Section 23 in The Assam Agricultural University Act, 1968
23. The Comptroller.
(1)The Comptroller shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor subject to the approval of the Board.(2)The Comptroller shall manage the funds and investment of the University and shall advise in regard to its financial policy.(3)The Comptroller shall be responsible to the Vice-Chancellor for the preparation of the budget and statement of accounts of the University.(4)The Comptroller shall be responsible to the Vice-Chancellor for ensuring that expenditures are made as authorised in the budget. When budget revisions are required in the interest of expanding new programmes, changed requirements and for other reasons, he shall be responsible for preparing the needed revision and for expediting their appropriate approval. He may disallow any expenditure which may contravene the terms of any statute or for which provision is required to be made by new statute.
