Section 17 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
17. Finance Officer.
(1)There shall be a Finance Officer for the Institute, who shall be appointed by the State Government in Finance Department, and his remuneration and allowances shall be paid by the Institute;(2)The Finance Officer shall be responsible for presenting the budget and the statement of accounts to the Board and also for drawing and disbursing funds on behalf of the Institute.(3)The Finance Officer shall have the duties-(a)to ensure that no expenditure is incurred by the Institute which has not been authorised in the budget;(b)to disallow any proposed expenditure which may contravene the provisions of this Act or regulations;(c)to ensure that no financial irregularity is committed and to take steps to set right any irregularity pointed out during audit or appeared otherwise;(d)to ensure that the property and investments of the Institute are duly preserved and managed;(e)to perform such other functions as may be prescribed.(4)The Finance Officer shall have access to and may require the production of such records and documents of the Institute and the furnishing of such information pertaining to its affairs, as in his opinion may be necessary for the discharge of his duties.(5)Other powers and functions of the Finance Officer shall be such as may be prescribed.
