Section 19 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
19. Finance Committee, its powers and duties.
(1)There shall be a Finance Committee for the University, consisting of -(i)Vice-Chancellor, who shall also be the ex-officio Chairman of the Committee;(ii)Finance Secretary to the Government or his representative;(iia)Principal Secretary or Secretary (Agriculture) to the State Government;(iib)Principal Secretary or Secretary (Horticulture) to the State Government;(iic)Registrar;(iid)Examiner, Local Audit Department;(iii)Heads of Government Departments of Horticulture and Forests in case of Dr. Yashwant Singh Parmar University of Horticulture and Forestry, Solan and of Agriculture, Animal Husbandry and Fisheries in case of the Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishva Vidyalaya; and(iv)one member chosen by the Board from amongst its non-official members.(2)The Comptroller shall be the Member Secretary of the Finance Committee.(3)The Finance Committee shall have the following powers, namely:-(i)to examine the annual accounts of the University and to advise the Board thereon;(ii)to examine the annual budget estimates and to advise the Board thereon;(iii)to examine the annual audit report and action taken thereon;(iv)to review the financial position of the University from time to time;(v)to make recommendations to the University on all matters relating to the finances of the University; and(vi)to make recommendations to the Board on all proposals involving expenditure for which no provision has been made in the budget or which involves expenditure in excess of the amount provided in the budget.
