Section 33A in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
33A. [ No post to be created or appointment made without State GovernmentÂ’s approval - Notwithstanding anything contained in any law for the time being in force or in any contract, custom or usage to the contrary, the University or any college shall not after the commencement of the Bidhan Chandra Krishi] [Sections 33A and 33B inserted by W. B. Act 31 of 1981.] [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981] (Amendment) Ordinance, 1977, -
(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)incur, except as provided in the rules prescribed for the purpose, any expenditure on any development scheme, or(iv)appoint any person to any whole-time or part-time post or any post on the basis of daily wage, which has not been sanctioned in accordance with the provisions of this Act,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.
