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State of Karnataka - Section

Section 27 in Presidency University Act, 2013

27. The Finance Committee.

(1)The Finance Committee shall consist of the following, namely:-
(i) The Chancellor or his Nominee Chairperson
(ii) The Vice-chancellor Member
(iii) The Registrar Member
(iv) The Finance officer Secretary
(v) One nominee of the Sponsoring Body Member; and
(vi) Such other members as may be specified in the statutes.
(2)The Finance Committee shall be the principal financial body of the University to take care of financial matters and shall, subject to the provisions of this Act, Rules and Statutes co-ordinate and exercise general supervision over the financial matters of the University.