(1)Notwithstanding anything contained in this Act, no University or constituent college of such University, except a college which-(a)is established, maintained or governed by the State Government, or(b)is a college established by religious or linguistic minority-(i)[ shall, after the commencement of this Act, create any teaching or nonteaching post involving financial liability without the prior approval of the State Government;] [Substituted by Act 67 of 1982.](ii)shall increase the pay or allowances attached to any post, or sanction any new allowance:Provided that the State Government may, by an order, revise pay-scale attached to such post or sanction any new allowance;(iii)shall grant any special pay or allowance or other remuneration under any description whatsoever ex-gratia including payment or any other benefits having financial implication to any person holding a teaching or non-teaching post;(iv)shall incur expenditure of any kind on any development scheme without the prior approval of the State Government.
