25A. [ Prior approval of the Government on certain proposals of the University. [Section 25A and 25 B inserted by the amendment Act 19 of 2003.]
(1)Notwithstanding anything contained in any other provisions of this Act, the University shall, from time to time, obtain approvals of the Government on such proposals of the University each one of which exceeds the amount prescribed by the Government for this purpose and are to be executed by charging on the grants sanctioned by the Government to the University.(2)The Government may call upon the University to furnish details and records of expenditure incurred or proposed to be incurred by it out of the grants granted by the Government and the University shall thereupon submit the said details and records to the Government within the time specified thereof.(3)In order to regulate and control the expenses made out of the amounts sanctioned by the Government, the Government may approve or reject the proposals submitted by the University in terms of sub-section (1) above, or give such directions thereon to the University, as it may deem fit. The University shall follow such directions within the time, if any, specified thereof, by the Government.(4)For the purposes of this section the Government may prescribe procedure to be followed and terms and conditions for appointment of a Government Officer, if any, to look after these matters, as it may deem fit.
