Section 15(8) in Tamil Nadu National Law School Act, 2012
(8)Subject to the control of the Executive Council, the Finance Officer shall, -(a)hold and manage the property and investments of the School including trust and endowment property;(b)ensure that the limit fixed by the Executive Committee for recurring and non-recurring expenditure for a year are not exceeded and that all moneys are expended on the purposes for which they are granted or allotted;(c)be responsible for the preparation of annual accounts, financial estimate, and the budget of the School and for their presentation to the General Council;(d)keep a constant watch on the cash and bank balance and of investments;(e)watch the progress of the collection of revenue and advise on the methods of collection employed;(f)ensure that the registers of buildings, lands, furniture and equipments are maintained upto date and that stock checking is conducted of equipments and other consumable materials in all offices and special centres maintained by the School;(g)bring to the notice of the Vice-Chancellor any unauthorized expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and(h)call from any office or centre maintained by the School, any information or returns that he may consider necessary for the performance of his duties.
