Section 28 in Bhakta Kavi Narsinh Mehta University Act, 2015
28. Finance Committee.
(1)The Finance Committee shall consist of the following members, namely:-(i)the Vice-Chancellor, ex-officio Chairperson;(ii)the Pro-Vice-Chancellor, ex-officio Vice-Chairperson;(iii)the Secretary to the Government of Gujarat, Finance Department, ex-officio or his nominee not below the rank of Deputy Secretary;(iv)one member of the Board, to be nominated by the Board;(v)one expert in the field of finance, to be nominated by the Board.(2)The Finance and Accounts Officer shall be the Secretary of the Finance Committee.(3)The term of office of the members other than the ex- officio members shall be three years.(4)A nominated member may resign from his office by writing under his hand addressed to the Vice-Chancellor and the resignation shall take effect from the date it is accepted by the Vice-Chancellor.
