Section 19(3) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(3)The Comptroller shall-(a)ensure that no expenditure, not authorised in the budget, is incurred by the University;(b)be responsible for ensuring that the expenditures are made as authorised in the budget; when any budget revisions are required in the interest of expediting new programmes, changed requirements or any other reasons, he shall be responsible for preparing the needed revisions and expediting their approval by the concerned authorities;(c)disallow any expenditure, which may contravene any provision of this Act or any Statutes made thereunder or for which provision is required to be made by or under this Act:(d)propose to the Executive Council that explanation be called for unauthorised expenditure or other financial irregularities in any particular case and recommend disciplinary action against the persons at fault.
