Section 19 in Gujarat Biotechnology University Act, 2018
19. Finance Committee.
(1)The Finance Committee shall consist of the following members, namely:-(i)the Director General, who shall be the Chairman of the Committee;(ii)one member of the Board, to be nominated by the Board;(iii)one Director or Dean of the University, to be nominated by the Director General;(iv)one Director from each of non-co-located schools or centers or institutions affiliated to the University;(v)the Secretary to the Government of Gujarat, Finance Department, ex-officio, to be nominated by the Finance Department;(vi)the Secretary to the Government of Gujarat, Department of Science and Technology, ex-officio; and(vii)one expert in the field of finance, to be nominated by the Board.(2)The Registrar shall be the Secretary of the Finance Committee.(3)The term of office of the members other than the ex-officio members shall be three years.(4)Any nominated member may resign from his office by writing under his hand addressed to the Chairman of the Finance Committee and his resignation shall take effect from such date it is accepted by the Chairman of the Finance Committee.
