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State of Assam - Section

Section 21 in Cotton University Act, 2017

21. The Finance Officer.

(1)The Finance Officer shall be a whole-time salaried officer of the University and shall be appointed by the Executive Council for a period of five years on such terms, conditions and remuneration as may be prescribed. He may be eligible for re-appointment.
(2)The Finance Officer shall exercise general supervision over the funds of the University and advice in regard to its financial policy. He shall be responsible for the preparation of balance sheet at the end of each financial year.
(3)Subject to the control of the Executive Council, he shall manage the investments of the University and be responsible for the preparation and presentation of the annual estimates and statements of accounts, and for proper maintenance of the accounts.
(4)Subject to the powers of the Executive Council, the Finance Officer shall be responsible for ensuring that all moneys are expended for the purposes for which they are generated.
(5)The Finance Officer shall exercise such other powers as may be prescribed by the Statutes and the Ordinances;
(6)The officer shall be responsible for audit of accounts of the University at least once every year and at intervals of not more than fifteen months. Audit shall be done by the Examiner, Local Accounts :Provided that the Chancellor may, on the recommendation of the Executive Council in the case of casual vacancy, may ask the Registrar to perform the duties of Finance Officer.