Section 14(5) in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
(5)The Finance Officer shall be responsible:-to ensure that no expenditure not authorized in the budget, is incurred by the University (otherwise than by way to investments) to disallow any proposed expenditure which may contravene the provisions of this Act or the terms of any Statutes or Acts to ensure that no other financial irregularity is committed and to take steps to set right any irregularities pointed out during audit.to ensure that the property and investments of the University are duly preserved and managed
