Section 29 in The Nalanda Open University Act, 1995
29. No post for appointment shall be created without the prior sanction of the State Government.
- Notwithstanding anything contained in this Act the University shall not, except with the prior approval of the State Government-(i)create any teaching or non-teaching post involving financial liability;(ii)sanction any special pay or allowance or other remuneration of any kind including ex-gratia payment or any other-benefit having financial implication to any person holding a teaching or non-teaching post;(iii)incur expenditure of any kind on development scheme.
