Section 12 in The Khadi And Village Industries Commission Rules, 1957
12. [ Powers and Duties of the Financial Adviser. [Substitued by G.S.R. 820(E), dated 7th September, 1989]
- Subject to the provision of Section 5A of the Act, the Financial Adviser shall exercise and perform the following powers and duties :](a)The Financial Adviser shall advise the Commission on all matters relating to receipts and expenditure;(b)The Financial Adviser shall frame or cause to be framed the annual budget and the supplementary budget estimates of the Commission, maintain or cause to be maintained an account of receipts and expenditure of the Commission, prepare or cause to be prepared statements of accounts and conduct or cause to be conducted necessary internal audit of the expenditure made out of the funds of the Commission;(c)The Financial Adviser shall have the right to record his views on every proposal involving expenditure from the funds of the Commission prior to the consideration and approval of such proposal by the standing Finance Committee or by the Commission; and(d)The Financial Adviser shall have authority to advise the Commission and Standing Finance Committee that a particular decision affecting the general financial policy of the Government should be referred to the Government for consideration.
