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State of Chattisgarh - Section

Section 24 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

24. Finance Committee.

(1)Kulpati shall constitute a Finance Committee for the University consisting of the following members, namely : -
(I) Kulpati; Chairman
(II) Two Financial Experts to be nominated bythe Kuladhipati; Member
(III) Finance officer of the University; Member
(IV)[Secretary in-charge of the Department of Technical Education, Government of Chhattisgarh, or his representative from the Department;] [Substituted 'Secretary, Department of Technical Education' by C.G. Act No. 17 of 2014, dated 21.8.2014.] Member
(V)[Secretary in-charge of the Finance Department, Government of Chhattisgarh, or his representative from the Department;] [Substituted 'Secretary, Department of Finance' by C.G. Act No. 17 of 2014, dated 21.8.2014.] Member
(VI) Registrar; Member-Secretary.
(2)The Finance Committee shall control the finances of the University.
(3)Subject to the provisions of this Act and the Statute, Ordinance and Regulation made thereunder, the Finance Committee shall exercise the powers and perform the functions as under time to time;
(a)to review the Income and expenditure of the University;
(b)to prepare the annual financial estimate of the University before the commencement of the financial year and place it before the Executive Council for approval and to advise amendment therein from time to time;
(c)to get the annual accounts and the annual audit of the University completed in time and, in the light of the report, order appropriate directions;
(4)Three members shall form the quorum out of which presence of Kulpati and one member either from clause (IV) or (V) of sub-section (1) shall be essential.