Section 14 in Manonmaniam Sundaranar University Act, 1990
14. The Finance Officer.
(1)The Finance Officer shall be a whole-time salaried officer of the University appointed by the Syndicate for such period as may be specified by the Syndicate in this behalf.(2)Every appointment of the Finance Officer shall be made by the Syndicate from out of a panel of three names recommended by the Government.(3)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed by the ordinances.(4)The Finance Officer shall retire on attaining the age of fifty-eight years or on the expiry of the period specified by the Syndicate under sub-section (1), whichever is earlier.Provided that the Finance Officer shall, not withstanding his attaining the age of fifty-eight years, continue in office until his successor is appointed and enters upon his office or until the expiry of a period of one year, whichever is earlier.(5)When the office of the Finance Officer is vacant or when the Finance Officer is, by reason of illness, absence or any other cause, unable to perform the duties of his office, the duties of the Finance Officer shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(6)The Finance Officer shall be the ex-officio Secretary to the Finance Committee, but shall not be deemed to be a member of such Committee.(7)The Finance Officer shall,-(a)exercise general supervision over the funds of the University and shall advice the University as regards its financial policy; and(b)exercise such other powers and perform such other financial functions as may be assigned to him by the Syndicate or as may be prescribed by the statutes or the ordinances:Provided that the Finance Officer shall not incur any expenditure or make any investment exceeding such amount as may be prescribed without the previous approval of the Syndicate.(8)Subject to the control of the Syndicate, the Finance Officer shall,(a)hold and manage the property and investments of the University including trust and endowed property;(b)ensure that the limits fixed by the Syndicate for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;(c)be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Syndicate,(d)keep a constant watch on the cash and bank balances and of investments;(e)watch the progress of the collection of revenue and advice on the methods of collection employed;(f)ensure that the registers of buildings, land, furniture and equipments are maintained up-to-date., and that stock checking is conducted of equipments and other consumable materials in all offices, special centres, specialised laboratories and colleges maintained by the University;(g)bring to the notice of the Vice-Chancellor any unauthorised expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and(h)call from any office, centre, laboratory and college maintained by the University any information or returns that he may consider necessary for the performance of his duties.(9)The receipt of the Finance Officer or of the person or persons duly authorised in this behalf by the Syndicate for any money payable to the University shall be sufficient discharge for payment of such money.
