Section 16(8) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(8)Subject to the control of the Syndicate, the Finance Officer shall, -(a)hold and manage the property and investments of the University including trust and endowment property;(b)ensure that the limit fixed by the Syndicate for recurring and nonrecurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;(c)be responsible for the preparation of annual accounts, financial estimate, and the budget of the University and for their presentation to the Syndicate;(d)keep a constant watch on the cash and bank balance and of investments;(e)watch the progress of the collection of revenue and advice on the methods of collection employed;(f)ensure that the registers of buildings, lands, furniture and equipments are maintained upto date and that stock checking is conducted of equipments and other consumable materials in all offices, special centres and colleges maintained by the University;(g)bring to the notice of the Vice-Chancellor any unauthorized expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and(h)call from any office, centre, college maintained by the University, any information or returns that he may consider necessary for the performance of his duties.
