Section 28 — Finance Committee.

(1) The Finance Committee shall consist of the following members, namely:-- (a) Vice-Chancellor, who shall be the Chairperson of the Committee; (b) two members of the Board of Governors, of which one shall be ex officio member to be nominated by the Board of Governors; (c) all Campus Directors; (d) one expert in the field of finance to be nominated by the Board of Governors; (e) Dean of any one School of the University, in rotation, as may be nominated by the Board of Governors. (2) The Executive Registrar shall be the Secretary of the Finance Committee. (3) The term of office of the members nominated under clauses (b), (d) and (e) shall be three years and the said members shall be eligible for renomination.

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