Section 14 in Rajasthan Agricultural University Act, 1962
14. Comptroller, Estate Officer and Dean of Student Welfare.
(1)On the recommendation of the [Selection Committee appointed in the manner prescribed], [Substituted, by Act No. 21 of 1963 dated 28-10-1963.] the Board may appoint any one or more of the following officers, namely :-(i)the Comptroller,(ii)the Estate Officer, and(iii)the Dean of Student Welfare.(2)The Comptroller shall-(i)advise in regard to the financial policy of the University and be responsible for the preparation of its budget and for the presentation thereof to the Board through the Vice-Chancellor,(ii)manage the properties, movable and immovable, and investments of the University,(iii)keep all moneys belongings to the University in a scheduled bank [or in the Rajasthan State Co-operative Bank Ltd., or Central Co-operative Bank] [Inserted by Act No. 13 of 1966 dated 12-5-1966.] except the amount needed as imprest cash (to be prescribed by the Vice-Chancellor) in transacting business of the University,(iv)ensure that no expenditure not authorised in the budget is incurred by the University otherwise than by way of investment, and(v)disallow any expenditure which may contravene the terms of any Statute or for which provision is required to be made by a Statute but has not been made.(3)The Estate Officer shall be incharge of all the buildings, lawns, gardens and other immovable property of the University.(4)The Dean of Student Welfare shall have the following duties :-(a)to make arrangements for the housing of students,(b)to direct a programme of student-counselling,(c)to arrange for employment of students in accordance with plans approved by the Vice-Chancellor,(d)to supervise the extra curricular activities of the students,(e)to assist in the placement of the graduates of the University, and(f)to organise and maintain contract with the alumni of the University.
