Section 35 in Indian Institute of Teacher Education, Gujarat Act, 2010
35. Prior approval of State Government.
(1)The University may with the prior approval of the State Government -(a)create any post of a member of the academic or a non-academic staff of the University and the pay and allowances thereof;(b)divert the use of any earmarked fund for a purpose other than that for which it was originally earmarked;(c)transfer any immovable property belonging to it;(2)The University may incur expenditure from the University Fund and development fund, if any, established by the University for the purpose of-(i)initiating and maintaining any self-financed academic course, and(ii)development work, with the prior approval of the State Government, if such expenditure imposes financial liability on the State Government.(3)Notwithstanding anything contained in any Statutes, Ordinances and Regulations, the State Government may lay down a standard code for recruitment and conditions of service of academic and non-academic staff of the University.
