Section 44 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
44. Account and audit of the University Fund.
(1)Subject to the provisions of this Act and the Statutes made thereunder, the annual accounts of the University shall be audited by auditors appointed by the Accountant-General, Bihar.(2)A copy of the annual accounts of the University together with the auditors' report thereon shall be submitted by the Syndicate, within six months of the receipt of the report, to the State Government, the Chancellor and the Senate and the Chancellor shall cause the same to be published in the Official Gazette.(3)(i)Within six months of the receipt of the auditors' report under sub-section (2), the Senate shall appoint an ad hoc Committee consisting of the Examiner of Local Accounts, Bihar, and eight members of the Senate who are not members of the Syndicate.(ii)The said Committee shall be known as the University Audit Committee and shall have power, for the purpose of examining the auditors' report;s to call for explanations from the controlling and disbursing officers and it may-(a)Suggest ways and means to avoid in future any misuse of the University Fund or irregularity in the accounts of the University ;(b)Suggest the recovery of any sum on account of any payment contrary to law from a University authority, officer or servant or from any person making or authorising such payment, of the recovery of the amount of any loss or deficiency against the person responsible therefore or any amount which ought to have been but which is not brought into account against the person failing to account for such amount.(4)The auditors' report together with the University Audit Committee's report thereon shall be submitted to the Senate and the State Government for such action as they think fit.(5)It shall be lawful for the State Government either on the suggestion of the University Audit Committee or on its own motion to require any authority, officer or servant of the University or any other person who is found to have spent or authorised the expenditure of any amount in excess of the amounts provided in the budget or in violation of any provision of the Act, the Statutes, Ordinances, Regulations or Rules or is found to have failed to account for any amount, to reimburse the amount in the manner prescribed by the Statutes :Provided that no order for reimbursement shall be made until the authority, officer, servant or the person concerned has been given a reasonable opportunity of making a representation and the representation has been considered by the State Government.
