Section 55(8) in Uttar Pradesh State Universities Act, 1973
(8)It shall not be lawful for the Vice-Chancellor or the Executive Council to incur any expenditure -(a)either not sanctioned in the budget, or in the case of funds granted to the University, subsequent to the sanction of the budget, by the State Government or the Government of India or the University Grants Commission or any international organisation or Foundation, save in accordance with the terms of such grant:Provided that notwithstanding anything in sub-section (7) of Section 13, the Vice-Chancellor may, in the case of fire, flood, excessive rainfall or other sudden or, unforeseen circumstances, incur non-recurring expenditure not exceeding rupees five thousand not sanctioned in the budget and he shall immediately inform the State Government in respect of all such expenditure;(b)on any litigation in opposition to [any order of the Chancellor or of the State Government purporting to be made under this Act.] [Substituted by Uttar Pradesh Act No. 12 of 1978.][55A. Surcharge. - (1) An officer specified in any of the clauses (c) to (i) of Section 9 shall be liable to surcharge for the loss, waste or misapplication of any money or property of the University, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct.
