Section 15(4) in The Rajasthan Technical University Act, 2006
(4)The Finance Officer shall-(i)advise in regard to the financial policy of the University and be responsible for the preparation of its budget and for the presentation thereof to the Board through the Vice-Chancellor;(ii)manage the properties, movable and immovable, and investments of the University;(iii)keep all moneys belonging to the University in a Scheduled Bank or in the Rajasthan State Co-operative Bank Ltd., or Central Co-operative Bank except the amounts needed as imprest cash (to be prescribed by the Vice-Chancellor) in transacting business of the University;(iv)ensure that no expenditure not authorized in the budget is incurred by the University otherwise than by way of investment;(v)disallow any expenditure which may contravene the terms of any Statutes or for which provision is required to be made by the Statutes but has not been made; and(vi)ensure the compliance of the provisions of section 35.
