Section 67 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
67. Powers and duties of the Comptroller.
- The Comptroller shall be responsible to implement the provisions of sections 20, 51, 53, 54, 55 and 56 and in addition he shall carry out the following duties, namely :-(1)to ensure that all receipts by the University including its authorities, executives, academic officers, other officers and academic and ministerial staff members working under it are promptly credited into the University fund and that those are properly accounted for.(2)after obtaining the approval of the Vice-Chancellor and with the previous sanction of the State Government take action to create a special fund and to maintain a detailed and proper account thereof, in accordance with the provisions of sub-section (3) of section 51.(3)to prepare the annual financial estimates of receipts and expenditure of the University in the manner prescribed by the State Government in consultation with the concerned officers of the University and the Vice-Chancellor and to submit the same to the Executive Council for its consideration.(4)to submit to the State Council the annual financial estimates of receipts and expenditure of the University with the advice, if any, of the Executive Council.(5)to prepare the revised estimates of receipts and expenditure of the University in consultation with the concerned officers of the University and the Vice-Chancellor and after obtaining approval of the Executive Council forward the same to the State Council.(6)to prepare the annual accounts of the University under the direction of the Vice-Chancellor and in accordance with the provisions of sub-section (1) of section 55, and submit the same to the Executive Council and State Council.(7)to ensure submission of the annual accounts of the University together with the balance-sheet, to the State Government in accordance with the provisions contained in sub-section (2) of section 55.(8)to render necessary assistance to the auditor appointed by the State Government for the audit of the accounts of the University.(9)to take suitable action expeditiously on the audit report and report the action taken to the Executive Council to facilitate the Executive Council to lake suitable action as required by sub-section (3) of section 55.(10)to ensure timely submission of the copy of the accounts and the audit report to the State Government within nine months from the end of the financial year alongwith the statement of the action taken thereon by the University as required under provision of sub-section (4) of section 55.(11)to ensure that expenditure not authorised in the budget, is incurred by any authority, executive, academic officers, other officers and academic and ministerial staff members of the University with the prior sanction of the competent authority.(12)to ensure that expenditure authorised in the budget is incurred by the concerned authority, executives, academic officers, other officers and academic and ministerial staff members of the University after following the prescribed procedure and after obtaining the sanction of the competent authority.(13)to ensure that all accounts of the University including those of the constituent colleges, research centres and institutions of the University are kept, adjusted and periodically internally audited.(14)to ensure that all income and fees, etc. due to the University are collected promptly and accounted for and that the salaries and other amount due to the University employees and others are paid promptly.(15)to act as the financial advisor to the Vice-Chancellor regarding all financial matters of the University.(16)to keep the Vice-Chancellor informed from time to time about the financial position of the University.(17)to prepare the financial plans for development of the University in consultation with the concerned officers of the University and under the guidance of the Vice-Chancellor.(18)to ensure that the grants are received in time from the Government of India, State Government and other aid-granting agencies.(19)to maintain the inventory of the dead stock articles of the University and ensure annual verification thereof through the concerned officers.(20)to inspect/audit the financial matters of all the offices/ institutions under the jurisdiction of the University.(21)to detect and decide the defalcation cases on suo motu or on information received and to take further action.(22)to be responsible for reporting to Government consequences of any decision or action taken by any authority of the University in respect of financial implications of the University which he feels is in contravention of the provisions of the Act, Statutes, Rules and Regulations.(23)to exercise such other powers and perform such other duties as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.
