Section 12 in The Maharashtra Khadi and Village Industries Rules, 1970
12. The term of office, conditions of service and functions of Financial Adviser.
(1)The Financial Adviser shall advise the Board on all matters relating to receipts and expenditure.(2)The Financial Adviser shall have the right to attend every meeting of the Board and its financial committees but shall not have the right to vote thereat. He shall also have the right to refer to the Board any matter having financial implications which in his opinion ought to be brought to its notice.(3)The Financial Adviser shall scrutinise and supervise the preparation of the budget of the Board, the compilation of the annual and other financial statements and the manner in which the accounts of the Board are maintained and made available to audit.(4)The Financial Adviser shall have the right to record his views on every proposal involving expenditure from the funds of the Board prior to the consideration and approval of such proposal by the Member-Secretary, the Chairman, and District Committee, Division Committee or the Standing Finance Committee of the Board.(5)The Financial Adviser shall have authority to advise the Board, the Standing Finance Committee, the Chairman and the Member-Secretary that a particular decision affecting the general financial policy of the State Government or the Commission should be referred to the State Government or as the case may be, the Commission, for consideration.
