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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(4) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(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 implication to the State Government for sanction;
(iii)a provision requiring the submission of every proposal for revision of scales of pay and rates of allowances of the officers, teachers, and other persons employed by the University to the State Government for sanction;
(iv)a provision, requiring the reduction of salaries and allowances of all or any class of persons employed by University;
(v)a provision requiring the reduction in the number of officers, teachers and other persons employed by the University;
(vi)a provision requiring the lowering down of scales of pay and rates of allowances;
(vii)a provision in regard to such other matters as may have the effect of reducing the financial strain on the University.