Section 11(10) in Tamil Nadu Music and Fine Arts University Act, 2013
(10)The emoluments and other conditions of service of the Vice-Chancellor shall be as follows : -(a)There shall be paid to the Vice-Chancellor such salary as may be fixed by the Government, from time to time, and he shall be entitled without payment of rent to the use of a furnished residence throughout his term of office and no charge shall fall on the Vice-Chancellor personally in respect of the maintenance of such residence. He may be entitled to such other perquisites as may be provided in the statutes.(b)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Syndicate, with the approval of the Chancellor, from time to time:Provided that, where an employee of, -(i)the University; or(ii)any other University or college or institution maintained by, or affiliated to, that University, is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.(c)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Syndicate.(d)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the periods spent by him on active service:Provided that when the earned leave applied for by the Vice-Chancellor, in sufficient time before the date of expiry of the term of his office, is refused by the Chancellor in the interest of the University and if he does not avail of the leave before the date of expiry of the term of his office, he shall be entitled to draw cash equivalent to leave salary after relinquishment of his office in respect of earned leave at his credit, subject to a maximum of two hundred and forty days.(e)The Vice-Chancellor shall be entitled, on medical grounds or otherwise, to leave without pay for a period of 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 is entitled to earned leave under clause (d).
