Section 20(3A) in The Saurashtra University Act, 1965
(3A)[ The exercise of the powers by the Syndicate under clause (xxii) of sub-section (1), in so far as they relate to the laying down and regulating salary scales and allowances of teachers and servants of the University, shall be subject to the approval of the State Government.] [Inserted by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).]
