Section 7(2) in The Gujarat Ayurved University Act, 2021
(2)Without prior approval of the State Government, the University shall not,(a)create any new posts of teachers, officers or other employees;(b)revise pay-scales, allowances, post-retirement benefits and any other benefitof its teachers, officers and other employees;(c)divert any earmarked funds received for any purpose other than that for whichit is received from the Government, University Grants Commission or anyother statutory commission or bodies;(d)take any decision regarding affiliated colleges or institutions resulting inincreased financial liability, direct or indirect for the Government:Provided, that the University shall be competent to incur expenditurefrom the fund received from various sources, where no sharing or contributionfrom the Government, or the academic programmes or projects started on self-supporting basis.
