Section 10G in Assam Khadi and Village Industries Board Act, 1955
10G. [ Powers and Functions of the Financial Adviser and Chief Accounts Officer of the Board. [Inserted by Assam Act No. 3 of 1964, dated 17.1.1964.]
- Subject to the general control of the Boards the Financial Adviser and Chief Accounts Officer of the Board shall:-(i)advise the Board and its Committees on all matters relating to receipts and expenditure of the Board ;(ii)assist the Chief Executive Officer in the maintenance of accounts of the Board and in the preparation of its budget and other financial statements and returns. He shall also assist the Chief Executive Officer in the proper audit of accounts of the Board ;(iii)have the right to record his views on every proposal involving expenditure from the funds of the Board and shall have the authority to advise the Board and its Committees that a particular decision or proposal affecting the financial policy and directions of the State Government and/ or the Khadi and Village Industries Commission should be referred to the State Government and/or the Khadi and Village Industries Commission, as the case may be ; and(iv)have the right to attend every meeting of the Board and its Committees, but shall not have the right to vote thereat. He shall also have the right to refer to the Board and its Committees any matter having financial implication which in his opinion ought to be brought to their notice.]
