Section 13 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
13. The Comptroller.
(1)the comptroller shall be a whole time officer of the University and [shall be appointed by State Government on such terms and conditions as it may think fit] [ Omitted by U.P. Act VIII of 1966. (shall be appointed by the State Government on such terms and conditions as it may think fit)](2)He shall be ex-officio Secretary of the Board. [* * *] [ Omitted ibid](3)The provisions relating to [* * *] [ Omitted ibid] the filling of temporary vacancies and arrangements for the carrying on of current duties continued in sub-section [* * *] [ Omitted ibid] (6) and (7) of section 11 shall mutatis mutandis apply to the office of Comptroller.(4)The Comptroller shall manage the property and investments of the University and advise in regred to its financial policy. He shall be responsible for the prepartion of the Budget, and statement of accounts for presentation of the Kulpati (Vice-Chancellor).(5)The Comptroller shall have the duty-(a)to ensure that no expenditure not authorized in the budget is incurred by the University otherwise than by way of investment; and(b)to disallow any expenditure which may contravene the terms of any Statutes, or for which provision is required to be made by Statutes, but has not been so made.
