Section 14 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
14. The Comptroller-
(1)The Comptroller shall be a whole-time officer and shall be appointed by the Board in the manner as may be prescribed.(2)He / She shall be paid such salary and allowances as may be prescribed.(3)The terms and conditions of service of the Comptroller shall be as may be prescribed.(4)The Comptroller shall manage the property,finances and the investments of the University and tender advise in regard to its financial policy. He/She shall be responsible for the preparation of the budget and statement of accounts for presentation to the Vice-Chancellor.(5)The Comptroller shall be responsible for ensuring that no unauthorized expenditure is incurred by the University and shall disallow any expenditure which may contravene the terms of any statute or for which provision is required to be made by the statute but has not been made.
