Section 20(2) in National Institute of Fashion Technology Statutes, 2020
(2)The Director (Finance and Accounts) shall be the finance officer of the Institute, working under the overall guidance and supervision of the Director General and shall-(a)advise the Director General as regards financial policy, manage the investments and accounts of the Institute including funds listed under sub-section (1) of 19 of the Act;(b)be responsible for the timely preparation of proper and transparent annual accounts and the budget of the Institute and monitor utilisation as authorised in the approved budget;(c)ensure regular audit of accounts and processes of the Institute and submission of quarterly audit reports to the Finance and Audit Committee and the Board;(d)monitor the progress of the collection of revenue and advise on the methods of collection employed;.(e)bring to the notice of the Director General unauthorised expenditure and other financial irregularities and suggest remedial action;(f)be responsible for management of endowment fund and submit periodic report of revenue generated and expenditure out of endowment fund incurred, to the Finance and Audit Committee;(g)supervise the work of the Chief Accounts Officer, Deputy Directors (Finance and Accounts), Accounts Officer in head office and Institute Campuses;(h)perform all functions for implementation of provisions of sections 21 and 22 of the Act and such other duties as may be specified in these Statutes, the Ordinances or as may be required for efficient and smooth functioning of the Institute.
