Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(3) in National Law University of Uttarakhand Act, 2011

(3)The Finance Committee shall have the following powers, duties and functions:
(i)to examine and scrutinize the annual budget of the University and to make recommendations or financial matters to the Executive Council;
(ii)to consider all proposals for new expenditure and to make recommendations to the Executive Council;
(iii)to consider the periodical statements of accounts and to review the finances of the University from time to time and to consider re-appropriation statements and audit reports to make recommendations to the Executive Council;
(iv)to give its views and to make recommendations to the Executive Council on any financial matter affecting the University either on its own initiative or on reference from the Executive Council or the Vice Chancellor;