(1)There shall be a Finance Committee to give advice to the University on any question affecting its finances.(2)The Finance Committee shall consist of the following members, namely:-(a)the Vice-chancellor, who shall be the Chairman;(b)the Pro-Vice-Chancellor;(c)one member elected by the members of the Senate from among themselves;(d)one member elected by the members of the Syndicate from among themselves;(e)one member elected by the members of the Academic Council from among themselves;(f)the Finance Secretary to Government or an officer of the Finance Department, not below the rank of Joint Secretary to Government, nominated by the Government; and(g)the Secretary to Government, Higher Education Department or an officer of the Higher Education Department, not below the rank of Joint Secretary to Government, nominated by the Government..(3)The Finance Officer of the University shall be the Secretary of the Finance Committee.(4)The powers and functions of the Finance Committee and its procedure in financial matters, including the delegation of its powers, shall be prescribed by the Statutes.
