Section 19(3) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(3)The powers and duties under clauses (xix) to (xxii), (xxvi) to (xxviii), (xxx), (xxxiii) to (xxxvii) and (xl) of sub-section (1) shall not be exercised by the Executive Council except upon the recommendations made by the Academic Council.[(3-A) The powers and duties under clauses (xxxviii) and (xxxix) of the Executive Council, in so far as they relate to the laying down and regulating salary scales and allowances of the officers, members of the teaching, other academic and non-teaching staff of the university, affiliated colleges and recognised or approved institutions are concerned, shall be subject to the approval of the State Government.] [Sub-section (3A) was inserted by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 6 (7) (b) (w.r.e.f. 09-12-1981).]
