Section 50(7) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(7)It shall be the duty of the Vice-Chancellor to ensure that no payment whatsoever is made to any person, by way of salary or allowance, from the funds of the University, for any period after the termination of his services, and any authority or officer authorising or making any such payment shall be liable to reimburse to the University the amount so paid.
