Section 46 in The Maharashtra Animal and Fishery Sciences University Act, 1998
46. Financial control of Government.
- Without the prior approval of the State Government, or an officer authorised by it in this behalf, the University shall not-(a)create any new posts of other officers as specified in section 13 or the Heads of Departments or Professor or of any officers of equivalent rank;(b)revise the pay, allowances, post-retirement benefits and other benefits of any officers and other employees, both in teaching and non-teaching categories; or(c)grant any special pay, allowances, or other extra remuneration of any description whatsoever, including, ex-gratia payment, increase in the rates of scholarships or other benefits having financial implications to any such officers and employees.
