Section 66 in Kerala University of Health Sciences Act, 2010
66. Budget.
(1)The annual budget estimates along with the financial statements of the University for ensuing financial year shall be prepared by the Finance Officer and presented to Governing Council, under the direction of the Vice-Chancellor before such dates as may be prescribed by the Statutes, for approval. After getting approval of the Governing Council, it shall be presented in the Senate for discussion. But the Senate will have no power to reject the Budget, but it can make suggestions and amendments to the Budget and return the same to the Governing Council for consideration. The Governing Council may accept or reject the recommendation made by the Senate.(2)The Governing Council shall forward copies of financial estimates or statements as approved, to the Chancellor and the Government.(3)The Financial year of the University shall be same as that applicable to the Government.
