Section 43 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
43. Finance Committee- (1) There shall be a finance Committee for the University
consisting of the Vice-Chancellor, the Finance Secretary to Government or an officer notbelow the rank of a joint Secretary nominated by him, Finance Officer of the University andtwo members of the Executive Committee, of whom one from among its official membersand the other from among its ex-officio members as decided by the Executive Committee.(2)The Finance Committee shall have the following powers, namely:-(a)to examine the annual accounts of the University and to advise the ExecutiveCommittee thereon;(b)to examine the annual budget estimates of the University and to advise theExecutive Committee thereon;(c)to review the financial position of the University from time to time,(d)to make recommendations to the Executive Committee on all matters relatingto the finance of the University.(e)to make recommendations to the executive Committee on all proposal involvingexpenditure for which no provision has been made in the budget or which involve expenditurein excess of the amount provided in the budget.
