Section 15 in Kerala Veterinary and Animal Sciences University Act, 2010
15. The Finance Officer.
(1)The Finance Officer shall be a full-time salaried officer of the University appointed by the Vice-Chancellor.(2)The Finance Officer shall hold office for a period of three years and shall be eligible for reappointment for a further period of three years:Provided that a person appointed as the Finance Officer shall retire from office, if during the term of his office, he attains the age of superannuation as per the terms and conditions of his appointment.(3)The salary and allowances payable to, and other conditions of service of, the Finance Officer shall be such as may be prescribed.(4)The Finance Officer shall manage the property and investments of the University, and advise in regard to its financial policy. He shall be responsible for all matters relating to the accounts of the University including the preparation of the annual financial estimates and the annual accounts and the balance sheet.(5)The Finance Officer shall,-(a)watch the progress of the collection of revenue and advise on the methods of collection employed;(b)keep a constant watch on the cash and bank balances and of investments;(c)ensure that no expenditure not authorized in the financial estimates as approved by the Management Council, is incurred by the University;(d)disallow any expenditure not warranted by the terms of any Statute or for which provision is required to be made by a Statute but has not been made;(e)bring to the notice of the Vice-Chancellor any unauthorized expenditure or other financial irregularities and suggest appropriate action to be taken against persons at fault;(f)ensure that the registers of buildings, land, furniture and equipment are maintained up- to-date and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laboratories, colleges and institutions maintained by the University;(g)call from any office, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties.(6)When the office of the Finance Officer is vacant or when he is by illness or absence or any other cause is unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the Finance Officer shall be exercised, performed and discharged by such person as the Vice-Chancellor may appoint for the purpose.
