Section 53(4) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(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 sanctions;(ii)a provision requiring the Vishwavidyalaya to submit every proposal involving financial implications 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 Vishwavidyalaya 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 the Vishwavidyalaya;(v)a provision requiring the reduction in the officers, teachers and other persons employed by the Vishwavidyalaya;(vi)a provision requiring the lowering down of scales of pay and rates of allowances; and(vii)a provision in regard to such other matters as may have the effect of reducing the financial strain on the Vishwavidyalaya.
