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 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(4) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

(4)The Comptroller shall manage the property and investments of the University and advise in regred to its financial policy. He shall be responsible for the prepartion of the Budget, and statement of accounts for presentation of the Kulpati (Vice-Chancellor).