Section 9(1) in The Maharashtra University of Health Sciences Act, 1998
(1)Without prior approval of the Government, University shall not,-(a)create any new posts or teachers, officers or other employees;(b)revise pay, allowances, post-retirement benefits and other benefits of its teachers, officers and other employees;(c)grant any special pay, allowance or other extra remuneration of any description whatsoever, including ex-gratia payment or other benefits having financial implication, to any of its teachers, officers or other employees;(d)divert any earmarked funds received for any purpose other than that for which it was received;(e)incur expenditure on any developmental work from the funds received from the Government or University Grants Commission or any person or body for the purposes other that the purposes for which the funds are received;(f)take any decision regarding affiliate colleges resulting in increased financial liability, direct or indirect, for the Government.
