Section 24 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
24. The Comptroller. -
(1)The Comptroller shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor subject to the approval of the [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981.] and the Chancellor.(2)The salary, allowances and other conditions of service of the Comptroller shall be such as may be prescribed.(3)The Comptroller shall manage the funds and investments of the University and shall advise in regard to its financial policy.(4)The Comptroller shall be responsible to the Vice-Chancellor in the preparation of the budget and the statement of accounts of the University.(5)The Comptroller shall be responsible to the Vice-Chancellor for ensuring that expenses are made in terms of authorisation in the budget. When any revision of the budget is needed in connection with any new programmes or changed requirements or for other reasons he shall prepare a revised or supplementary budget and cause it to be placed before the appropriate authority for approval. He may disallow any expenditure which may contravene the terms of any Statute or for which provision is required to be made by a new Statute.
