Section 18 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
18. Terms and conditions of the service of the Finance Officer.
(1)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed. The Finance Officer shall retire on attaining the age of sixty years or on the expiry of the period specified by the Government in section 17, whichever is earlier:Provided that the Finance Officer shall notwithstanding his attaining the age of sixty years continue in office until his successor is appointed and enters upon his Office or until the expiry of the period of one year, whichever is earlier.(2)When the office of the Finance Officer is vacant or when the Finance Officer is by reason of illness, absence or by any other reason unable to perform the duties of his office, the duties of the Finance Officer shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(3)The Finance Officer shall be the ex-officio Secretary of the Finance Committee, but shall not be deemed to be member of the Committee.(4)(a)The Finance Officer shall exercise general supervision over the funds of the University and shall advice the University as regards its financial policy; and(b)Exercise such other powers and perform such other functions as may be prescribed.Provided that the Finance Officer shall not incur any expenditure or make any investment exceeding such amount as may be prescribed without the previous approval of the Syndicate.(5)Subject to the control of the Syndicate, the Finance Officer, shall.-(a)hold and manage the property and investments of the University including trust and endowed property.(b)ensure that the limits fixed by the Syndicate, for recurring and non-recurring expenditure for a year are not exceeded and all the moneys are expended for the purpose for which they are granted or allotted.(c)be responsible for the preparation of Annual accounts, Financial Estimates and the Budget of the University and for their presentation to the Syndicate.(d)keep a constant watch on the cash and bank balance and of investments.(e)watch the progress of the collection of revenue and on the methods of collection to be employed.(f)ensure that the registers of buildings, land, furniture and equipment are maintained up-to-date and stock-checking is conducted on equipments and other consumable materials in all offices and other places maintained by the University.(g)bring to the notice of the Vice-Chancellor any un-authorised expenditure or other financial irregularity and suggest appropriate action to be taken against persons at fault; and(h)call from any office of other place maintained by the University information or returns that he may consider necessary for the performance of his duties.(6)The receipts of the Finance Officer or of the person or persons duly authorised in this behalf by the Syndicate for any money payable to the University shall be sufficient discharge for payment of such money.
