Section 19 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
19. Comptroller.
(1)The Comptroller shall be a whole time salaried officer of the University. [He shall be appointed by the State Government] [Substituted 'He shall be appointed by the Vice-Chancellor in accordance with the Statutes to be made in this behalf' by C.G. Act No. 16 of 2010, dated 6.7.2010.] and his emoluments and conditions of service shall be such as may be prescribed by the Statutes.(2)Where any temporary vacancy in the office of the Comptroller occurs by reason of leave, illness or any other cause, the Vice-Chancellor shall make arrangements as he deems fit, to carry on the current duties of the Comptroller.(3)The Comptroller shall-(a)exercise supervision over the funds of the University under the general control of the Registrar and shall advice the Vice-Chancellor in regard to the financial policies of the University;(b)subject to the control of the Vice-Chancellor manage the investment of the University;(c)be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted and no expenditure not authorised in the budget, is incurred by the University;(d)exercise such other powers as may be conferred on him by the Statutes.
