Section 20 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
20. Finance Committee.
(1)The Finance Committee shall consist of:-(a)The Director who shall also be the Chairman of the Committee;(b)The Principal Secretary/Secretary to the Government of Uttar Pradesh in the Department of Medical, Education or his nominee not below the rank of Special Secretary;(c)The Principal Secretary/Secretary to the Government of Uttar Pradesh in the Department of Finance, or his nominee not below the rank of Special Secretary;(d)two persons to be nominated by the Governing Body from its members;(e)the Executive Registrar;(f)the Finance Controller who shall also be the Secretary of the Committee.(2)The Finance Committee shall advice the Governing Body on matter relating to the administration of property and funds of the Institute including limit for and principles to be observed with regard to the recurring and non-recurring expenditure for the consing financial year, having regard to the income and resources of the Institute.(3)The Finance Committee shall have such other powers and duties as may be prescribed.
