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State of Uttar Pradesh - Section

Section 20 in U.P. Technical University Act, 2000

20. Finance Committee.

(1)The Finance Committee shall consist of following members namely:
(a) The Vice-Chancellor Chairman
(b) [ The Principal Secretary/ Secretary to the StateGovernment in the Finance Department or his nominee not below therank of Special Secretary] [Section 20, Sub-section (1), Clause (b) and (c) Substituted, by U.P. Act No. 5 of 2010, U.P. Gazette, Extra., Part-1, Section (ka), dated 16th February, 2010.] Member
(c) [ The Principal Secretary/ Secretary' to the StateGovernment in the Technical Education Department or his nomineenot below the rank of Special Secretary] [Section 20, Sub-section (1), Clause (b) and (c) Substituted by U.P. Act No. 5 of 2010. Published in U.P. Gazette, Extra., Part-1, Section (ka), dated 16th February, 2010.] Member
(d) Two members of the Executive Council nominated by theVice-Chancellor; and Member
(e) The Finance Officer. Member
(2)The Finance Committee shall advise the Executive Council on matter relating to the administration of property and funds of the University. It shall, having regard to the income and resources of the University, fix limits for the total recurring and non-recurring expenditure for the ensuing financial year and may, for any special reasons, revise during the financial year the limit of expenditure so fixed and the limits so fixed shall be binding on the Executive Council.
(3)The, Finance Committee shall have such other powers and duties as may be conferred or imposed on it by this Act or the Regulations.
(4)Unless a proposal having financial implication has been recommended by the Finance Committee, the Executive Council shall not take a decision thereon, and if the Executive Council disagrees with the recommendation of the Finance Committee, it shall refer the proposal back to the Finance Committee with reasons for the disagreement and if the Executive Council again disagrees with the recommendation of the Finance Committee the matter shall be referred to the Chancellor whose decision thereon shall be final.