13. Powers and duties of the Pro-Vice-Chancellor for Business Affairs and Finance. -
(1)Subject to the supervision, direction and general control of the Vice-Chancellor and the Syndicate, the Pro-Vice-Chancellor for Business Affairs and Finance shall be in charge of the administration of the funds, the finances and the properties and assets of the University and of all trusts and endowments; and he shall take special interest in activities that aim at raising funds for the purposes of the University and augmenting the resources of the University.(2)The Pro- Vice-Chancellor for Business Affairs and Finance shall be in charge of the work of the Accounts Department of the University, including collection of funds, and shall, subject to the provisions of section 9, be responsible for ensuring that all moneys are expended for the purpose for which they are sanctioned within the limits of budget allotments.(3)The Pro- Vice-Chancellor for Business Affairs and Finance shall, in consultation with the relevant departments of the University, prepare the Annual Financial Estimates and the Annual Statement of Accounts.(4)All contracts and agreements relating to matters of which the Pro-Vice-Chancellor for Business Affairs and Finance is in charge shall, on approval by the Syndicate, if not otherwise prescribed, be signed and executed by him on behalf of the University.(5)The Pro-Vice-Chancellor for Business Affairs and Finance shall exercise such other powers and perform such other duties as may be prescribed, or delegated to him by or under this Act.
