Section 33 in The Jharkhand State Agricultural University Act, 2000
33. Finance Committee.
(1)The Board of Management shall constitute a Finance Committee consisting of the following:-(i)Vice-Chancellor-Chairman.(ii)An Officer of the Finance Department of the State Government not below the rank of a Joint Secretary-Member.(iii)One Representative of the State Government in the Department of Agriculture not below the rank of a Joint Secretary-Member.(iv)A Dean or a Director by rotation as prescribed by the Statutes-Member.(v)One Chairman of a University Department by rotation as prescribed by Statutes-Member.(vi)One Nominee of the Board of Management who should be a nonofficial member of the Board-Member.(vii)Comptroller-Secretary.(2)The Finance Committee shall have the following powers, namely:-(i)To examine the annual accounts of the University and to advise the Board of Management thereon;(ii)To examine the annual budget estimates and to advise the Board of Management thereon;(iii)To review the financial position of a University from time to time;(iv)To make recommendations to a University on all matters relating to the finances of that University; and(v)To make recommendations to the Board of Management on all proposals involving expenditure in excess of the amount provided in the Budget.
