Section 22 in Damodaram Sanjivayya National Law University Act, 2008
22. Finance Committee.
(1)The Finance Committee shall consist of the following members:-(i)Vice-Chancellor;(ii)Registrar;(iii)Two members to be nominated by the Executive Council from among its members.(2)The Term of Members of the Finance Committee shall be three years.(3)A Member shall cease to be a member of Finance Committee if he ceases to be a member of the Executive Committee or if he ceases to hold the post of Vice-Chancellor.(4)The powers and functions of the Finance Committee shall be as follows:(i)to examine and scrutinize the annual budget of the University and to make recommendations in financial matters to the Executive Council.(ii)to consider all proposals for new expenditure and to make recommendations to the Executive Council;(iii)to consider periodical statement of accounts and to review the finances of the University from time to time and to consider re-appropriation statements and audit reports and to make recommendations to the Executive Council;(iv)to give its views and to make recommendations to the Executive Council on any financial matters affecting the University either on its own motion or on reference from the Executive Council or the Vice-Chancellor.(5)The Finance Committee shall meet at least thrice in ever year. Three members of the Finance Committee shall form the quorum for a meeting.(6)The Vice-Chancellor shall preside over the meeting of the Finance Committee or in his absence the Registrar shall preside.
