Section 14 in Professor Jayashankar Telangana State Agricultural University Act, 1963
14. The Comptroller.
(1)The Comptroller shall be a whole-time officer and shall be appointed by the Board in the manner prescribed.(2)He shall be paid such salary and allowances as may be prescribed.(3)The provisions relating to conditions of service other than emoluments, resignation, filling of temporary vacancies contained in sub-sections (3), (4) and (5) of section 11 shall apply to the office of the Comptroller subject to the variation that for the expressions "Vice-Chancellor" and "Chancellor", the expressions "Comptroller" and "Board" shall respectively be substituted.(4)The Comptroller shall manage the property and the investments of the University and tender advice in regard to its financial policy. He shall be responsible for the preparation of the budget and statement of accounts for presentation to the Vice-Chancellor.(5)The Comptroller shall be responsible for ensuring that on expenditure not duly authorised is incurred by the University otherwise than by way of investment and shall disallow any expenditure which may contravene the terms of any statute or for which provision is required to be made by the statutes but has not been made.
