Section 20(3A) in The Gujarat University Act, 1949
(3A)[ The exercise of the powers by the Executive Council under clauses (xxxviii) and (xxxix) of sub-section (1) in so far as they relate to the laying down and regulating salary scales and allowances of officers, members of the teaching, other academic and nonteaching staff of the University, affiliated colleges and recognised or approved institutions, shall be subject to the approval of the State Government.] [Sub-section (3A) inserted by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).]
