Section 9(1) in A.P.J. Abdul Kalam Technological University Act, 2015
(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.
