Section 29(2) in National Law University of Uttarakhand Act, 2011
(2)The Finance Officer shall:(a)present the budget (annual estimates) and the statement of account to the Executive Council and also draw and disburse funds on behalf of the University;(b)speak in and otherwise take part in the proceedings, pertaining to matters of finance, of the Executive Council except voting;(c)ensure that no expenditure, not authorized in the budget is incurred by the University (otherwise than by way of investment);(d)disallow any proposed expenditure which may contravene the provision of this Act or regulations.(e)ensure that no financial irregularity is committed and take steps to set right any irregularities pointed out during audit;(f)ensure that the property and investments of the University are duly preserved and managed;(g)to exercise general supervision over the funds of the University;(h)collect the incomes, disburse the payments and maintain the accounts of the University;(i)ensure that the registers of buildings, lands, items of furniture and equipments are maintained up-to-date and that stock checking of equipment and other consumable material is conducted regularly in the University;(j)probe into any unauthorized expenditure and other financial irregularities and suggest to the competent authority, disciplinary action against persons as fault.(k)perform such other duties in respect of financial matters as may be assigned to him by the Executive Council or the Vice Chancellor.
