Section 18(4) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(4)The Finance Officer shall assist the Vice-Chancellor in financial matters and be under the general control of the Vice-Chancellor. In the exercise of his powers and performance of his duties, the Finance Officer shall:-(a)exercise general supervision over the funds of the University and shall advise the University as regards its financial policy;(b)hold and manage the property and investment, including trust and endowed property, for furthering any of the objects of the University;(c)ensure that the limits fixed by the Finance Committee for recurring and non-recurring expenditure for a year are not exceeded, and that all money are expended for the purpose for which they are granted or allotted;(d)be responsible for the preparation of the annual accounts and the budget of the University for the next financial year, and for their presentation to the Executive Council;(e)keep a watch on the state of the cash and bank balances and of the investments;(f)watch the progress of collection of revenue and advise on the methods of collection employed;(g)have the accounts of the University regularly audited;(h)ensure that the registers of buildings, land and equipments are maintained up to date, and that the stock-checking of equipment and other consumable material in all offices, colleges, centres, institutes, laboratories, libraries, workshops, and stores is conducted regularly;(i)propose to the Executive Council, through the Vice-Chancellor, that explanation be called for unauthorised expenditure or other financial irregularities in any particular case, and recommend disciplinary action against the persons at fault;(j)call, from any office, centre, college, laboratory or institution under the control of the University, for any information and returns that he thinks necessary for the proper discharge of his financial responsibilities; and(k)exercise such other powers, perform such other duties and discharge such other financial functions as are assigned to him by the Executive Council or as may be prescribed by the Statutes.
