Section 19 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
19. Comptroller.
(1)The Comptroller shall be a whole-time officer of the University and he shall be appointed by the Vice-Chancellor with the approval of the Board.(2)The Comptroller shall manage the property and investments of the University and advise it in regard to its financial policy.(3)The Comptroller shall be responsible to the Vice-Chancellor for all accounts matters of the University including the preparation and presentation of its Budget and statement of accounts.(4)The Comptroller shall receive such remuneration, as may be prescribed. He shall not, during the tenure of his office, receive any remuneration or other emolument from any other source.(5)The Comptroller shall -(a)ensure that expenditure, not authorized in the budget, is not incurred by the University, except by way of investment; and(b)disallow any expenditure, not warranted by the terms of any statutes or for which provision is required to be made by the statutes, but has not been so made.(6)All moneys belonging to the University, shall be kept in a Scheduled Bank, as approved by the Board.
