Section 34(2) in The Shree Somnath Sanskrit University Act, 2005
(2)Without prejudice to the provisions of sub-section (1), the State Government may issue directions, when it requires, in regard to the following matters, namely,-(a)fees and charges;(b)raising of funds and borrowing money;(c)creation of posts and appointments;(d)revisions of pay-scales and up-gradation of scales.
