Section 60(4) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(4)Notwithstanding anything contained in this Act any such direction may include :-(i)a provision requiring the submission of the budget to the State Government for sanction;(ii)a provision requiring the university to submit every proposal involving financial implications to the Slate Government for sanction;(iii)a provision requiring the submission of every proposal for the revision of pay scale and rate of allowances of the officers, teachers, and other persons employed by the university to the State Government for the sanction;(iv)a provision requiring the deduction of salaries and allowances of all or any class of persons employed by the university;(v)a provision requiring the deduction in the number of posts or the officers, teachers and other persons employed by the university ;(vi)a provision requiring the lowering down of scales of pay and rate of allowances; and(vii)a provision in regard to such other matters as may have the effect of reducing the financial strain on the university :Provided that the Chancellor may, if he considers it necessary so to do, appoint a committee consisting of an educationist, and administrative expert and a financial expert to assist Vice-chancellor so appointed in exercise of such powers and discharge of such duties;
