Section 8(3) in Saurashtra University (Amendment) Act, 1968
(3)The emoluments fo be paid to the Pro-Vice-Chancellor and the terms and conditions subject to which he shall hold office shall be such as may be prescribed by the Statutes:Provided that such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.
