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State of Rajasthan - Section

Section 21 in Statutes of the Homoeopathy University, Jaipur, 2011

21. Chief Finance and Accounts Officer.

(1)The Chief Finance and Accounts Officer shall be appointed by the President on the recommendation of the committee referred to in clause (2).
(2)The selection of Chief Finance and Accounts Officer shall be made by a Selection Committee consisting of the President, a nominee of the Chairperson and three external experts in financial and accounting affairs. A person to be appointed as Chief Finance and Accounts Officer shall be qualified and experienced in institutional financial and accounting affairs. The appointment shall be for a period of three years, and the person so appointed may be eligible for reappointment for another term.
(3)The terms and conditions of service of the Chief Finance and Accounts Officer shall be such as specified in the Guidelines issued by the University Grants Commission from time to time. The Chief Finance and Accounts Officer shall be paid such salary as allowed by the Board of Management.
(4)The President may, in consultation with the Sponsoring Body, appoint a suitable person to function as Chief Finance and Accounts Officer in an honorary capacity, so that the functions of the Chief Finance and Accounts Officer are not hampered during the process of selection of Chief Finance and Accounts Officer. The Board of Management may fix an appropriate salary to be paid to the Chief Finance and Accounts Officer.
(5)The Board of Management may require the Chief Finance and Accounts Officer to perform the following functions, namely :-
(a)to supervise and control the keeping of accounts and account records of the University and its associated bodies (if any) and in particular the University's Endowment Fund, General Fund and such other funds and may be required to be administered by the University;
(b)to prepare and submit to the President quarterly, half yearly and annual cashflow projections and status of accounts for these periods for the consideration of the Board of Management;
(c)to prepare and submit to the Board of Management, through the President, the annual budget and statement of accounts of the University;
(d)to examine ways and means to augment the finances of the University, and to rationalize expenditure, and submit proposals thereon to the President;
(e)to institute a system of periodic internal audit of accounts of the University and to facilitate such external audit, as may be required by President;
(f)to set up, in consultation with the President, a viable inventory mechanism for the property, and other physical assets of the University;
(g)to pass the bills of purchases after stock entry only with the verification of Registrar;
(h)to prepare and submit to the Board of Management, through the President, annual reports on the finances and accounts of the University; and
(i)to function under the general supervision and direction of the President, Chairperson and the Board of Management.
Chapter-4 Terms and Conditions of Service, Duties and Functions of Other Officers of the University