Section 11(5)(b) in Manonmaniam Sundaranar University Act, 1990

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State of Tamilnadu - Subsection

Section 11(5)(b) in Manonmaniam Sundaranar University Act, 1990

(b)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;

(iii)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Syndicate;

(iv)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the periods spent by him on active service:

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State of Tamilnadu - Subsection

Section 11(5)(b) in Manonmaniam Sundaranar University Act, 1990