Section 15 in The Bharathidasan University Act, 1981
15. Finance Officer.
(1)The Finance Officer shall be a whole-time salaried officer of the University appointed by the Government for such period as may be prescribed by the Government in this behalf.(2)[* * *] [Omitted by section 15 of TN Act 28 of 1986.](3)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed by the ordinances.(4)The Finance Officer shall retire on attaining the age of fifty-eight years or on the expiry of the period specified by the Syndicate under sub-section (1) whichever is earlier:Provided that the Finance Officer shall, notwithstanding his attaining the age of fifty-eight years, continue in office until his successor is appointed and enters upon his office or until the expiry of a period of one year, whichever is earlier.(5)When the office of the Finance Officer is vacant or when the Finance Officer is, by reason of illness, absence or any other cause, unable to perform the duties of his office, the duties of the Finance Officer shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(6)The Finance Officer shall be ex-officio Secretary of the Finance Committee, but shall not be deemed to be a member of such committee.(7)The Finance Officer shall,-(a)exercise general supervision over the funds of the University and shall advise the University as regards its financial policy; and(b)exercise such other powers and perform such other financial functions as may be assigned to him by the Syndicate or as may be prescribed by the statutes or the ordinances:Provided that the Finance Officer shall not incur any expenditure or make any investment exceeding such amount as may be prescribed without the previous approval of the Syndicate.(8)Subject to the control of the Syndicate, the Finance Officer shall-(a)hold and manage the property and investments of the University including trust and endowed property;(b)ensure that the limits fixed by the Syndicate for recurring and nonrecurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;(c)be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Syndicate;(d)keep a constant watch on the cash and bank balances and of investments;(e)watch the progress of the collection of revenue and advise on the methods of collection employed;(f)ensure that the registers of buildings, land, furniture and equipment and maintained up-to-date,, and that stock-checking is conducted, of equipments and other consumable materials in all offices, special centre, specialized laboratories and colleges maintained by the University;(g)bring to the notice of the Vice-Chancellor any unauthorised expenditure or the financial irregularity and suggest appropriate action to be taken against persons at fault; and(h)call from any office, centre, laboratory and college maintained by the University, any information or returns that he may consider necessary for the performance of his duties.(9)The receipt of the Finance Officer or of the person or persons duly authorised in this behalf by the Syndicate for any money payable to the University shall be sufficient discharge for payment of such money.
