Section 25(4) in Bhakta Kavi Narsinh Mehta University Act, 2015
(4)The exercise of the powers by the Executive Council under clause (xxi) of sub-section (1), in so far as they relate to the laying down and regulating salary scales and allowances of officers (other than the Vice-Chancellor and the Pro-Vice-Chancellor) and members of the teaching, other academic and non-teaching staff of the University, affiliated colleges and recognised institutions shall be subject to the approval of the State Government.
