Section 19 in Birsa Munda Tribal University Act, 2017
19. Finance and Accounts Officer.
(1)The Finance and Accounts Officer shall be appointed by the State Government on deputation. He shall exercise such powers and perform such duties as may be prescribed by the Statutes.(2)The qualifications, salary, allowances, emoluments, other perks and facilities and terms and conditions of service of die Finance and Accounts Officer shall be such as may be determined by the State Government(3)When the office of the Finance and Accounts Officer is vacant or when the Finance and Accounts Officer is, by reasons of illness, absence or any other cause, unable to perform the duties of his office, the duties of such office shall be performed by such a person as the Vice-Chancellor may appoint for the purpose.(4)The Finance and Accounts Officer shall,-(i)exercise general supervision over the funds of the University and shall advise as regards its financial policy;(ii)perform such other financial functions as prescribed under the Statutes and has also assigned by the Vice-Chancellor.
