Section 27 in Adichunchanagiri University Act, 2012
27. The Finance Committee.
(1)The Finance Committee shall consist of the following, namely:-(i)The Chancellor-Chairperson(ii)The Vice-Chancellor-Member(iii)The Registrar-Member(iv)The Finance Officer-Secretary(v)One nominee of the Chancellor-Member; and(vi)Such other members as may be specified by the statutes.(vii)The Registrar Evaluation-Member(2)The Finance Committee shall be the principal financial body of the University to take financial matters and shall, subject to the provisions of this Act, rules and statutes, undertake Co-ordination exercise, general supervisions over the financial matters of the University.
