Section 15(8) in The Bharathidasan University Act, 1981
(8)Subject to the control of the Syndicate, the Finance Officer shall-(a)hold and manage the property and investments of the University including trust and endowed property;(b)ensure that the limits fixed by the Syndicate for recurring and nonrecurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;(c)be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Syndicate;(d)keep a constant watch on the cash and bank balances and of investments;(e)watch the progress of the collection of revenue and advise on the methods of collection employed;(f)ensure that the registers of buildings, land, furniture and equipment and maintained up-to-date,, and that stock-checking is conducted, of equipments and other consumable materials in all offices, special centre, specialized laboratories and colleges maintained by the University;(g)bring to the notice of the Vice-Chancellor any unauthorised expenditure or the financial irregularity and suggest appropriate action to be taken against persons at fault; and(h)call from any office, centre, laboratory and college maintained by the University, any information or returns that he may consider necessary for the performance of his duties.
