Section 26 in Gujarat University of Transplantation Sciences Act, 2015
26. Finance Committee.
(1)The Finance Committee shall consist of the following members, namely(i)the Vice-Chancellor, who shall be the Chairman;(ii)the Secretary to the Government of Gujarat, Finance Department, ex-officio or his representative not below the rank of the Deputy Secretary, Finance department;(iii)one member of the Board of Governors, to be nominated by the Board of Governors;(iv)one expert in the field of finance, to be nominated by the Board of Governors;(2)The Finance and Accounts Officer shall be the Secretary of the Finance Committee.(3)The term of office of the members other than the ex-officio members shall be three years.(4)Any nominated member may resign from his office by writing under his hand addressed to the Vice-Chancellor and his resignation shall take effect from such date as it is accepted by the Vice-Chancellor.
