Section 21(2) in The Shree Somnath Sanskrit University Act, 2005
(2)The exercise of powers by the Executive Council under sub-section (1) in so far as they relate to the laying down and regulating the salary scales and allowances, borrowing, moneys, transferring, leasing, selling or disposing, mortgaging of any property of the University and creating posts, shall be subject to the prior approval of the State Government, if the expenditure is to be met with from Government fund.
