Section 77(2) in Kerala University of Health Sciences Act, 2010
(2)The University shall be competent to incur expenditure without prior approval of the Government from the funds received from:-(i)various funding agencies without any share or contribution from the Government;(ii)fees for academic programmes started on self-supporting basis;(iii)contributions received from the individuals, industries, institutions, organisations or any person whosoever, to further the objectives of the University;(iv)contributions or fees for academic or other services offered by the University;(v)development fund, if any, established by the University for the purposes of,-(a)creation of posts in various categories for specific period;(b)granting pay, allowances and other benefits to the posts created through its own funds, provided those posts arc not held by such persons, who are holding the posts for which Government contribution is received;(c)starting any academic programme on self-supporting basis;(d)incurring expenditure on any development work:Provided that there shall not be any financial liability, direct or indirect, immediate or future to the Government for incurring such expenditure.
