Section 21 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
21. Terms and conditions of the service of the Finance Officer.
(1)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed. The Finance Officer shall retire on attaining the age of sixty years.(2)When the office of the Finance Officer is vacant or when the Finance Officer is by reason of illness, absence or by any other reason unable to perform the duties of his office, the duties of the Finance Officer shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(3)The Finance Officer shall be the ex-officio member of the Academic Council and ex-officio member Secretary of the Finance Committee, but shall not be deemed to be member of the Committee.(4)(a)The Finance Officer shall exercise general supervision over the funds of the University and shall advice the University as regards its financial policy; and(b)Exercise such other powers and perform such other functions as may be prescribed.
