(1)The Finance Officer shall be a whole-time officer of the University and shall be appointed by the Executive Council on the recommendation of a Committee consisting of the Vice-Chancellor as Chairman and two nominees of the Executive Council, a nominee of the Chancellor and a nominee of the State Government.(2)The Finance Officer may resign his office by writing under his hand addressed to the Vice-Chancellor.(3)If the Finance Officer is for any reason temporarily unable to exercise the powers and perform the duties of his office, the Vice-Chancellor may, with the approval of the Executive Council, appoint a person, temporarily for a total period not exceeding six months, to exercise the powers and perform the duties of the Finance Officer.(4)Subject to the supervision, direction and general control of the Vice-Chancellor and the Executive Council, the Finance Officer shall be in charge of the administration of the funds, the finances and the properties and assets of the University and of all trusts and endowments; and he shall take special interest in activities that aim at raising funds for purposes of the University and augmenting the resources of the University.(5)The Finance Officer shall exercise such other powers and perform such other duties as may be prescribed, or delegated to him by or under this Act and the Statutes, the Ordinances, or the Regulations, as the case may be.
