Section 3 in The West Bengal Universities (Control of Expenditure) Act, 1976
3. No post to be created or appointment made without State Government's approval.
(1)Notwithstanding anything contained in any law for the time being in force or in any contract, custom or usage to the contrary, no university or no college affiliated to such university, excepting a college which is,-(a)established, maintained or administered by the State Government, or(b)established by a religious or linguistic minority, or(c)not in receipt of any financial assistance from the State Government, shall, after the commencement of this Act,-(i)create any teaching or non-teaching post involving any financial liability,(ii)increase the pay or allowances attached to any post or sanction any new allowances :Provided that the State Government may, by an order, revise the scale of pay attached to such post or sanction any new allowance,(iii)grant any special pay or allowance or other remuneration under any description whatsoever including ex gratia payment or any other benefits having financial implication to any person holding a teaching or non-teaching post, or(iv)incur, except as provided in the rules prescribed for the purpose, any expenditure on any development scheme, without the prior sanction of the State Government.(2)Notwithstanding anything contained in any law for the time being in force or in any contract, custom or usage to the contrary no college other than any of the colleges referred to in clauses (a), (b) or (c) of sub-section (1) shall, after the commencement of this Act, appoint any person to any post without the prior sanction of the State Government:Provided that no sanction of the State Government shall be necessary for filling up any sanctioned post of a teacher for a period not exceeding six months by a candidate who possesses the prescribed qualifications.
