Section 77 in Kerala University of Health Sciences Act, 2010
77. Control of Government.
(1)Without prior approval of the Government, .University shall not,-(i)create any new posts of teachers, officers or other employees;(ii)revise pay, allowances, post retirement benefits and other benefits of its teachers, officers and other employees;(iii)grant any special pay, allowance or other extra remuneration of any description whatsoever including ex-gratia payment or other benefits having financial implications, to any of its teachers, officers or other employees;(iv)divert any earmarked funds received for any purpose other than that for which it was received;(v)incur expenditure on any developmental work from the funds received from the Government or University Grants Commission or any person or body for the purposes other than the purposes for which the funds are received;(vi)take any decision regarding affiliated colleges resulting in increased financial liability, direct or indirect, for the Government;(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.(3)In case of failure of the University to exercise powers or perform duties as specified in this Act and Statutes to be framed or where the University has not exercised such powers or performed such duties adequately or where there has been a failure to comply with any order issued by Government, the Government may, on making such enquiry as it may deem fit, issue a directive to the University for proper exercise of such powers or performance of such duties or comply with the order and it shall be the duty of the University to comply with such direction.(4)The Comptroller and Auditor General and the Government shall carry out audit of the accounts of the University or a constituent college, school or centre or institution under the University regularly at such intervals as provided in the relevant Acts and as the Government may deem fit.
