Section 26 in Tamil Nadu Music and Fine Arts University Act, 2013
26. Finance Committee.
(1)The Finance Committee shall consist of the following members, namely : -(a)The Vice-Chancellor;(b)The Secretary to Government in-charge of Finance Department;(c)The Secretary to Government in-charge of Culture;(d)The Commissioner of Art and Culture;(e)One member nominated by the Syndicate from among its members;(2)If for any reason, the members referred to in clause (b) or clause (c) of sub-section (1) is unable to attend any meeting of the Finance Committee, he may depute any officer of his department not below the rank of a Deputy Secretary to Government to attend such meeting. The officer or person deputed shall have the right to take part in the discussions of the committee and shall have the right to vote.(3)The Vice-Chancellor shall be the ex-officio Chairperson and the Finance Officer shall be the ex-officio Secretary of the Finance Committee.(4)All the members of the Finance Committee, other than the ex-officio members, shall hold office for a period of three years.(5)The Finance Committee shall meet at least once in three months to examine the accounts and to scrutinize proposals for expenditure.(6)The Annual accounts and the Annual Financial Estimates of the University prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments and thereafter submitted to the Syndicate for approval.(7)The Finance Committee shall, recommend limits for the total recurring expenditure and the total non-recurring expenditure for the year based on the income and resources of the University, which, in the case of productive works may include the proceeds of loans.(8)The Finance Committee shall, -(a)review the financial position of the University, from time to time;(b)make recommendations to the Syndicate in every proposal involving investment or expenditure for which no provision has been made in the Annual Financial Estimates or which involves expenditure in excess of the amount provided for in the Annual Financial Estimates;(c)prescribe the methods and procedure and forms for maintaining the accounts of the University;(d)make recommendations to the Syndicate on all matters relating to the finances of the University; and(e)perform such other functions as may be prescribed.(9)The Financial estimates of the University prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments. The said estimates as modified by the Finance Committee shall be then laid before the Syndicate for consideration. The Syndicate may accept the modification made by the Finance Committee.
