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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in Rajasthan Agricultural University Act, 1962

(2)The Comptroller shall-
(i)advise in regard to the financial policy of the University and be responsible for the preparation of its budget and for the presentation thereof to the Board through the Vice-Chancellor,
(ii)manage the properties, movable and immovable, and investments of the University,
(iii)keep all moneys belongings to the University in a scheduled bank [or in the Rajasthan State Co-operative Bank Ltd., or Central Co-operative Bank] [Inserted by Act No. 13 of 1966 dated 12-5-1966.] except the amount needed as imprest cash (to be prescribed by the Vice-Chancellor) in transacting business of the University,
(iv)ensure that no expenditure not authorised in the budget is incurred by the University otherwise than by way of investment, and
(v)disallow any expenditure which may contravene the terms of any Statute or for which provision is required to be made by a Statute but has not been made.