicate(vi)One Member nominated by the Academic Council;(vii)The Registrar;(viii)The Registrar (Evaluation);(ix)The Finance Officer, Member - Secretary
