Section 26 in Uttar Pradesh State Universities Act, 1973
26. The Finance Committee
. - (1) The Finance Committee shall consist of -(a)the Vice-Chancellor;(aa)[ the Secretary to the State Government in the Higher Education Department; [Inserted by President's Act No. 4 of 1996 (w.e.f. 11.7.1995).](aaa)the Secretary to the State Government in the Finance Department;](b)the Pro-Vice-Chancel for, if any;(c)the Registrar;(cc)[ the Controller of Examinations;] [Inserted by Section 7 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).](d)one person, not being a member of the Executive Council or the Academic Council or a person in the service of the University or an Institute or of a constituent college, or a member of the Managing Committee of any affiliated or associated college, or a person in the service of such college, to be elected by the Executive Council; and(e)the Finance Officer who shall also be the secretary of the committee.(1A)[ A member referred to in clause (aa) or clause (aaa) of sub-section (1) may, instead of attending any meeting of the Finance Committee himself, depute an officer not below the rank of a Joint Secretary to the State Government and an officer so deputed shall also have the right to vote.] [Inserted by President's Act No. 4 of 1996 (w.e.f. 11.7.1995).](2)The Finance Committee shall advise the Executive Council on matters relating to the administration of property and funds of the University. It shall, having regard to the income and resources of the University, fix limits for the total recurring and non-recurring expenditure for the ensuing financial year and may, for any special reasons, revise during the financial year the limits of expenditure so fixed and the limits so fixed shall be binding on the Executive Council.(3)The Finance Committee shall have such other powers and duties as may be conferred or imposed on it by this Act or the Statutes.(4)[ Unless a proposal having financial implication has been recommended by the Finance Committee, the Executive Council shall not take a decision thereon, and if the Executive Council disagrees with the recommendations of the Finance Committee, it shall refer the proposal back to the Finance Committee with reasons for the disagreement and if the Executive Council again disagrees with the recommendation of the Finance Committee the matter shall be referred to the Chancellor whose decision thereon shall be final.] [Inserted by President's Act No. 4 of 1996 (w.e.f. 11.7.1995).]
