49. Funds earmarked for a purpose not to be diverted without prior approval of Government.
- The University shall not, -(a). without the prior approval of the Government, -(i). divert funds earmarked for a purpose for any other purpose; or(ii)implement any scheme which involves any matching contribution from the State Government; or(b). implement any scheme which imposes a recurring liability on the Government, after the assistance from the sponsoring authority ceases.
