Section 14 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
14. The Finance Officer.
(1)The Finance Officer shall be a whole time salaried officer of the University, appointed by the Governing Council from out of a panel of three names recommended by the Government. He shall hold office for a period of three years subject to such terms and conditions as may be specified by the Governing Council.(2)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed by the Governing Council.(3)The Finance Officer shall retire on attaining the age of fifty-eight years.(4)When the office of the Finance Officer is vacant or when the Finance Officer is by reason of illness or absence or any other cause, unable to perform the functions and discharge the duties of his office, the functions and duties of the office of the Finance Officer shall be discharged by such person as the Vice-Chancellor may appoint for the purpose.(5)The Finance Officer shall be the ex-officio Secretary of the Finance Committee, but shall not be deemed to be a member of such Committee.
