Section 36 in The SreeNarayanaGuru Open University Act, 2021
36. Powers and duties of the Finance Council.—
Subject to the provisions of this Act and Statutes made thereunder the Finance Council shall have the following powers and duties, namely:—(i)to prepare suitable projects for the development of the University and to submit to the Syndicate for approval;(ii)to scrutinize the expenditure not included in the budget before incurring it and submit to the Syndicate for approval;(iii)to examine the annual accounts and financial estimates prepared by the Finance Officer and submit to the Syndicate for approval with necessary modification;(iv)to determine limit of the recurring and non-recurring sums that may be expended each year on the basis of the assets and income of the University and submit to the Syndicate for approval;(v)to assist the Syndicate for the preparation of annual budget of the University;(vi)to exercise such powers and perform duties under this Act or rules, Statutes, Ordinances or Regulations made thereunder.
