(4)Notwithstanding anything contained in this Act, any such directions 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 implications to the State Government for sanction;(iii)a provision requiring the submissions 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 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 strength on the University.
