Section 22 in Madurai-Kamaraj University Act, 1965
22. Annual accounts.
(1)The annual accounts of the University shall be prepared by the Syndicate and shall be submitted to such examination and audit as the Government may direct.(2)The University shall settle objections raised in such audit and carry out such instructions as may be issued by the Government on the audit report.(3)The accounts when audited shall be published by the Syndicate in such manner as may be prescribed by the ordinances and copies thereof shall be submitted to the Senate at its next meeting and to the Government within three months of such publication.(4)The Syndicate shall also prepare before such date as may be prescribed by the statutes the financial estimates for the ensuing year.(5)The annual accounts and the financial estimates prepared by the Syndicate shall be placed before the Senate with the remarks of the Finance Committee for approval at its annual meeting and the Senate may pass resolutions with reference thereto and communicate the same to the Syndicate which shall take action in accordance therewith.
