Section 9 in A.P.J. Abdul Kalam Technological University Act, 2015
9. Control of Government.
(1)Without prior approval of the Government, the University shall not,-(i)create any new post of teachers, officers or other employees;(ii)revise pay, allowances, post-retirement benefits and other benefits of its teachers, officers and other employees;(iii)grant any special pay, allowance or other extra remuneration of any description, including ex-gratia payment or other benefits having financial implications, to any of its teachers, officers or other employees;(iv)divert any funds earmarked for any purpose other than that for which it was received;(v)take any decision regarding affiliated colleges resulting in direct or indirect additional financial liability to the Government.(2)Where the University makes default in exercising powers or performing duties as specified in this Act and Statutes to be made or where the University has not exercised such powers or performed such duties adequately or makes default in complying with any order issued by the Government, the Government may, by conducting such enquiry as it may deem fit, issue a directive to the University for proper exercise of such powers or performance of such duties or compliance with the order and it shall be the duty of the University to comply with such direction.(3)The Comptroller and Auditor General and the Government shall carry out audit of the accounts of the University or a constituent college under the University regularly at such intervals as provided in the relevant Acts and as deem fit to the Government.
