Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(2) in Indian Institute of Teacher Education, Gujarat Act, 2010

(2)The University may incur expenditure from the University Fund and development fund, if any, established by the University for the purpose of-
(i)initiating and maintaining any self-financed academic course, and
(ii)development work, with the prior approval of the State Government, if such expenditure imposes financial liability on the State Government.