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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002

(4)The committee shall perform the following additional functions and duties, namely:-
(a)to recommend to the Board of Management the limits for the total recurring and non-recurring expenditure for the year, based on the income and resources of the University, including the proceeds of loans for productive work;
(b)to recommend to the Board of Management productive investment and management of University assets and resources;
(c)to explore the possibilities of, and resort to, augmenting the resources for the development of the University;
(d)[ ***] [Deleted 'to take necessary steps to have the University accounts audited by auditors appointed by the Board of Management;' by Act No. 11 of 2015, dated 20.4.2015.]
(e)to advise the Board of Management of matters related to the administration of the property and the funds of the University;
(f)to ensure proper implementation of the State Government's orders issued from time to time, in respect of financial matters;
(g)to advise on financial matters referred to it by the Board of Management, Academic Council or any other authority, body or committee or any officer of the University;
(h)to report to the Vice-Chancellor any lapse or irregularity in financial matters which comes to its notice who may take suitable prompt actions after assessing the seriousness of the matter or refer it to the Board of Management.