Section 13 in The Khadi and Village Industries Commission Rules, 2006
13. Duties and Powers of the Financial Adviser.
(1)Subject to the provisions of section 5(A) of the Act, the Financial Adviser shall be in charge of all financial matters of the Commission, including its budget, accounts and audit and shall discharge such other duties and exercise such other powers as may be delegated to him by the Commission, including the following duties and powers, namely, -(a)to advise the Commission on all matters relating to receipts and expenditure; and(b)to frame or cause to be framed the annual budget and the supplementary budget estimates of the Commission, maintain or cause to be maintained an account of receipts and expenditure of the Commission, prepare or cause to be prepared statements of accounts and conduct or cause to be conducted necessary internal audit of the expenditure made out of the funds of the Commission.(2)The Financial Adviser shall have the duty and the right to record his views on every proposal involving expenditure from the funds of the Commission prior to the consideration and approval of such proposal by the Standing Finance Committee or by the Commission.(3)The Financial Adviser shall also have the duty and the authority to advise the Commission and Standing Finance Committees that a particular decision affecting the general financial policy of the Government should be referred to the Government for consideration.(4)The Financial Adviser shall maintain or cause to be maintained the account of the receipt and expenditure of the Commission in such forms and in such manner as the Central Government may direct from time to time in consultation with the Comptroller and Auditor General of India.(5)The Financial Adviser shall ensure placement, through the Chief Executive Officer, of audit reports of the Comptroller and Auditor General of India before the Commission and follow-up action thereon and bringing to the notice of the Commission all major audit findings relating to operation of the schemes of the Government implemented by the Commission or the Commission's own schemes, along with his recommendations on corrective action or, as the case may be, compliance reports by the departments concerned of the Commission.
