Section 20 in The Delhi Pharmaceutical Sciences and Research University Act, 2008
20. Finance Committee.
(1)There shall be a Finance Committee constituted by the Board of Governors consisting of the following, namely-(a)The Vice-Chancellor;(b)Two other members nominated by the Board of Governors from amongst its members of whom one shall be a Professor;(c)Such other members as may be prescribed by the Statutes.(2)The Members of the Finance Committee other than the Vice-Chancellor and Professor, shall hold office so long as they continue as members of the Board of Governors.(3)The functions and duties of the Finance Committee shall be as follows:-.(a)to examine and scrutinize the annual budget of the University and to make recommendations on financial policies to the Board of Governors;(b)to consider all proposals for new expenditure items and to make recommendations to the Board of Governors;(c)to consider the periodical statement of accounts and to review the finances of the University from time to time and to consider and the audit reports re-appropriation statements and to make recommendations to the Board of Governors;(d)to give its views and to make recommendations to the Board of Governors on any financial question affecting the University either on its own initiative or on reference from the Board of Governors.(4)The Finance Committee shall meet, at least four times in a year. Two members of the Finance Committee shall form the quorum at any meeting.(5)The Vice-Chancellor shall preside over the meeting of the Finance Committee, and in his absence, a member elected at the meeting shall preside. In case of difference of opinion among the members, the opinion of the majority of the members present shall prevail.
