Section 15(5) in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
(5)Subject to the control of the Board, the Comptroller shall -(a)ensure that the limits fixed by the Board for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended for the purposes for which they are granted or allotted;(b)be responsible for the preparation of annual accounts, financial estimates and the budget of the University and for their presentation to the Finance Committee and the Board;(c)keep a constant watch on the cash and bank balances and of investments;(d)watch the progress of the collection of revenue and advise on the methods of collection employed;(e)ensure that the registers of buildings, land, furniture and equipments are maintained up-to-date, and that stock checking is conducted in respect of equipments and other consumable materials in all offices, laboratories, colleges and institutions maintained by the University;(f)ensure that no expenditure not authorized in the budget is incurred by the University otherwise than by way of investment and to bring to the notice of the Vice- Chancellor and the Registrar any unauthorized expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault;(g)disallow any expenditure which may contravene the terms of any Statute or for which provision is required to be made by a Statute but has not been made;(h)call from any office, laboratory, college or institution maintained by the University, any information or returns as he or she may consider necessary for the exercise of his or her powers, performance of his or her functions or discharge of his or her duties; and(i)ensure the compliance of the provisions of Sections 35, 36 and 37.
