Section 23 in Sri Venkatesware Institute of Medical Science University Act, 1995
23. Finance Committee.
- There shall be constituted a Finance Committee which shall consist of the following, namely :-(a)the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] who shall ha the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] of the Committee;(b)the Registrar who shall be the Secretary of the Committee;(c)the Secretary to Government, Health, Medical and Family Welfare Department or hip nominee ;(d)the Secretary to Government, Finance and Planning Finance and Wing) Department or his nominee ; and(e)an officer of the Tirumala Tirupathi Devasthanams not below the rank of Joint Executive Officer nominated by the Executive Officer, Tirumala Tirupathi Devasthanams.
