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State of Uttar Pradesh - Section

Section 22 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

22. Finance Committee.

(1)The Finance Committee shall consist of,-
(a) the Principal Secretary/Secretary to theGovernmentof Uttar Pradesh, Medical Education Department; - Chairperson
(b) the Principal Secretary/Secretary to theGovernmentof Uttar Pradesh, Finance Department, or hisnomineenot below the rank of the Special Secretary; - Member
(c) the Director; - Member
(d) the Chief Medical Superintendent of theInstitute; - Member
(e) the Finance Officer - Member Secretary
(2)The Finance Committee shall advise the Board on matters relating to the administration of property and funds of the Institute including limits for the principles to be observed with regard to the recurring and non-recurring expenditure for the ensuing financial year, having regard to the income and resources of the Institute.
(3)The Finance Committee shall have such other powers and functions as may be prescribed.