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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(8) in Periyar University Act, 1997

(8)Subject to the control of the Syndicate, the Finance Officer shall,-
(a)hold and manage the property and investments on the University including trust and endowed property;
(b)ensure that the limits fixed by the Syndicate for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;
(c)be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Syndicate;
(d)keep a constant watch on the cash and bank balances and of investments;
(e)watch the progress of the collection of revenue and advise on the methods of collection employed;
(f)ensure that the registers of buildings, lands, furniture and equipments are maintained up-to-date, and that stock checking is conducted, of equipments and other consumable materials in all offices, special centres, specialized laboratories and colleges maintained by the University;
(g)bring to the notice of the Vice-Chancellor any unauthorized expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and
(h)call from any office, centre, laboratory and college maintained by the University, any information or returns that he may consider necessary for the performance of his duties.