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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(2)The Finance Committee shall advice the Governing Body on matter relating to the administration of property and funds of the Institute including limit for and principles to be observed with regard to the recurring and non-recurring expenditure for the consing financial year, having regard to the income and resources of the Institute.