AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

18. Finance Committee.-

(1) The Finance Committee of each Institute shall consist of the following persons, namely:-

(a) the Chairperson, Board of Governors, ex officio, who shall be the Chairperson of the Committee;

(b) one representative of the Government of India, Ministry of Human Resource Development, Department of Higher Education handling the matters relating to Indian Institute of Information Technology, ex officio;

(c) one representative of the Government of India, Ministry of Human Resource Development, Department of Higher Education handling the matters relating to finance,ex officio;

(d) two persons nominated by the Board;

(e) the Director, ex officio;

(f) the Officer incharge of Finance and Accounts of the Institute, ex officio Secretary.

(2) The members of the Finance Committee other than ex officio members shall hold office for a term of three years.



Indian Institutes of Information Technology Act, 2014 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys