(5)[ The Vice-Chancellor shall be a whole-time salaried officer of the University. Subject to the provisions of this Act, the emoluments and other conditions of service of the Vice-Chancellor shall be such [as the State Government may from time to time, whether prospectively or retrospectively, determine :Provided that, the emoluments and other conditions of service shall not be varied to his disadvantage during his tenure as Vice-Chancellor.] [Sub-section (5) was substituted by Maharashtra 14 of 1984, section 2(d).]] [Sub-section (4) was substituted for the original, by Maharashtra 14 of 1984., section 2(c).].
