Section 8(2) in Maharashtra Public Universities Act, 2016
(2)The university shall be competent to incur expenditure, in consonance with the policies and directives of the State Government issued from time to time, from the funds received from,-(a)various funding agencies without any share or contribution from the State Government;(b)contributions received from individuals, industries, institutions, organizations or any person whosoever, to further the objectives of the university;(c)contributions or fees for academic or other services offered by the university for aided and self-supporting academic programmes;(d)development fund, or any other fund established by the university; for the purposes of,-(i)creation of posts in various cadres;(ii)granting pay, allowances and other benefits to the posts created through its own funds provided those posts are not held by such persons, who are holding the posts for which government contribution is received;(iii)starting any academic programmes on self-supporting basis;(iv)granting remunerations or incentives to its employees for performing any task assigned to them other than their regular duties and responsibilities;(v)incurring expenditure on any development work and on welfare activities of its students and employees:Provided that, there is no financial liability, direct or indirect, immediate or in future, on the State Government.
