Section 29 in Dr. Babasaheb Ambedkar Open University Act, 1994
29. Financial control of State Government.
(1)Without obtaining the prior approval of the State Government or any officer authorised by it in this behalf the University shall not-(i)create any new post of officers teachers or other employees;(ii)revise the pay, allowances, post-retirement benefits and other benefits having financial implications offered to its officers teachers and other employees;(iii)incur any expenditure on any development work.(2)Any post created, any financial benefits offered to its officers, teachers and other employees or any expenditure incurred on any development work without the prior approval of the State Government or any such authorised officer may be treated as unapproved expenditure for the purpose of payment of grant-in-aid.
