Section 47(4) in Karnataka Janapada Vishwavidyalaya Act, 2011
(4)The University shall, without the prior approval of the Government not divert for other purposes earmarked funds or revise scales of pay of its staff or implement any scheme which involves any matching contribution from the Government or a scheme which imposes a recurring liability on the Government after the assistance from the sponsoring authorities ceases:Provided that no prior approval is necessary where a scheme or a programme which imposes a recurring liability on the University, but funded by the University Grants Commission, the Central Government or met out of the interest derivable from a corpus or contribution or donation or endowment instituted by a private sector or individual or institutions and such a recurring liability does not cast any burden on the Government and the entire expenditure in that respect is met out of the university funds.
