Section 21(3) in Uttar Pradesh State Universities Act, 1973
(3)No expenditure in respect of which approval of the State Government is required by this Act or the Statutes or Ordinances shall be incurred except with such approval previously obtained, and no post shall be created either in the University or in any Institute or constituent college maintained by the University except with the prior approval of the State Government [or except in accordance with any general or special order of the State Government.] [Inserted by Uttar Pradesh Act No. 21 of 1975.]
