Section 22 in Jawaharlal Nehru Technological Universities Act, 2008
22. Certain restrictions in respect of financial matters.
- The University shall not divert earmarked funds for other purposes or revise scales of pay of its staff or implement any scheme which involves any matching contribution from the Government or which imposes a recurring liability on the Government, after the assistance from the sponsoring Authority ceases, without the prior written approval of the Government:Provided that the Executive Council may authorize the creation and filling up of posts of teachers for a period not exceeding one year, but any such post shall not be continued or created afresh for any period beyond the said period of one year without the prior written approval of the Government.
