Section 21(2) in Sree Sankaracharya University of Sanskrit Act, 1994
(2)The Finance Committee shall have the following powers, namely:-(a)to review the financial position of the University, from time to time, and to make recommendations to the Syndicate on all matters relating to the finance of the University;(b)to examine the annual budget estimates of the University and to advise the Syndicate thereon;(c)to make recommendations to the Syndicate on all proposals which involve expenditure not contemplated in the budget or in excess of the provision of the budget;(d)to exercise such other powers as may be prescribed by the Statutes.
