(5)[ The Vice-Chancellor shall be a whole-time salaried officer of the University. Subject to the provision of this Act, the emoluments and other conditions of service of the Vice-Chancellor shall be such These words and proviso were [as the State Government may from time to time] [Substituted for the original, 14 of 1984, S. 2 (d).], whether prospectively or retrospectively determine.Provided that, the emolument and other conditions of service shall not be varied to his disadvantage during his tenure as Vice- Chancellor] [Substituted for the original 14 of 1984, S. 2 (c).].
