Section 9(2) in The U.P. Harcourt Butler Technical University Act, 2016
(2)Without prior approval of the State Government, the university shall not -(a)divert any earmarked funds received for a purpose other than that for which it was received;(b)transfer, sale, lease or otherwise, any immovable property;(c)take any decision which results in financial liability for the University or the State Government, direct or indirect.
