Section 31(6) in The U.P. Harcourt Butler Technical University Act, 2016
(6)The powers and functions of the Finance Committee shall be -(a)to examine and scrutinize the annual budget of the University, and make suitable recommendations to the Executive Council;(b)to give its views and make its recommendations to the Executive Council either on the initiative of the Executive Committee or on its own initiative on any financial issues affecting the University;(c)to explore the possibilities of, and resort to, augmenting the resources for the development of the University;(d)to take necessary steps to have the University accounts audited by auditors appointed by the Executive Council;(e)to advise the Executive Council on matters related to the administration of the property and the funds of the University;(f)to ensure proper implementation of the State Government's orders issued from time to time, in respect of financial matters;(g)to advise on financial matters referred to it by the Executive Council, Academic Council or any other authority, body or committee or any officer of the University;(h)to report to the Vice-Chancellor any lapse or irregularity in financial maters which comes to its notice who may take suitable prompt action after assessing the seriousness of the matter or refer it to the Executive Council;(i)to exercise such other powers and function as may be prescribed.
