Section 29 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
29. The Finance and Accounts Officer.
(1)(a)The Finance and Accounts Officer shall be the principal finance, accounts and audit officer of the University. He shall be full-time salaried officer and shall work directly under the control of the Vice-Chancellor.(2)The Finance and Accounts Officer shall be appointed in accordance with the provisions of Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974 (Act No. 18 of 1974).(2)The Finance and Accounts Officer shall be the member secretary of the Finance and Accounts Committee. He shall remain in attendance and take part in the proceedings of the Board of Management on matters which have financial implications where asked by Chairman but he shall not be entitled to vote.(3)The Finance and Accounts Officer shall be responsible for presenting the annual budget, statement of accounts and audit reports to the Finance and Accounts Committee and the Board of Management.(4)The duties of Finance and Accounts Officer shall be to-(a)exercise general supervision over the funds of the University and to advise the Vice-Chancellor as regards the finances of the University;(b)ensure that the limits fixed by the University for recurring and non-recurring expenditure for a year are not exceeded, and that all allocations are expended for the purposes for which they are granted or allotted;(c)keep watch on the progress of collection of revenue and advise the Vice-Chancellor on the methods to be employed for collection;(d)[ ***] [Deleted 'have the accounts of the University audited regularly;' by Act No. 11 of 2015, dated 20.4.2015.](e)ensure that the registers of buildings, land, equipment and machinery are maintained up-to-date and that the stocktaking of equipments and other consumable materials in all offices, colleges, workshops and stores of the University is conducted regularly;(f)propose to the Vice-Chancellor that explanation be called for unauthorized expenditure or other financial irregularities from any academic member of the University;(g)propose to the Registrar that explanation be called from any employee or officer of the University for unauthorized expenditure or irregularities in any particular case, and recommend disciplinary action against the persons at fault;(h)call from any office, centre, laboratory, college, department of the University or University institution, for any information and returns that he thinks necessary for the proper discharge of his financial responsibilities; and(i)exercise such other powers, perform such other duties and discharge such other financial functions as are assigned to him by the Vice-Chancellor or are prescribed by the Statutes or Ordinances.
