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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3) in The University of Kota Act, 2003

(3)The Comptroller shall-
(i)advise in regard to the financial policy of the University and be responsible for the preparation of its budget and for the presentation thereof to the Board through the Vice-Chancellor;
(ii)manage and properties, movable and immovable, and investments of the University;
(iii)keep all moneys belonging to the University in a scheduled bank or in the Rajasthan State Co-operative Bank Ltd., or Central Co-operative Bank except the amounts needed as imprest cash (to be prescribed by the Vice-Chancellor) in transacting business of the University;
(iv)ensure that no expenditure not authorized in the budget is incurred by the University otherwise than by way of investment;
(v)disallow any expenditure which may contravene the terms of any statute or for which provision is required to be made by a statute but has not been made; and
(vi)ensure the compliance of the provisions of section 34.