Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(4) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

(4)The Finance Committee shall have the following powers, duties and functions, namely :-
(i)to examine and scrutinise the annual budget of the Institute and submit it to the Executive Council and to make recommendations on financial matters to the Executive Council;
(ii)to consider all proposals for new expenditure and to make recommendations to the Executive Council;
(iii)to consider the periodic statements of accounts and to review the finances of the Institute from time to time and to consider re-appropriation statements and audit reports and to make recommendations to the Executive Council:
(iv)to give its view and to make recommendations to the Executive Council on any financial matter affecting the Institute either on its own initiative or on reference from the Executive Council or the Chairman of the Institute.