Section 29 in Birsa Munda Tribal University Act, 2017
29. Finance Committee.
(1)The Finance Committee shall consist of the following members, namely:-(i)the Vice-Chancellor, ex-officio Chairperson;(ii)the Pro-Vice-Chancellor, ex-officio Vice-Chairperson;(iii)the Secretary to the Government of Gujarat. Finance Department, ex-officio or his nominee not below the rank of Deputy Secretary or Financial Advisor, Finance department;(iv)the Secretary, Tribal Development Department. ex-officio or his nominee not below the rank of Deputy Secretary;(v)one member of the Board, to be nominated by the Board;(vi)one expert in the field of finance, to be nominated by the Board;(vii)Project Administrator and Additional Collector. (Tribal Development), Narmada District.(2)The Finance and Accounts Officer shall be the Secretary' of the Finance Committee.(3)The term of office of the members other than the ex-officio members shall be three years.(4)Any nominated member may resign from office by writing under his hand addressed to the Vice-Chancellor and resignation shall take effect from the date the same is accepted by the Vice-Chancellor.
