Section 40 in The Global Open University (Nagaland) Act, 2006
40. Finance Committee.
- The following shall be the members of the Finance Committee :(1)The Pro Chancellor as the ex officio Chairman;(2)The Vice-Chancellor as the ex officio Vice-Chairman;(3)The Director in-charge of the operations of the University in Nagaland as ex officio member;(4)The Finance Officer of the University as an ex officio member;(5)One nominee of the Government of Nagaland, in the Governing Council, lo be named by the Government of Nagaland;(6)One nominee of the Trust in the Governing Council to be named as a member by the Trust;(7)One nominee by the Pro Chancellor in the Governing Council to be named as a member by the Pro Chancellor; and(8)The Registrar shall be the ex officio Secretary.(2)The term of the Finance Committee shall run simultaneously with the Governing Council.(3)An ex officio member when cease to hold the office by virtue of which he became an ex officio member, shall cease to be a member of the Finance Committee.(4)The nominating authorites shall have a right to replace their nominees to the Committee at any point of time.(5)Casual vacancies arising in the Council before its reconstitution shall be filled for the unexpired term.
