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State of Andhra Pradesh - Section

Section 45 in Dr. Abdul Haq Urdu University Act, 2016

45. Finance Committee.

(1)There shall be a Finance Committee, which is a Sub-Committee of the Executive Council nominated by the Vice- Chancellor, with the following members, namely:
(a) Vice-Chancellor ---- Chairperson
(b) Secretary to Government, Department ofFinance and Planning (Finance Wing) & Ex-Officio Member ofthe Executive Council ---- Member
(c) Principal of a University College &Member of the Executive Council ---- Member
(d) Executive Council member representingIndustry / Commerce / Banking ---- Member
(2)The Finance Officer shall be the Secretary of the Finance Committee.
(3)The Finance Committee shall have the following duties and powers, namely to:-
(a)examine the annual accounts of the University and to advice the Executive Council thereon;
(b)examine the annual budget estimates and advise the Executive Council thereon;
(c)review the financial position of the University from time to time;
(d)make recommendations to the Executive Council on all matters relating to the finances of the University;
(e)make recommendations to the Executive Council on all proposals involving expenditure for which no provision has been made in the budget, or which involve expenditure in excess of the amount provided for in the Budget;
(f)review and advice on such other financial matters referred to it by the Executive Council.