Section 46 in Kerala Agricultural University Act, 1971
46. Finance Committee.
(1)The Executive Committee shall constitute a Finance Committee consisting of the Vice-Chancellor, the Finance Secretary to Government, Comptroller and two members chosen by the Executive Committee, one from among its non-official members and the other from among its ex-officio members.(2)The Finance Committee shall have the following powers, namely:(a)To examine the annual accounts of the University and to advise the Executive Committee thereon;(b)To examine the annual budget estimates of the University and to advise the Executive Committee thereon;(c)To review the financial position of the University from time to time.(d)To make recommendations to the Executive Committee on all matters relating to the finance to the University.(e)To make recommendations to the Executive Committee on all proposals involving expenditure for which no provision has been made in the budget or which involve expenditure in excess of the amount provided in the budget.
