Section 24 in Maharana Partap Horticultural University, Karnal Act, 2015
24. Comptroller.
(1)The Comptroller shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board.(2)The Comptroller shall manage the property and investments of the University and advise with regard to its financial policy.(3)The Comptroller shall be responsible to the Vice-Chancellor for all the financial matters of the University including the preparation of its budget and statement of accounts.(4)The Comptroller shall receive such remuneration, as may be prescribed.(5)The Comptroller shall,-(a)ensure that the expenditure not authorized in the budget is not incurred by the University, except by way of investment approved by the Board;(b)disallow any expenditure, not warranted by the terms of any Statutes or for which provision is required to be made by the Statutes but has not yet been made; and(c)ensure that all money belonging to the University, be kept in a Scheduled Bank.
