Section 24 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
24. The Finance Committee.
(1)There shall be a Finance Committee consisting of the following members, namely:-(i)the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.];(ii)one member nominated by the General Council from amongst its members;(iii)one member nominated by the Executive Council from amongst its members;(iv)the Secretary-in-charge, Department of Higher Education, Uttar Pradesh or his nominee not below the rank of Special Secretary;(v)the Secretary-in-charge of Judicial Department, Government of Uttar Pradesh or his nominee not below the rank of Special Secretary;(vi)the Secretary-in-charge, Finance Department, Uttar Pradesh or his nominee not below the rank of Special Secretary;(vii)the Registrar;(viii)the Finance Officer-Member Secretary.(2)The nominated members of the Finance Committee shall hold office for a period of three years.(3)The Finance Committee shall have the following powers, duties and functions, namely:-(i)to examine and scrutinize the annual budget of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to make recommendations on financial matters to the Executive Council;(ii)to consider all proposals for new expenditure and to make recommendations to the Executive Council;(iii)to consider the periodical statements of accounts and to review the finances of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] from time to time and to consider re-appropriation statements and audit reports to make recommendations to the Executive Council;(iv)to give its views and to make recommendations to the Executive Council on any financial matter affecting the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] either on its own initiative or on reference from the Executive Council or the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.].(4)The Finance Committee shall meet at least once in six months. Three members of the Finance Committee shall form the quorum.(5)The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall preside over the meetings of the Finance Committee, and in his absence, the members present shall elect a person from amongst themselves to preside over the meeting.
