Section 95 in Dr. Babasaheb Ambedkar Technological University Act, 2014
95. Financial control of Government.
- Without the prior approval of the State Government or an officer authorized by it in this behalf, the University shall not-(a)fill any new posts of officers, teachers or other employees, created by it ;(b)revise the pay, allowances, post-retirement benefits and other benefits of its officers, teachers and other employees ;(c)grant any special pay, allowances or other extra remuneration of any description whatsoever, including ex-gratia payment or other benefits having financial implications, to any of its officers, teachers or other employees ;(d)divert any earmarked funds for any other purpose, or(e)incur any expenditure on any development work.
