Section 14(6) in Tamil Nadu Music and Fine Arts University Act, 2013
(6)The Finance Officer shall, -(a)exercise general supervision over the funds of the University and shall advise the University as regards its financial policy; and(b)exercise such other powers and perform such other financial functions, as may be assigned to him by the Syndicate or as may be prescribed:Provided that the Finance Officer shall not incur any expenditure or make any investment exceeding such amount as may be prescribed without the previous approval of the Syndicate.
