Section 14(3) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
(3)The Finance Controller shall hae the duty:-(a)to ensure that no expenditure not authorized in the budget is incurred by the institute;(b)to disallow any proposed expenditure which may contravene the provisions of this Act or the rules made thereunder;(c)to ensure that no financial irregularity is committed and to take steps to set right any irregularity pointed out during audit;(d)to ensure that the property and investments of the investments of the Institute are duly preserved and managed.
