Section 15(1) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(1)The Finance Officer shall, -(a)exercise general supervision over the funds of the University and shall advice the University as regards its financial policy; and(b)exercise such other powers and perform such other financial functions, as may be assigned to him by the Governing Council, or as may be prescribed by the statutes or ordinances :Provided that the Finance Officer shall not incur any expenditure or make any investment exceeding such amount as may be prescribed by the statutes or ordinances except with the previous approval of the Governing Council.
