Section 44(3) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(3)(i)Within six months of the receipt of the auditors' report under sub-section (2), the Senate shall appoint an ad hoc Committee consisting of the Examiner of Local Accounts, Bihar, and eight members of the Senate who are not members of the Syndicate.(ii)The said Committee shall be known as the University Audit Committee and shall have power, for the purpose of examining the auditors' report;s to call for explanations from the controlling and disbursing officers and it may-(a)Suggest ways and means to avoid in future any misuse of the University Fund or irregularity in the accounts of the University ;(b)Suggest the recovery of any sum on account of any payment contrary to law from a University authority, officer or servant or from any person making or authorising such payment, of the recovery of the amount of any loss or deficiency against the person responsible therefore or any amount which ought to have been but which is not brought into account against the person failing to account for such amount.
