Section 19(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(3)The Comptroller shall-(a)exercise general supervision over the funds of the Vishwa Vidyalaya and shall advise the Board in regard to its financial policy;(b)subject to the control of the Board, manage the property and investment of the Vishwa Vidyalaya;(c)be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted and no expenditure not authorised in the budget, is incurred by the Vishwa Vidyalaya;(d)exercise such other powers as may be conferred on him by the Statutes.
