Section 10 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
10. Comptroller-Emoluments and powers and duties.
(1)The Comptroller shall receive a salary in the scale of Rs. 2100-75-24(X)-100-25(X)-125/ 2-2875 (per month) or in a special case, where the circumstances justify, such other pay and allowances as may be determined in consultation with the Government of Chhattisgarh.(2)In addition to the powers exercised by him under clauses (a), (b) and (c) of sub-section (3) of Section 19, the Comptroller shall also exercise the following powers, namely :-(a)he shall be responsible for the preparation of the financial estimates and for its presentation to the Board under Section 39 (3) of the Act;(b)he shall receive income and fees, disburse payment and be responsible for the day-to-day financial transactions of the Vishwavidyalaya and for the proper accounting thereof and all incidental matters including correspondence relating thereto;(c)he shall exercise such other power as may be prescribed by the Statutes and Regulations or as may be required, from time to time, by the Board or the Vice-Chancellor with respect to matters pertaining to accounts and finances of the Vishwavidyalaya for which he shall be directly responsible to the Vice-Chancellor;(d)he shall attend the Board meeting as and when required to do so for the purpose of fulfilling his responsibilities and duties envisaged in Section 19 (3) of Act, 1987.(3)The receipt of the Comptroller or of the person or persons duly authorised in writing in this behalf by the Board for any money payable to the Vishwavidyalaya shall be full discharge for the same.
