Section 29 in The Netaji Subhas Open University Act, 1997
29. Diversion of funds, upgradation of posts, etc.
- The University shall not, without the prior approval of the State Government or in contravention of the provisions of this Act, divert fund, earmarked for one purpose, for any other purpose or upgrade any post or revise the scales of pay of its officers and other employees or implement any scheme which involves the contribution from the State Government or create any post or posts resulting in, either immediately or in future, a recurring liability on the State Government. The University shall not also fill up any post, by whatever name called, without first creating it with the prior approval of the State Government.
