Section 41 in Regulations of the Tamil Nadu Agricultural University
41. Drawal of money.
(1)The authorised employee shall draw bills required for his office establishment, contingencies, etc., in the manner prescribed by the University. The following shall be authorised to draw bills for their respective offices: (a) Registrar, (b) Comptroller, (c) Deans, (d) Director of Research, (e) Director of Extension Education, (f) Estate Officer, (g) Heads of Departments, (h) Heads of Research Stations, (i) Personal Assistant to Vice-Chancellor, and (j) such others authorised, from time to time.(2)At the main campus of the University, the Bank Account shall be operated only by the Comptroller or in his absence, an employee authorised by the Vice-Chancellor.(3)All bills relating to pay, allowances, contingencies, etc., shall be presented to the Comptroller or an employee authorised by him, who shall pre-audit the claim and issue the cheque. The authorised employee shall disburse the amount and maintain proper accounts and acquittances. The authorised employee at other centres shall draw bills subject to post-audit. The Comptroller shall take such safeguards and checks to ensure that the money drawn at other centres is on proper bills supported by proper sanctions.(4)All authorised employees shall prefer claims according to the financial sanctions and powers delegated to them by the competent authority. Each contingent bill should be accompanied by sanction order issued by the competent authority.(5)All amounts shall be drawn only after the supplies are received or service rendered. In exceptional cases where the amount is required to be paid in advance, the concurrence of the Comptroller should be obtained. In such cases, the advance drawn should be adjusted by detailed bills as soon as the supply is received or services are rendered.(6)Every authorised employee shall be given a permanent advance for meeting unforeseen and petty expenses for carrying out his duties and responsibilities. The amount of permanent advance shall be fixed by the Vice-Chancellor in consultation with the employee concerned and the Comptroller.(7)The Comptroller shall issue standing orders regarding preparation of bills, furnishing of certificates and other procedural matters.
