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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(3) in Rajiv Gandhi University of Health Sciences Act, 1994

(3)He shall manage the property and investments by the University. He shall advise the Vice- Chancellor in all matters pertaining to financial policy. He shall be responsible for the proper maintenance of accounts of the University, including the preparation of the annual financial estimates and annual accounts and the balance sheet.