Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 19 in Agriculture University, Jobner Act, 2013

19. Finance Committee.

(1)The Finance Committee shall consist of -
(i) the Vice-Chancellor Ex-officioChairman;
(ii) the Secretary to Government incharge of theFinance Department, or his nominee not below the rank of Deputy Secretary Member;
(iii) the Secretary to the Government incharge of theAgriculture Department, or his nominee not below the rank ofDeputy Secretary Member;
(iv) the Director, Research/Extension Education/Education (one Director by rotation every year to be nominated bythe Vice-Chancellor) Member;
(v) one nominee of the Board who be the non-officialmember of the Board Member;
(vi) the Comptroller Ex-officioSecretary.
Explanation. - For the purposes of this sub-section, expression "Secretary to the Government in-charge" means the Secretary to the Government in-charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he is in-charge of that department.
(2)Finance Committee shall have the following functions, namely: -
(i)to examine the annual accounts and budget estimates of the University and to advise the Board thereon;
(ii)to review the financial position of the University from time to time; and
(iii)to make recommendations to the Board on all matters relating to the finances of the University.