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State of Haryana - Section

Section 15 in The Maharishi Dayanand University Act, 1975

15. Composition of Finance Committee. - (1) The Finance Committee shall consist of the following persons, namely :-

(a)the Vice-Chancellor;(b)the Finance Secretary, Haryana;(c)the Education Secretary, Haryana;(d)two Dean of Faculties as prescribed under Clause (1)(b)(ii) and (iii) of statute 11;(e)one person to be nominated by the Chancellor from amongst four members nominated by him to the Executive Council under Clause (1)(b)(vii) of statute 11.
(2)The Vice-Chancellor shall be the Chairman of Finance Committee and the Finance Officer shall be its Secretary.
(3)Four members shall form a quorum out of which at least one shall be the Finance Secretary, Haryana or the Education Secretary, Haryana.
(4)The members nominated to the Finance Committee shall hold office for a term of two years.
(5)Any member who ceases to hold the qualifications by virtue of which he was nominated shall cease to be member thereof.