Section 8(1) in Maharashtra Public Universities Act, 2016
(1)Without prior approval of the State Government, the university shall not,-(a)create new posts of teachers, officers or other employees;(b)revise the pay, allowances, post-retirement benefits and other benefits of its teachers, officers and other employees;(c)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;(d)divert any earmarked funds received for any purpose other than that for which it was received;(e)transfer by sale or lease of immovable property ;(f)incur expenditure on any development work from the funds received from the State Government or University Grants Commission or any person or body for the purposes other than the purposes for which the funds are received;(g)take any decision regarding affiliated colleges resulting in increased financial liability, direct or indirect, for the State Government.
