Section 12A in Himachal Pradesh University Act, 1970
12A. Emoluments and other terms and conditions of service of the Vice-Chancellor.
(1)There shall be paid to the Vice-Chancellor such salary as the Chancellor may, in consultation with the State Government, determine from time to time and he shall be entitled, without payment of rent, to use a furnished residence throughout the term of office and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence.(2)The Vice- Chancellor shall not be entitled to the benefits of the University Provident Fund or to any other allowance;Provided that where an employee of the University is appointed as the Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.(3)The Vice-Chancellor shall be entitled to travelling allowances at such rates, and medical cost at such scales, as may be fixed by the Chancellor.(4)The Vice-Chancellor shall be entitled to leave on full pay for one eleventh of the period spent by him on active service.(5)The Vice-Chancellor shall also be entitled on medical grounds, or otherwise than on medical grounds, to leave without pay for a period not exceeding three months during the term of his office.Provided that such leave may be converted into leave on full pay to the extent to which he will be entitled to leave under sub-section (4).
