Section 17 in Institute of Infrastructure, Technology, Research and Management Act, 2012
17. Finance Committee.
(1)The Finance Committee shall consist of the following members, namely: -(i)the Director General, who shall be the Chairman of the Committee;(ii)one member of the Board, to be nominated by the Board;(iii)one Director or Dean, by rotation, to be nominated by the Director General;(iv)the Secretary to the Government of Gujarat, Finance Department, ex-officio or his representative;(v)one expert in the field of finance, to be nominated by the Board;(2)The Registrar shall be the Secretary of the Finance Committee.(3)The term of office of the members other than the ex-officio members shall be three years.(4)Any nominated member may resign from his office by writing under his hand addressed to the Chairman of the Finance Committee and his resignation shall take effect from such date it is accepted by the Chairman of the Finance Committee.
