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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(2) in Telangana Universities Act, 1991

(2)The Finance Committee shall have the following duties and powers, namely:-
(a)to examine the annual accounts of the University and to advise the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] thereon;
(b)to examine the annual budget estimates and advice the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] thereon;
(c)to review the financial position of the University from time to time;
(d)to make recommendations to the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] on all matters relating to the finances of the University;
(e)to make recommendation to the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] 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.