Section 23 in Arunachal Pradesh University of Studies Act, 2012
23. The Finance Committee.
(1)The Finance Committee shall consist of(a)The Vice-Chancellor as Chairman;(b)The Registrar as Secretary;(c)The Finance Officer as Member;(d)Such other members as may be recommended by Sponsor,(2)The Finance Committee shall be the principal financial body of the University to take care of financial matters and shall, subject to the provision of this Act, Rules and Statutes, Coordinate and exercise general supervision over the financial matters of the University.
