Section 38 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
38. Constitution of Finance Committee.
(1)The University shall constitute a Finance Committee consisting of the following members, namely :-(a)the Vice-Chancellor;(b)the Comptroller;(c)a member chosen by the Board from amongst the official members; and(d)a member chosen by the Board from amongst the non-official members.(2)The powers and duties of the Finance Committee shall be as follows :-(a)to examine the annual accounts of the University and to advise the Board thereon;(b)to examine the annual budget estimates and to advise the Board thereon;(c)to review the financial position of the University from time to time;(d)to make recommendations to the University on all matters relating to the finances of the University; and(e)to make recommendations to the Board on all proposals involving expenditure for which no provision has been made in the budget or which involves expenditure in excess of the amount provided in the budget.(3)The accounts and the balance sheet shall be submitted by the Vice- Chancellor through the Board to the State Government, which shall cause them to be audited by the Examiner, Local Fund Accounts.(4)The accounts, when audited, shall be printed and copies thereof together with audit report, shall be submitted by the Vice-Chancellor to the Board, which shall forward them to the State Government with such comments, as it may deem fit. The State Government shall cause a copy of the audited accounts together with its comments thereon, to be laid before the State Legislature.
