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State of Telangana - Section

Section 36 in Professor Jayashankar Telangana State Agricultural University Act, 1963

36. Finance Committee.

(1)The Board shall constitute a Finance Committee consisting of the following persons, namely:-
(a)the Vice-Chancellor;
(b)[xxx] [Omitted by Act No.50 of 1976.]
(c)the Comptroller;
(d)two members chosen by the Board from among its members.
(2)The Finance Committee shall have the following powers and duties, namely:-
(a)to examine the accounts of the University and its annual budget estimates and to advise the Board in respect thereof;
(b)to review the financial position of the University from time to time; and
(c)to make recommendations to the Board on all proposals involving expenditure, for which no provision or inadequate provision has been made in the budget, or in excess of the budget provision.