Section 31(9) in University of Horticultural Sciences Act, 2009
(9)Comptroller - (a) The Comptroller shall be a whole time officer of the University appointed by the Vice-Chancellor with the approval of the Board of Management from out of a panel of not less than three persons being officers in the cadre of Joint Controller of State Accounts Department or an Officer of the rank of Deputy Accountant General of Audit and Accounts Department, having experience in audit, accounting and financial administration, recommended by the Vice-Chancellor to the Board of Management. If none in the panel is approved by the Board of Management within days, the Chancellor may in consultation with the Vice-Chancellor, appoint such other person as he deems fit to be the Comptroller.(b)The tenure of appointment of the Comptroller shall be four years.(c)The Comptroller shall, subject to the control of the Finance Committee, exercise such powers and perform such functions as may be prescribed by the Statutes and the Regulations or as may be required from time to time by the Vice-Chancellor or the Registrar. He shall be ex-officio Member of the Academic Council, and the ex-officio Member Secretary of the Finance Committee.
