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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(5) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

(5)Subject to the control of the Syndicate, the Finance Officer, shall.-
(a)hold and manage the property and investments of the University including trust and endowed property.
(b)ensure that the limits fixed by the Syndicate, for recurring and non-recurring expenditure for a year are not exceeded and all the moneys are expended for the purpose for which they are granted or allotted.
(c)be responsible for the preparation of Annual accounts, Financial Estimates and the Budget of the University and for their presentation to the Syndicate.
(d)keep a constant watch on the cash and bank balance and of investments.
(e)watch the progress of the collection of revenue and on the methods of collection to be employed.
(f)ensure that the registers of buildings, land, furniture and equipment are maintained up-to-date and stock-checking is conducted on equipments and other consumable materials in all offices and other places maintained by the University.
(g)bring to the notice of the Vice-Chancellor any un-authorised expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and
(h)call from any office of other place maintained by the University information or returns that he may consider necessary for the performance of his duties.